Kana Ram Khoja vs State Of Rajasthan
2022 Latest Caselaw 746 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 636/2022

Kana Ram Khoja S/o Shri Labu Ram Khoja, Aged About 40 Years, R/o Ratkudiya, Pipar, District Jodhpur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health, Government Of Rajasthan, Jaipur.

2. The Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

3. The Director (Non-Gazetted), Medical And Health Services, Jaipur.

4. The Chief Medical And Health Officer, Jalore.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Sushil Solanki, on VC
For Respondent(s)        :

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

14/01/2022

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.

Counsel for the petitioner has drawn attention of this Court

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

in Mamta Kumari Vs. State of Rajasthan & Ors (SBCWP

No.129/2022) decided on 07.01.2022 and learned counsel for

the petitioner seeks disposal in the same terms. The order dated

07.01.2022 reads as follows:-

(2 of 2) [CW-636/2022]

"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."

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 Mamta Kumari (Supra).

All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 83-Sanjay/-

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