Pushpa Bairva vs State Of Rajasthan
2021 Latest Caselaw 15554 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14152/2021

Pushpa Bairva W/o Shri Hardev Lal Bairva, Aged About 49 Years, Resident Of Rupaheli Khurd District Bhilwara.

----Petitioner Versus

1. State Of Rajasthan, Through Director (Non-Gazetted), Medical And Health Services, Government Of Rajasthan, Jaipur.

2. Chief Medical And Health Officer, Bhilwara.

3. Principal Medical Officer, Government Satellite Hospital Hospital, Shahpura District Bhilwara.

----Respondents

For Petitioner(s) : Mr. Rishabh Tayal.

For Respondent(s) : Mr. K.S. Rajpurohit.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/10/2021

Learned counsel for the petitioner submits that the impugned

transfer order dated 15.09.2021 (Annex.-3) and relieving

24.09.2021 (Annex.4) 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.

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.

(2 of 2) [CW-14152/2021]

Meanwhile, effect and operation of the impugned orders

dated 15.09.2021 (Annex.-3) & 24.09.2021 (Annex.4) shall

remain stayed qua the petitioner.

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

13453/2021.

(ARUN BHANSALI),J

324-pradeep/-

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