Babita Rani vs State Of Rajasthan
2021 Latest Caselaw 15556 Raj

(1 of 2) [CW-14075/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14075/2021

Babita Rani W/o Shri Ashwni Kumar, Aged About 53 Years, Resident Of Near Hari Ram Ji Ka Mandir, Anooprarh Road, Chhattergarh, District Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary To The Government, Medical And Health (Group-Ii) Department, Government Of Rajasthan, Secretariat, Jaipur (Raj.).

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

3. Director, (Non-Gazated) Department Of Medical And Health Services, Rajasthan, Jaipur.

4. Chief Medical And Health Officer, Bikaner.

----Respondents

For Petitioner(s) : Mr. Manoj Bohra. 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 30.09.2021 (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-14075/2021]

Meanwhile, effect and operation of the impugned order dated

30.09.2021 (Annex.-1) shall remain stayed qua the petitioner.

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

13453/2021.

(ARUN BHANSALI),J

270-pradeep/-

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