Anil Kumar vs State Of Rajasthan
2021 Latest Caselaw 16227 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14968/2021

Anil Kumar S/o Hans Ram, Aged About 36 Years, Rajpura, Ghardana Kalan, District Jhunjhunu.

----Petitioner Versus

1. State Of Rajasthan, Through 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. Vaga Ram Chitara, Male Nurse Grade 2Nd Working At Pmo (Principal Medical Officer), Jalore.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Hapu Ram
For Respondent(s)        :     Mr. KS Rajpurohit, AAG a/w Mr.
                               Shreyansh Mehta

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

26/10/2021

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 impugned

transfer order dated 30.09.2021 (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.

(2 of 2) [CW-14968/2021]

Mr. K. S. Rajpurohit, accepts notice on behalf of the

respondents and prays for some time to complete his instructions.

Time prayed for is allowed.

List alongwith S.B. Civil Writ Petition No.14186/2021.

Meanwhile, effect and operation of the impugned order dated

30.09.2021 (Annex.2) and order dated 20.10.2021 (Annex.3)

shall remain stayed qua the petitioner.

(DR. PUSHPENDRA SINGH BHATI),J

331-Sudheer/-

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