Rajesh Upadhyay vs The State Of Rajasthan
2023 Latest Caselaw 794 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1172/2023

Rajesh Upadhyay S/o Shri Tarakant Upadhyay, Aged About 55

Years, R/o Gali No. 2, Mohan Colony, Banswara (Rural) Banswara

District Banswara Rajasthan 327001.

----Petitioner Versus

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

2. The Additional Director (Addministration), The Department Of Medical And Health Government Of Rajasthan, Jaipur.

3. Chief Health And Medical Officer, Banswara District Banswara Rajasthan.

----Respondents

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

Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

20/01/2023

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

submits that the order impugned dated 14.01.2023 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.

(2 of 2) [CW-1172/2023]

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.

4. Meanwhile, effect and operation of the order dated

14.01.2023 (Annex.-4) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 235-Arvind/-

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