Rajkumari Sharma vs State Of Rajasthan
2021 Latest Caselaw 16893 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15723/2021 Rajkumari Sharma W/o Ashok Sharma, Aged About 46 Years, R/ o Ward No. 15, Vivekanand Colony, Deoli, Tonk.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical And Health Services, Government Of Rajasthan, Jaipur.

2. The Director (Non-Gazetted), Medical And Health Services, Jaipur.

3. The Chief Medical And Health Officer, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 12/11/2021

Learned counsel for the petitioner submits that the impugned

transfer order dated 24.09.2021 (Annex.-1) is clearly contrary to

judgment of this Court dated 15.01.2020, rendered in the case of

Kiran Kumari Vs. State & Ors. (SBCWP No.14964/2019).

The matter requires consideration.

Issue notice. Issue notice of the stay application also.

A copy of the petition be served on Mr. K.S. Rajpurohit, AAG,

who may complete his instructions in the matter / file reply.

Meanwhile, effect and operation of the impugned order dated

24.09.2021 (Annex.-1) shall remain stayed qua the petitioner.

Connect with S.B. Civil Writ Petition Nos. 13423/2021,

13453/2021.

Office is directed to reflect the name of Mr. K.S. Rajpurohit,

AAG as counsel appearing for the respondents in the cause list.

(ARUN BHANSALI),J 57-Sumit/-

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