Raj Bala vs State Of Rajasthan (2025:Rj-Jd:9096)
2025 Latest Caselaw 7279 Raj

Rajasthan High Court - Jodhpur

Raj Bala vs State Of Rajasthan (2025:Rj-Jd:9096) on 14 February, 2025

[2025:RJ-JD:9096]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4117/2025

Raj Bala W/o Rajveer Verma, Aged About 42 Years, R/o 12 Dpn,
District Hanumangarh (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Medical And Health, Government Secretariat, Jaipur,
         Rajasthan.
2.       Secretary,      Rural      Development            And      Panchayati   Raj
         Department, Government Secretariat, Jaipur, Rajasthan.
3.       The Director (Non Gazetted)-Cum-Additional                         Director
         (Admn.),        Panchayati           Raj       (Medical)      Department,
         Directorate Of Department And Medical, Health And
         Family Welfare Services, Rajasthan, Jaipur.
4.       The Chief Medical And Health Officer, Hanumangarh.
5.       The Block Chief Medical Officer, Block Bhadra, District
         Hanumangarh.
6.       Dhapa Kumari, Anm, Presently Posted At Sub Health
         Center Saliwala, Block Tibbi, District Hanumangarh.
                                                                    ----Respondents


For Petitioner(s)             :    Mr. Manjeet Godara.
For Respondent(s)             :    Mr. Mukesh Dave, AGC with
                                   Mr. Tanuj Jain & Mr. Vivek Sharma.



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

14/02/2025

1. 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 disposed of as per Appendix 'A' of

judgment, ibid. For detailed reasons / discussion, see order /

judgment dated 05.02.2025 passed therein.

[2025:RJ-JD:9096] (2 of 2) [CW-4117/2025]

2. Accordingly, impugned transfer order qua the petitioner is quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 36-DhananjayS/Rmathur/-

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