Shri Kant vs State Of Rajasthan
2021 Latest Caselaw 16312 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 15261/2021

Shri Kant S/o Shri Dayala Ram, Aged About 29 Years, R/o Village
Khora Post Bay Tehsil Dantaramgarh District Sikar. Rajasthan
(Transferred      To    Community          Health       Center        Bhaleri   District
Churu.)
                                                                         ----Petitioner
                                       Versus
1.      State Of Rajasthan, Through Principal Secretary, Medical
        And Health Department, Govt. Of Rajasthan, Secretariat,
        Jaipur.
2.      Principal Secretary, Rural Development And Panchayatiraj
        Department, Govt. Of Rajasthan, Secretariat, Jaipur.
3.      Deputy         Secretary,       Medical        And          Health   (Group-2)
        Department Of Panchayat Raj (Medical) Department,
        Rajasthan, Jaipur.
                                                                      ----Respondents


For Petitioner(s)            :     Mr. Vikram Singh Bhawla
For Respondent(s)            :     Mr. KS Rajpurohit, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                        Order

27/10/2021

     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 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.


                        (Downloaded on 28/10/2021 at 09:24:15 PM)
                                                                           (2 of 2)                  [CW-15261/2021]



                                        Issue notice of the stay application also.

                                        Mr. K. S. Rajpurohit, learned AAG, accepts notice on behalf of

                                   the respondents and prays for some time to complete his

                                   instructions.

                                        Time prayed for is allowed.

                                        List after four weeks.

                                        Meanwhile, effect and operation of the impugned order dated

                                   29.09.2021 (Annex.1) shall remain stayed qua the petitioner.

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

                                   13453/2021.

                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

266-Sanjay/-

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