Smt. Sunita vs The State Of Rajasthan
2021 Latest Caselaw 17508 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 16310/2021

Smt. Sunita W/o Pradeep Singh, aged about 38 Years, Resident of Bhim, Tehsil Bhim, District Rajsamand.

----Petitioner Versus

1. The State of Rajasthan through Secretary, Department of Medical And Health, Government of Rajasthan, Jaipur.

2. The State of Rajasthan through Secretary, Department of Rural Development and Panchayati Raj, Government of Rajasthan, Jaipur.

3. The Director, Medical and Health Department, Government of Rajasthan, Jaipur.

4. The Chief Executive Officer, Zila Parishad, Rajsamand.

5. The Chief Medical and Health Officer, Rajsamand.

6. The Block Chief Medical and Health Officer, Bhim, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal. For Respodnent(s) : Mr. K.S. Rajpurohit, AAG.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

23/11/2021

Learned counsel for the petitioner submits that the impugned

transfer order dated 12.11.2021 (Annex.5) 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 petition also.

                                                                              (2 of 2)                      [CW-16310/2021]



                                          Mr.   K.S.   Rajpurohit,      accepts         notice       on   behalf   of   the

respondents and prays for some time to complete his instructions.

Meanwhile, effect and operation of the impugned order dated

12.11.2021 (Annex.5) shall remain stayed.

Connect with S.B. Civil Writ Petition No.13423/2021.

(ARUN BHANSALI),J 59-DJ/-

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