Hitesh Kumar Lakhara vs State Of Rajasthan (2025:Rj-Jd:17895)
2025 Latest Caselaw 11197 Raj

Rajasthan High Court - Jodhpur

Hitesh Kumar Lakhara vs State Of Rajasthan (2025:Rj-Jd:17895) on 7 April, 2025

[2025:RJ-JD:17895]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR

                   S.B. Civil Writ Petition No. 4588/2025

Hitesh Kumar Lakhara S/o Ratan Lal Lakhara, Aged About 42
Years,    R/o      Police    Chauki,       Hurda       Seja,        Hurda,   Bhilwara,
Rajasthan.
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Medical And Health, Secretariat, Jaipur.
2.       Director           (Non-Gazetted)-Cum-Additional                     Director
         (Administration), Medical And Health Services, Tilak Marg,
         Jaipur.
3.       Chief Medical And Health Officer, Bhilwara, Rajasthan.
4.       Block Chief Medical And Health Officer, District Bhilwara,
         Rajasthan.
5.       Principal Secretary, Department Of Rural Development
         And Panchayati Raj, Rajasthan, Jaipur.
6.       Superintendent, Mahatma Ghandhi Hospital, Jodhpur.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. M.S. Godara
For Respondent(s)             :    Mr. Tanuj Jain for
                                   Mr. Mukesh Dave, A.G.C.



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

07/04/2025

1. Petitioner herein, serving as Nursing Officer, seeks quashing

of an order dated 15.01.2025 (Annex.1) vide which he was

transferred from Bhilwara to Jodhpur (250 kms. away).

2. Matter being similar as was in S.B. Civil Writ Petition

No.3804/2024 (Rajesh Sharma Vs. State of Rajasthan & Ors.), the

present petition is also dismissed as per Appendix 'B' of judgment,

[2025:RJ-JD:17895] (2 of 2) [CW-4588/2025]

ibid. The reasons for dismissal stated in the aforesaid judgment

shall be treated as part and parcel of this order.

3. All pending application(s), if any, stand disposed of.

(ARUN MONGA),J 219-SP/skm/-

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