Dipak Jain vs The State Of Rajasthan
2023 Latest Caselaw 299 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18823/2022

Dipak Jain S/o Shri Hansraj Jain, Aged About 50 Years, R/o Kalalwara, Bhungra, Banswara District Banswara Rajasthan 327026.

----Petitioner Versus

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

2. Director (Non Gazetted), Medical And Health Services, Government Of Rajasthan, Jaipur.

3. Aasha Roat, Presently Working On The Post Of District Hospital Pratapgarh Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ripudaman Singh For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S.

Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

09/01/2023

1. Mr. Ripudaman Singh, learned counsel for the petitioner

submits that the order impugned dated 28.09.2022 is contrary to

Rule 8(iii) of the Rajasthan Panchayati Raj (Transferred Activities)

Rules, 2011 and a number of judgments passed by this Court in

this regard.

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

3. Mr. Shreyansh Mehta, learned counsel accepts notice on

behalf of the respondent State and prays for and is granted four

weeks time to file reply.

                                                                          (2 of 2)                      [CW-18823/2022]



                                   4.   Meanwhile,   effect    and      operation        of      the   order   dated

28.09.2022 (Annex.-2) shall remain stayed.

(DINESH MEHTA),J 144-Ramesh/-

Powered by TCPDF (www.tcpdf.org)