Narendra Kumar Agarwal vs The State Of Rajasthan
2021 Latest Caselaw 15581 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14156/2021

Narendra Kumar Agarwal S/o Sh. Trilok Chand Agarwal, Aged About 55 Years, Resident Of New Colony, Lunava, Pali.

----Petitioner Versus

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

2. The Director, Medical And Health Services, Jaipur.

3. The Chief Medical And Health Officer, Jodhpur.

4. Babu Lal Rathore, Presently Working As Male Nurse Grade I, Primary Health Centre, Bhimana, Dist. Pali.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki. 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 30.09.2021 (Annex.-1) 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-14156/2021]

Meanwhile, effect and operation of the impugned orders

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

328-pradeep/-

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