Smt. Renu Dhaker vs The State Of Rajasthan And Ors
2021 Latest Caselaw 15549 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14124/2021

Smt. Renu Dhaker W/o Sh. Sanwara Dhaker, Aged About 36 Years, Bishniya, Tehsil Kotdi, Dist. Bhilwara.

----Petitioner Versus

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

2. The Dy. Secretary, Medical And Health (Group-2) Department, Jaipur.

3. The Director, Medical And Health Service, Jaipur.

4. The Chief Medical And Health Officer, Bhilwara.

5. The Block Chief Medical And Health Officer, Shahpura, Dist. Bhilwara.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki. For Respondent(s) : Mr. K.S. Rajpurohit.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

06/10/2021

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.

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.

(2 of 2) [CW-14124/2021]

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.

(ARUN BHANSALI),J

303-pradeep/-

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