Archna Bhatiya vs The State Of Rajasthan
2021 Latest Caselaw 12481 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10282/2021

Archna Bhatiya W/o Shri Pradeep Kumar Bhatia, Aged About 46 Years, R/o 72K Block, Ward No. 3, Jetsar Sriganganagar At Present Working As A Women Health Worker At Sub-Center, Gram Panchayat 7 G.b. Anupgarh Panchayat Samiti Srivijaynagar, District Sriganganagar.

----Petitioner Versus

1. The State Of Rajasthan, Through Its Director, Medical And Health Services, Jaipur.

2. Chief Medical And Health Officer, Sriganganagar.

3. The Block Chief Medical And Health Officer, Anupgarh, District Sriganganagar.

4. The Principal Secretary, Department Of Rural Development And Panchayati Raj., Rajasthan, Jaipur.

----Respondents

For Petitioner(s) : Ramdev Rajpurohit For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

10/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 03.08.2021 (Annex.3) is clearly contrary to

the judgment of this Court dated 15.01.2020, rendered in the

case of Kiran Kumari Vs. State & Ors. (SBCWP No.14964/2019).

2. The matter requires consideration.

3. Issue notice. Issue notice of stay application also.

(2 of 2) [CW-10282/2021]

4. Mr. Shreyansh Mehta, associate to Mr. K.S. Rajpurohit,

accepts notice on behalf of the respondents and prays for some

time to complete his instructions.

5. List this case on 07.09.2021.

6. Meanwhile, effect and operation of the impugned order dated

03.08.2021 (Annex.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

342-skm/-

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