Rajendra Singh vs State Of Rajasthan
2021 Latest Caselaw 16334 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14694/2021

Rajendra Singh S/o Hinglaz Dan Sandu, Aged About 44 Years,
Resident Of H. No. 21, Ward No. 20, Athuna Bas, Deshnok,
District Bikaner (Raj.). Presently Working As Nurse Grade Ii At
Community Health Center, Deshnok, District Bikaner.
                                                                    ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through The Secretary, Department
        Of Medical And Health, Government Secretariat, Jaipur,
        Rajasthan.
2.      The Director (Non-Gazetted), Directorate, Department
        And Medical And Health Services, Rajasthan, Jaipur.
3.      The Chief Medical And Health Officer, Bikaner, District
        Bikaner.
4.      The    Principal        Secretary,         Department         Of    Rural
        Development            And     Panchayati            Raj,   Government
        Secretariat, Rajasthan, Jaipur.
                                                                 ----Respondents


For Petitioner(s)          :    Mr. Manjeet Godara
For Respondent(s)          :    Mr. KS Rajpurohit, AAG with
                                Mr. Shreyansh Mehta



     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).

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                                                                           (2 of 2)                  [CW-14694/2021]



                                        The matter requires consideration.

                                        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

                                   No.740 dated 30.9.2021 (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.

279-Sanjay/-

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