Varsha Kumari Parmar vs State Of Rajasthan
2021 Latest Caselaw 13147 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11467/2021

Varsha Kumari Parmar W/o Shri Dayalal Maliwad, Aged About 34 Years, R/o Village Borkhed, Post Phawta, Via Oberi, Tehsil Sagwara, District Dungarpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Medical And Health Services (Group-Iii), Government Of Rajasthan, Secretariat, Jaipur.

2. The Director, Medical, Health And Family Welfare Services, Rajasthan, Jaipur.

3. The Director (Non-Gazetted), Medical And Health Services, Rajasthan, Tilak Marg, Swasthya Bhawan, Jaipur.

4. The Chief Medical And Health Officer, Dungarpur, District Dungarpur.

----Respondents

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

JUSTICE DINESH MEHTA

Order

26/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 17.08.2021 (Annex.6) 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-11467/2021]

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

17.08.2021 (Annex.6) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

520-skm/-

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