Sushila vs State Of Rajasthan
2021 Latest Caselaw 12594 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10457/2021

Sushila W/o Late Shri Vijay Singh, Aged About 46 Years, Resident Of Gopalpura Tehsil Jhunjhunu, District Jhunjhunu.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Medical And Health Care, Jaipur, Rajasthan.

2. Director, Medical, Health And Family Welfare Department, Jaipur, Rajasthan.

3. Chief Medical And Health Officer, Jalore.

4. Chief Executive Officer, Zila Parishad Jalore.

5. Parmeshwari, Axillary Nursing Midwifery (Anm) Sub Center Boli, Block Chouthan, District Jalore.

----Respondents

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

JUSTICE DINESH MEHTA

Order

11/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 03.08.2021 (Annex.2) 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.

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.

(2 of 2) [CW-10457/2021]

5. List this case on 07.09.2021.

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

03.08.2021 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 298-A.Arora/-

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