Smt. Pramila Kumari vs State Of Rajasthan
2021 Latest Caselaw 15275 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13610/2021

Smt. Pramila Kumari W/o Narendra Singh, Aged About 34 Years, R/o Village Govindsar Post Gadimala Tehsil Kolayat District Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Department Of Rural Development And Panchayati Raj, Rajasthan, Jaipur.

2. Director, Medical And Health Services, Rajasthan, Jaipur.

3. Secretary, Department Of Medical And Health, Rajasthan, Jaipur.

4. Director, Directorate, Medical, Health And Family Welfare Services, Rajasthan, Jaipur.

5. Additional Director (Administration), Medical And Health Services, Tilak Marg, Jaipur.

6. Chief Medical And Health Officer, Bikaner, District Bikaner.

7. Block Chief Medical And Health Officer, Block Kolayat, District Bikaner.

----Respondents

For Petitioner(s) : Ms. Kuber Choudhary for Mr. S.K.

Verma.

For Respondent(s) : Mr. Shreyansh Mehta for Mr. K.S.

Rajpurohit, AAG

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

01/10/2021

Learned counsel for the petitioner submits that the impugned

transfer order dated 15.09.2021 (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).

(2 of 2) [CW-13610/2021]

The matter requires consideration.

Issue notice. Issue notice of the stay application also.

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

respondents and prays for some time to complete his instructions.

List the petition on 26.10.2021.

Meanwhile, effect and operation of the impugned order dated

15.09.2021 (Annex.-1) shall remain stayed qua the petitioner.

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

13453/2021.

(ARUN BHANSALI),J

50-Rmathur/-

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