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Dr. Vishnu Dayal Meena vs State Of Rajasthan
2021 Latest Caselaw 10160 Raj

Citation : 2021 Latest Caselaw 10160 Raj
Judgement Date : 6 July, 2021

Rajasthan High Court - Jodhpur
Dr. Vishnu Dayal Meena vs State Of Rajasthan on 6 July, 2021
Bench: Dinesh Mehta

(1 of 1) [CW-8279/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8279/2021 Dr. Vishnu Dayal Meena S/o Shri Banwari Lal Meena, Aged About 53 Years, Village Ganboli, Post Dayal Ka Nangal, District Sikar, At Present Posted As Chief Medical And Health Officer, Pratapgarh.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health, Secretariat, Jaipur.

2. Deputy Secretary (Group-2), Medical And Health Department, Secretariat, Jaipur.

3. Director, Medical And Health Services, Tilak Marg, Jaipur.

4. Principal Secretary, Department Of Rural Development And Panchayati Raj, Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia

JUSTICE DINESH MEHTA Order

06/07/2021 Learned counsel for the petitioner submits that petitioner's

transfer vide order dated 22.06.2021 is clearly contrary to the

judgment of this Court dated 15.01.2020, rendered in the case of

Kiran Kumari Vs. State & Ors. (SBCWP No.14964/2019).

Issue notice. Issue notice of stay application also, returnable

within six weeks.

Meanwhile, effect and operation of the order dated

22.06.2021/26.06.2021 (Annex.4) shall remain stayed.

(DINESH MEHTA),J 164-Rahul/-

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