Manju Parmar vs State Of Rajasthan
2021 Latest Caselaw 12993 Raj

(1 of 1) [CW-11239/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11239/2021

Manju Parmar D/o Manohar La Koted, Aged About 59 Years, New Colony, Sindhi Colony, Dungarpur, District Dungarpur

----Petitioner Versus

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

2. The Director, Integrated Child Development Services, Rajasthan, Jaipur, 2 Jal Path, Gandhi Nagar, Jaipur.

----Respondents

For Petitioner(s) : Mr. Deepak Bora

JUSTICE DINESH MEHTA

Order

19/08/2021

1. While informing that the petitioner is going to be

superannuated on 31.03.2023, Mr. Deepak Bora, learned counsel

for the petitioner submits that petitioner's transfer is contrary to

judgment of this Court in the case of Dr. Pushpa Mehta Vs. RCSAT

& Ors., reported in RLW 2000(1) (Raj.) 233.

2. Issue notice. Issue notice of stay application also, returnable

within six weeks.

3. Meanwhile, effect and operation of the order dated

13.08.2021 (Annex.2) qua the petitioner shall remain stayed.

(DINESH MEHTA),J

100-pooja/-

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