Ashish Kather vs State Of Rajasthan
2023 Latest Caselaw 273 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 352/2023

Ashish Kather S/o Shri Banshi Lal Kather, Aged About 46 Years, Bahatiyon Ki Gali, Chittorgarh, District Chittorgarh, Raj.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical And Health Services, Govt. Of Rajasthan, Jaipur.

2. Joint Secretary, Medical And Health (Group-2), Department And Panchayati Raj (Medical) Department, Jaipur.

3. Director, Medical And Health Services, Govt. Of Raj., Jaipur.

4. Chief Medical And Health Officer, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra with Mr. Dhanraj Khichi

JUSTICE DINESH MEHTA

Order

09/01/2023

1. Mr. Bohra, learned counsel for the petitioner submits that the

impugned transfer order dated 05.07.2022 is contrary to Rule

8(iii) of the Rajasthan Panchayati Raj (Transfer Activities) Rules,

2011 and various judgments passed by this Court in this regard.

2. Issue notice. Issue notice of the stay application also,

returnable within six weeks.

3. Meanwhile, effect and operation of the order impugned dated

05.07.2022 (Annx.3) qua the petitioner and relieving order dated

02.01.2023 (Annx.7) shall remain stayed.

(DINESH MEHTA),J 200-Inder/-

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