Chenaram Godara vs State Of Rajasthan
2021 Latest Caselaw 15482 Raj

(1 of 2) [CW-13933/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13933/2021

Chenaram Godara S/o Shri Bhikaram, Aged About 38 Years, Village And Post Dodiyana, Via Padu Kallan, Tehsil Riyan Badi, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal 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, Nagaur.

4. The Medical Officer In-Charge, Community Health Centre Thanwala, Block And Panchayat Samiti Riyan Badi, District Nagaur.

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

----Respondents

For Petitioner(s) : Mr. Yaspal 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

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.

(2 of 2) [CW-13933/2021]

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

175-pradeep/-

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