Dilip Kumar vs State Of Rajasthan
2021 Latest Caselaw 15590 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13700/2021

Dilip Kumar S/o Mohan Lal, Aged About 51 Years, Resident Of Kumharo Ka Jaw, Falna, District Pali (Raj.).

----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, Government Of Rajasthan, Jaipur.

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

4. The Chief Medical And Health Officer, Pali.

----Respondents

For Petitioner(s) : Mr. Govind Suthar. For Respondent(s) : Mr. Shreyansh Mehta for 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 15.09.2021 (Annex.2) 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-13700/2021]

Meanwhile, effect and operation of the impugned order dated

15.09.2021 (Annex.2) shall remain stayed qua the petitioner.

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

13453/2021.

(ARUN BHANSALI),J

44-Sumit/-

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