Bina Sharma vs The State Of Rajasthan
2021 Latest Caselaw 12724 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10833/2021

Bina Sharma W/o Shri Prem Prakash, Aged About 59 Years, Village Virol Bari, Tehsil Sanchore, District Jalore.

----Petitioner Versus

1. The 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. Vimla, Axilary Nursing Midwifery (Anm) Working At Sub Center Nimbawas, Bhinmal, District Jalore.

----Respondents

For Petitioner(s) : Mr. Hapu Ram For Respondent (s) : Mr. Shreyansh Mehta for Mr. K. S. Rajpurohit

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.

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-10833/2021]

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 225-A.Arora/-

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