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Munesh Kumari vs State Of Rajasthan
2021 Latest Caselaw 770 Raj

Citation : 2021 Latest Caselaw 770 Raj
Judgement Date : 12 January, 2021

Rajasthan High Court - Jodhpur
Munesh Kumari vs State Of Rajasthan on 12 January, 2021

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 685/2021

Munesh Kumari W/o Shri Satyendar Kumar, Aged About 37 Years, Resident Of Goth Via Sindhana, Tehsil Buhana District Jhunjhunu. At Present Working As A.n.m., Posted At Sub Centre 9 M.k. Tehsil Raisinghnagar District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Medical And Health Services, Govt. Of Rajasthan, Secretariat, Jaipur.

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

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

4. Chief Medical And Health Officer, Sri Ganganagar.

5. Block Chief Medical Officer, Block Raisinghnagar District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr.. DL Mothsra For Respondent(s) : Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/01/2021

Mr. Mothsra, learned counsel for the petitioner submits that

petitioner's transfer from Sub Centre 9 M.K. Sub Division

Raisinghnagar District Sri Ganganagar to Office of Chief Medical

and Health Officer, Bikaner is contrary to judgment dated

15.01.2020, rendered by this Court in bunch of cases led by Kiran

Kumari Vs. State of Rajasthan (SB Civil Writ Petition

No.14964/2019).

Issue notice. Issue notice of stay application also.

(2 of 2) [CW-685/2021]

Mr. K.S. Rajpurohit, AAG, accepts notice and prays for four

weeks' time to file reply.

List this case on 15.02.2021.

Meanwhile, effect and operation of order dated 31.12.2020

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

(DINESH MEHTA),J 114-Rahul/-

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