Jyoti Menariya vs State Of Rajasthan
2022 Latest Caselaw 757 Raj

(1 of 2) [CW-724/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 724/2022

Jyoti Menariya D/o Ashok Menariya, Aged About 32 Years, R/o Village Bhawalia, Post Mangrol, Tehsil Nimbahera, District Chittorgarh, 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, R.n.t. Medical College And Hospital, Udaipur.

5. The Chief Medical And Health Officer, Chittorgarh.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. VikramSingh Bhawla 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.

Learned counsel for the petitioner has drawn attention of this

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

Court in Naina Ahari Vs. State of Rajasthan & Ors (SBCWP

No.102/2022) decided on 06.01.2022 and learned counsel for

the petitioner seeks same relief / directions as granted in the case

of Naina Ahari (supra).

(2 of 2) [CW-724/2022]

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 Naina Ahari (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.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."

All pending applications also stand disposed of accordingly.

(DR.PUSHPENDRA SINGH BHATI),J 107-Sudheer/-

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