Vijay Singh vs State Of Rajasthan
2021 Latest Caselaw 15578 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14186/2021 Vijay Singh S/o Changi Lal, Aged About 41 Years, Resident Of Dhola Khera, District Jhunjhunu.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Medical And Health Care, Jaipur, Rajasthan.

2. Director, Medical, Health And Family Welfare Department, Jaipur, Rajasthan.

3. Chief Medical And Health Officer, Jalore.

4. Chief Executive Officer, Zila Parishad Jalore.

5. Sawroop Singh Chouhan, Working As Nurse Grade Ii At Primary Health Center, Bhandolnagar, Jalore.

                                                                                      ----Respondents


                                   For Petitioner(s)        :     Mr. Hapu Ram
                                   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.-1) 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 this case on 26.10.2021.

Meanwhile, effect and operation of the impugned order dated

30.09.2021 (Annex.-1) shall remain stayed qua the petitioner.

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

13453/2021.

(ARUN BHANSALI),J 349-Sachin/-

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