Anil Mishra vs State Of Rajasthan
2021 Latest Caselaw 15577 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14187/2021

Anil Mishra S/o Shri Balkishan Mishra, Aged About 35 Years, Quarter No. 2, Chc Toshina, Tehsil Didwana, District Nagaur (Raj.) Presently Working As Senior Medical Officer, Chc Toshina, District Nagaur.

----Petitioner Versus

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

2. The Deputy Secretary Of Medical And Health (Group-Ii), Department Of Medical, Health And Family Welfare, Government Of Rajasthan, Secretariat, Jaipur.

3. The Director, Medical And Health Services, Rajasthan, Jaipur.

4. The Chief Medical And Health Officer, Nagaur.

----Respondents

For Petitioner(s) : Mr. Vipin Makkad. 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 29.09.2021 (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.

(2 of 2) [CW-14187/2021]

List this case on 26.10.2021.

Meanwhile, effect and operation of the impugned order dated

29.09.2021 (Annex.-4) shall remain stayed qua the petitioner.

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

13453/2021.

(ARUN BHANSALI),J 350-Sachin/-

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