Raghvendra Singh Son Of Shri Narendra ... vs State Of Rajasthan (2024:Rj-Jp:36861)
2024 Latest Caselaw 5646 Raj/2

Rajasthan High Court

Raghvendra Singh Son Of Shri Narendra ... vs State Of Rajasthan (2024:Rj-Jp:36861) on 3 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:36861]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 15024/2022
Raghvendra Singh Son Of Shri Narendra Singh, Aged About 34
Years, Resident Of 13, Tamtamar, Mudota, Bharatpur (Raj.)
                                                                     ----Petitioner
                                     Versus
1.         State Of Rajasthan, Through Its Secretary, Medical And
           Health    Department,      Government  Of   Rajasthan,
           Secretariat, Jaipur (Raj.)
2.         Director (Non Gazzattee), Medical And Health Services
           And Additional Director (Administration), Panchyatiraj
           (Medical) Department, Rajasthan, Tilak Marg, Swasthya
           Bhawan, Jaipur (Raj.).
3.         Additional Director (Administration), Medical And Health
           Services And Additional Director (Administration),
           Panchyatiraj (Medical) Department, Rajasthan, Tilak
           Marg, Swasthya Bhawan, Jaipur (Raj.).
4.         Chief Medical And Health Officer, Bharatpur District
           Bharatpur (Raj.)
5.         Block Chief Medical And Health Officer, Block Bharatpur,
           District Bharatpur (Raj.)
6.         Medical Officer Incharge, Community Health Centre,
           Bahnera, Sewar, Bharatpur.
                                                                  ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri with Mr. Bajrang Sepat For Respondent(s) : Mr. Rohit Tiwari, Assistant GC with Mr. Harsh Parashar for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

03/09/2024

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 12.10.2022 passed by this

Court is made absolute.

[2024:RJ-JP:36861] (2 of 2) [CW-15024/2022]

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/20

Powered by TCPDF (www.tcpdf.org)