Suresh Kumar Ghotar vs State Of Rajasthan
2021 Latest Caselaw 16329 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Civil Writ Petition No. 15262/2021

Suresh Kumar Ghotar S/o Shri Pannaram, Aged About 35 Years,
Village And Post Khuri Bari, Tehsil Laxmangarh, District Sikar
(Raj.).
                                                                     ----Petitioner
                                     Versus
1.        State Of Rajasthan, Through Its Principal Secretary,
          Medical And Health Department, Govt. Of Rajasthan,
          Secretariat, Jaipur, Rajasthan.
2.        Director (Non Gazzated), Medical And Health Services,
          Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.
3.        Principal Secretary, Rural Development And Panchayati
          Raj Department, Govt. Of Rajasthan, Secretariat, Jaipur.
4.        Chief Medical And Health Officer, Sikar.
5.        Subita Bhasakar, Gnm, Presently Working In Janana
          Hospital, Chandpole, 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.


                      (Downloaded on 28/10/2021 at 09:24:16 PM)
                                                                             (2 of 2)                  [CW-15262/2021]



                                        Issue notice.

                                        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

                                   15.09.2021 (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.

267-Sanjay/-

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