Rajkumari Sharma vs State Of Rajasthan
2021 Latest Caselaw 12652 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 666/2021

Rajkumari Sharma W/o Arun Sharma, Aged About 59 Years, House No.48, Ward No.1, Kripatri Vihar, Raisinghnagar, Tehsil Raisinghnagar, District Sri Ganganagar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Department Of Women And Child Development, Rajasthan, Secretariat, Jaipur.

2. The Director, Integrated Child Development Services, Rajasthan, Jaipur.

3. The Dy. Director (Administration), Integrated Child Development, Rajasthan, Jaipur.

4. The Dy. Director, Women And Child Development, Sri Ganganagar.

5. The Child Development Project Officer, Integrated Child Development Services, Raisinghnagar, District Sri Ganganagar.

6. Gurmel Kaur, Presently Posted As Women Supervisor At Project Office (Cdpo), Raisinghnagar, District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Inderjeet Yadav For Respondent(s) : Ms. Vandana Bhansali Mr. Trilok Joshi

JUSTICE DINESH MEHTA

Order

12/08/2021 Mr. Yadav, learned counsel for the petitioner submits that the

petitioner is going to be superannuated on 24.11.2021.

Having regard to the aforesaid, the impugned transfer order

dated 31.12.2020 (Annex.3) qua the petitioner, is hereby quashed

(2 of 2) [CW-666/2021]

in light of judgment of this Court rendered in the case of Dr.

Pushpa Mehta Vs. RCSAT & Ors. reported in RLW 2000 (1) (Raj)

The writ petition is allowed.

The stay application also stands disposed of.

(DINESH MEHTA),J 152-Rahul/-

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