Champa Lal Suthar vs State Of Rajasthan
2021 Latest Caselaw 11828 Raj

Citation : 2021 Latest Caselaw 11828 Raj
Judgement Date : 29 July, 2021

Rajasthan High Court - Jodhpur

Champa Lal Suthar vs State Of Rajasthan on 29 July, 2021

Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9781/2021

Champa Lal Suthar S/o Sh. Jagannath Suthar, Aged About 58 Years, 104-A, Sector - 5, Gandhi Nagar, Chittorgarh.

----Petitioner Versus

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

2. The Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

3. The Medical Officer-Cum-Incharge, Sanwaliya Ji General Hospital, Chittorgarh.

                                                                                                     ----Respondents


                                   For Petitioner(s)         :     Mr. Manish Kumar Pitalia
                                   For Respondent(s)         :



                                                        JUSTICE DINESH MEHTA

                                                                        Order

                                   29/07/2021

Mr. Pitalia, learned counsel for the petitioner submits that the petitioner is going to be superannuated on 31.12.2022 and thus, his transfer is contrary to judgment of this Court rendered in the case of Dr.Pushpa Mehta Vs. State of Rajasthan reported in RLW 2000 (1) page no. 233.

Matter requires consideration.

Issue notice. Issue notice of the stay application also, returnable within six weeks.

Meanwhile, effect and operation of the order dated 23.7.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J

213-CPGoyal/-