Jyoti Sharma vs State Of Rajasthan
2022 Latest Caselaw 8282 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8802/2022

Jyoti Sharma D/o Shri Pushkar Sharma, Aged About 44 Years, Resident Of Ward No. 20, Bhadra Tehsil Bhadra District Hanumangarh. At Present Working As A.n.m. Posted At Chc Bhadra, District Hanumangarh.

----Petitioner Versus

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

2. The Principal Secretary, Department Of Rural And Panchayati Raj, Govt. Of Rajasthan, Jaipur.

3. The Chief Executive Officer, Zila Parishad, Hanumangarh.

4. Director (Non Gazetted), Medical And Health Services And Add. Director (Admn.), Panchayati Raj (Medical) Department, Rajasthan, Jaipur.

5. The Chief Medical And Health Officer, Hanumangarh.

6. Block Chief Medical Officer, Bhadra District Hanumangarh.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ramawatar Singh
For Respondent(s)           :           ---



             HON'BLE MS. JUSTICE REKHA BORANA

                            (VACATION JUDGE)
                                       Order

22/06/2022

The present petition has been filed aggrieved of the

impugned order dated 15.06.2022 whereby the petitioner has

been transferred from CHC Bhadra to Sub Center Khinwsar,

Jaisalmer. It has been submitted by the learned counsel for the

petitioner that the said transfer/adjustment had been made in

(2 of 2) [CW-8802/2022]

contravention to the Rajasthan Panchayati Raj (Transfer Activities)

Rules, 2011. Counsel relied upon the earlier judgments passed by

the co-ordinate Bench of this Court in S.B. Civil Writ Petition

No. 11862/2017 (Samleta Vs. State of Rajasthan & Ors.)

decided on 14.11.2017 & S.B. Civil Writ Petition No.

14964/2019 (Kiran Kumari Vs. State of Rajasthan & Ors.)

decided on 15.01.2020 and the judgments passed by the

Division Bench of this Court in D.B. Spl. Appeal. Writ

No.736/2018 (State of Rajasthan & Ors. Vs. Samleta)

decided on 11.10.2018 and D.B. Spl. Appeal. Writ

No.683/2021 (State of Rajasthan & Ors. Vs. Mool Shanker)

decided on 14.01.2022.

Issue notice. Issue notice of the stay petition also. Notices be

made returnable within a period of four weeks.

Meanwhile, the effect and operation of the impugned order

dated 15.06.2022 shall remain stayed qua the present petitioner.

(REKHA BORANA),VJ 64-Dharmendra/-

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