Poonam Gurjar W/O Shri Lakhan ... vs State Of Rajasthan
2021 Latest Caselaw 321 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 397/2021

Poonam Gurjar W/o Shri Lakhan Singh
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan
                                                                ----Respondent

For Petitioner(s) : Mr. Sandeep Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

15/01/2021 Learned counsel for the petitioner submits that the petitioner

assailed her transfer order before the Rajasthan Civil Services

Appellate Tribunal by preferring an appeal bearing No.1737/2020.

However, the Tribunal while noticing the contention of the

petitioner has failed to examine the case on merits and simply

quoted one judgment of the Supreme Court and without attending

to the merits of the case, proceeded to dismiss the appeal.

Learned counsel submits that petitioner has been blessed

with the child after six months back in June, 2020 and her

husband is also posted in another District and in such tender age

of her child, she joined duties on account of excess of work

without even availing complete maternity leave. However, in spite

of such a situation, she has been posted in order to adjust

respondent.

Issue notice of the writ petition as well as the stay

application, returnable within four weeks.

(2 of 2) [CW-397/2021]

In the meanwhile, the petitioner shall be allowed to perform

her duties at Jhunjhunu in the Office of Mining Engineer,

Jhunjhunu till further orders.

(SANJEEV PRAKASH SHARMA),J

Pcg/67

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