Manju Punia vs State Of Rajasthan
2021 Latest Caselaw 12719 Raj

(1 of 2) [CW-10660/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10660/2021

Manju Punia W/o Shri Mohanlal, Aged About 43 Years, Resident Of Simsiya Bidawtan, Tehsil Ratangarh, District Churu, At Present Posted As Female Health Worker At Center Simsiya, Tehsil Ratangarh, Churu.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Medical And Health, Secretariat, Jaipur.

2. Director (Non-Gazetted), Medical And Health Services, Tilak Marg, Jaipur.

3. Chief Medical And Health Officer, Ratangarh, Churu.

4. Block Chief Medical And Health Officer, Ratangarh, District Churu.

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

6. Kanta, Female Health Worker, Posted At Phc Dhanani Sayla, Jalore.

----Respondents

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

JUSTICE DINESH MEHTA

Order

13/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 03.08.2021 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-10660/2021]

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 shall remain stayed qua the petitioner.

(DINESH MEHTA),J 159-A.Arora/-

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