Leela vs State Of Rajasthan
2022 Latest Caselaw 573 Raj

                                           (1 of 2)                  [CW-333/2022]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 333/2022

Leela D/o Sh. Sohan Lal, Aged About 36 Years, R/o Bera Abkai
Lawacha Road, Raipur, District Pali, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Secretary, Medical And
       Family Welfare Department, Rajasthan, Jaipur, Rajasthan.
2.     The Director (Non Gazzeted), Medical And Health Service,
       Rajasthan, Jaipur, Rajasthan.
3.     The Additional Director (Administration), Medical And
       Family Welfare Department, Rajasthan, Jaipur, Rajasthan.
4.     The   Principal    And      Controller,        J.l.n.    Medical   College
       Hospital, Ajmer, Rajasthan.
5.     The Chief Medical And Health Officer, Pali, Rajasthan.
6.     The Principal And Controller, Sardar Patel Medical College,
       Bikaner, Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. OP Sangwa on VC
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

11/01/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     Learned counsel for the petitioner has drawn attention of this

Court towards the judgment passed by a Co-ordinate Bench of this

Court in Sunita Prajapat Vs. State of Rajasthan & Ors.

(SBCWP No.300/2022) decided on 07.01.2022 and learned

counsel for the petitioner seeks same relief as granted in the case

                    (Downloaded on 12/01/2022 at 09:03:46 PM)
                                                                                  (2 of 2)                    [CW-333/2022]



                                   of Sunita Prajapat (supra). The order dated 07.01.2022 reads as

                                   follows:-


                                               "It is submitted by the counsel for the petitioner
                                        that qua the posting order dated 17.08.2020 the
                                        petitioner has made representation to the respondents
                                        seeking transfer as per order dated 30.07.2021, which
                                        order has subsequently been stayed, however, qua
                                        certain       other     persons,        the      same         has    been
                                        implemented        and,     therefore,        the     respondents       be
                                        directed to decide the pending representation of the
                                        petitioner.
                                               In view of submissions made, the petition filed
                                        by the petitioner is disposed of; the petitioner may
                                        make      a     fresh     detailed       representation         to     the
                                        respondent No.2 within a period of one week. In case
                                        such a representation is made by the petitioner, the
                                        same shall be deal with appropriately expeditiously
                                        and an order on the same be passed by the said
                                        authority within a period of two weeks from the date
                                        filing of representation."

                                        In view of the above, the present writ petition as well as stay

                                   petition also disposed of in terms of the order passed by a

                                   Coordinate Bench of this Court in Sunita Prajapat (Supra).

                                        All pending applications also stand disposed of accordingly.



                                                                    (DR.PUSHPENDRA SINGH BHATI),J.

104-Sudheer/-

Powered by TCPDF (www.tcpdf.org)