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Ganpat Singh Rathore vs State Of Rajasthan
2021 Latest Caselaw 15470 Raj

Citation : 2021 Latest Caselaw 15470 Raj
Judgement Date : 5 October, 2021

Rajasthan High Court - Jodhpur
Ganpat Singh Rathore vs State Of Rajasthan on 5 October, 2021
Bench: Arun Bhansali

(1 of 2) [CW-14036/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14036/2021

Ganpat Singh Rathore S/o Himmat Singh Rathore, Aged About 53 Years, Village And Post Khejarli Kallan, Tehsil Luni, District Jodhpur, Presently Posted At Sub Centre Pawli, Panchayat Samiti Jaswantpura, Tehsil Bhinmal, District Jalore (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Medical, Health And Family Welfare, Government Of Rajasthan, Secretariat, Jaipur.

2. Director (Non Gazetted), Medical And Health Services, Health Bhawan, Tilak Marg, Jaipur.

3. Chief Medical And Health Officer, Jalore.

4. The Medical Officer In-Charge, Community Health Centre Jaswantpura, Block And Panchayat Samiti Jaswantpura, District Jalore.

5. Block Chief Medical Officer, Jaswantpura, District Jalore.

6. The Principal Secretary, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

7. Rakesh Kumar Vishnoi, Nurse Grade-2Nd, Presently Posted At Phc Tawav, Panchayat Samiti Jaswantpura, Tehsil Bhinmal, District Jalore (Raj.).

----Respondents

For Petitioner(s) : Mr. Yashpal Khileree. For Respondent(s) : Mr. K.S. Rajpurohit, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

05/10/2021

Learned counsel for the petitioner submits that the impugned

transfer order dated 30.09.2021 (Annex.-3) is clearly contrary to

(2 of 2) [CW-14036/2021]

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

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

The matter requires consideration.

Issue notice. Issue notice of the stay application also.

Mr. K. S. Rajpurohit, accepts notice on behalf of the

respondents and prays for some time to complete his instructions.

List the petition on 26.10.2021.

Meanwhile, effect and operation of the impugned order dated

30.09.2021 (Annex.-3) shall remain stayed qua the petitioner.

Connect with S.B. Civil Writ Petition Nos. 13423/2021,

13453/2021.

(ARUN BHANSALI),J

185-pradeep/-

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