Ramesh Choudhary vs State Of Rajasthan ...
2023 Latest Caselaw 4166 Raj

[2023/RJJD/013834]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13090/2020

Ramesh Choudhary S/o Sh. Karnidan Choudhary, Aged About 40 Years, R/o 61/76 Ward No. 2, Street No. 1, Behind Makhan Bhog Bhawan, Pungal Road, Near Nayapeer Dargah, Bangla Nagar, Bikaner 334004.

----Petitioner Versus

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

2. Director, Medical And Health Department, Directorate Jaipur.

3. Chief Medical And Health Officer, Bikaner.

4. Superintendent, Pbm Hospital Bikaner.

5. Block Chief Medical And Health Officer Kolayat, District Bikaner.

6. Secretary, Rural Development And Panchayati Raj Department Govt. Of Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Ms. Vrinda Samdani for Ms. Vandana Bhansali

JUSTICE DINESH MEHTA

Order

05/05/2023

1. A perusal of the record reveals that the instant writ petition

has already been allowed by this Court on 17.09.2021 being

squarely covered by the judgment dated 15.01.2020 rendered in

the case of Kiran Kumari vs. State of Rajasthan & Ors (SBCWP No.

14969/2019). However, for some reasons or the other, the case

has not been treated to have been disposed of and the matter has

[2023/RJJD/013834] (2 of 2) [CW-13090/2020]

been listed before the Court on various occasions (20.07.2022,

21.07.2022, 23.08.2022, 20.10.2022 and 01.04.2023) and the

fact that the petition stood disposed of has not come to the notice

of anyone including the learned counsel appearing for the parties.

2. Be that as it may.

3. Following the judgment rendered in the case of Kiran Kumari

(supra), the present petition is allowed.

4. The impugned transfer order dated 25.09.2020 (Annexure-7)

qua the petitioner is hereby quashed.

5. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 141-Mak/-

Powered by TCPDF (www.tcpdf.org)