Vinay Kaushik S/O Shri Mandroop Sharma vs The State Of Rajasthan ...
2024 Latest Caselaw 5451 Raj/2

Rajasthan High Court

Vinay Kaushik S/O Shri Mandroop Sharma vs The State Of Rajasthan ... on 27 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35767]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 10182/2022

                                    Vinay Kaushik S/o Shri Mandroop Sharma, Aged About 38 Years,
                                    R/o Ganga Vihar Colony, Manoharpur, Jaipur, Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         The State Of Rajasthan, Through Principal Secretary,
                                               Department Of Medical And Health, Secretariat,
                                               Rajasthan, Jaipur.
                                    2.         The Director (Non-Gazette), Medical And Health Services,
                                               Jaipur   And    Additional   Director  (Administration),
                                               Panchayati Raj (Medical) Department, Rajasthan, Jaipur.
                                    3.         The Chief Medical And Health Officer, Jaipur-I.
                                    4.         The Block Chief Medical Officer, Block Virat Nagar (Jaipur-
                                               I).
                                    5.         Bablu Gurjar, Presently Working As Nursing Officer At Chc
                                               Boraj, Jaipur-II
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Giriraj Rajoriya for Mr. Sandeep Kalwaniya For Respondent(s) : Mr. Archit Bohra, AGC with Mr. Pritul Nagori

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 27/08/2024

This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The interim order dated 15.07.2022 passed by this

Court is made absolute.

2. The respondents are at liberty to pass a fresh transfer

order qua the petitioner if the administrative exigency so

warrants.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/28

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