Kailash Chandra Borana vs State Of Rajasthan
2021 Latest Caselaw 16074 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 14665/2021

Kailash Chandra Borana S/o Shri Moti Ram, Aged About 55
Years, Laxmi Nagar, Basni 1St Phase, Jodhpur.
                                                                     ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Secretary, Department Of
        Medical And Health Services, Government Of Rajasthan,
        Secretariat, Jaipur.
2.      Director (Non-Gazetted), Medical And Health Services,
        Government Of Rajasthan, Jaipur.
3.      Chief Medical And Health Officer, Jodhpur.
4.      Chief Medical And Health Officer, Barmer.
                                                                  ----Respondents


For Petitioner(s)         :     Mr.Rajesh Choudhary
For Respondent(s)         :     Mr. Rajat Arora for Mr. K.S.
                                Rajpurohit, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

23/10/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     learned    counsel       for   the    petitioner           submits   that   the

controversy in question is covered by the judgment passed by this

Court in the case of Kiran Kumari Vs. State of Rajasthan &

Ors. (SBCWP No.14964/2019), decided on 15.01.2020.

     Learned counsel for the petitioner submits that the petitioner

has been transferred from Primary Health Center Puniyon Ki Piyau,




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                                   Mandore, Jodhpur to Community Health Centre Jhanwar Luni,

                                   Jodhpur vide order dated 30.09.2021.

                                        Learned counsel for the respondents is not in a position to

                                   refute the applicability of aforementioned judgment of Kiran

                                   Kumari (supra).

                                        Issue notice.

                                        Since on instructions of this Court, Mr. K.S. Rajpurohit,

                                   learned AAG is appearing on behalf of the respondents, therefore,

                                   service is complete.

                                        List after four weeks.

                                        In the meanwhile, the petitioner who is reflected in the order

                                   dated 30.09.2021 to be working at Primary Health Centre Puniyon

                                   Ki Piyau, Mandore, Jodhpur, shall be allowed to continue their till

                                   next date.

                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

160-Sudheer/-

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