Ramnarayan vs State Of Rajasthan
2022 Latest Caselaw 646 Raj

                                             (1 of 2)                 [CW-284/2022]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Civil Writ Petition No. 284/2022

Ramnarayan S/o Baboo Ram, Aged About 31 Years, Bhadu
Pipaliya Nagar, Peelwa, Jodhpur (Raj.).
                                                                     ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through The Principal Secretary,
        Medical And Health Services (Group Iii), Government Of
        Rajasthan, Secretariat, Jaipur.
2.      The Director, Medical And Health Services, Rajasthan,
        Tilak Marg, Swasthya Bhawan, Jaipur.
3.      The   Director      (Non       Gazetted),         Medical    And    Health
        Services,    Rajasthan,         Tilak     Marg,      Swasthya      Bhawan,
        Jaipur.
4.      The Chief Medical And Health Officer, Jodhpur.
5.      The Superintendent, Umed Hospital, Jodhpur.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Mahaveer Bishnoi on VC
For Respondent(s)          :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

12/01/2022

     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 Kana Ram Jalvaniyan Vs. State of Rajasthan & Ors

(SBCWP No.17339/2020) decided on 14.12.2021 and learned

counsel for the petitioner seeks direction / relief as granted in the

case of Kana Ram Jalvaniyan (supra).

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                                                                               (2 of 2)                    [CW-284/2022]



                                        In view of the submissions made, the writ petition filed by

                                   the petitioner is disposed of with the similar directions as given in

                                   the case of Kana Ram Jalvaniyan (supra), which read as under:-


                                             "It is submitted by the counsel for the petitioner that
                                       qua the posting order dated 05.08.2020 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.3 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."

                                        All pending applications also stand disposed of accordingly.



                                                                  (DR.PUSHPENDRA SINGH BHATI),J.

43-Sudheer/-

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