Chandra Prakash Sharma S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 4354 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8916/2022

Chandra Prakash Sharma S/o Shri Chandra Shekhar Sharma
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan
                                                                 ----Respondent

For Petitioner(s) : Mr. Munesh Bhardwaj For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

30/06/2022

Counsel for the petitioner submits that the petitioner has

been transferred by the Director, Medical and Health Services vide

order dated 15.06.2022 which is in violation of Rule 8(i) of the

Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011).

Counsel for the petitioner relied on the judgment passed by

the Co-ordinate Bench of this Court at Principal Seat, Jodhpur in

the matter of Kiran Kumari Vs. State of Rajasthan & Ors.

(S.B. Civil Writ Petition No. 14964/2019) decided on 15.01.2020.

In that view of the matter issue notice to the respondent(s),

returnable by four weeks.

'Dasti' service is permitted.

Meanwhile, operation of the order dated 15.06.2022 passed

by the respondent(s) qua the petitioner shall remain stayed.

However, the respondent(s) are at liberty to file application

for vacation/modification of this order after filing of the reply.

(2 of 2) [CW-8916/2022]

List along with S.B. Civil Writ Petition No. 8912/2022 on

01.08.2022.

(INDERJEET SINGH),J

CHETNA BEHRANI /86

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