Shiv Bhagwan vs State Of Rajasthan
2021 Latest Caselaw 15552 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14197/2021

Shiv Bhagwan S/o Shri Devi Lal, Aged About 42 Years, Resident Of Ward No. 4, 20 N.t.r., Parlika, District Hanumangarh (Raj.). Presently Working As Nurse Grade Ii At Primary Health Center, Parlika, Block Nohar, Bhadra, District Hanumangarh.

----Petitioner Versus

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

2. The Director (Non-Gazetted), Directorate, Department And Medical And Health Services, Rajasthan, Jaipur.

3. The Chief Medical And Health Officer, Hanumangarh, District Hanumangarh.

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

----Respondents

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

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/10/2021

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-14197/2021]

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

respondents and prays for some time to complete his instructions.

List this case 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 356-Sachin/-

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