Laxmi vs State Of Rajasthan
2021 Latest Caselaw 15572 Raj

(1 of 2) [CW-14006/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14006/2021

Laxmi D/o Shri Mangalchand, Aged About 34 Years, Chandgothi, Tehsil Rajgarh, District Churu, At Present As Anm At Sub Health Center, Sahaniwala, Loonkaransar, Bikaner.

----Petitioner Versus

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

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

3. Chief Medical And Health Officer, Bikaner.

4. Block Chief Medical And Health Officer, Loonkaransar, District Bikaner.

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

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia. 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.-2) 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-14006/2021]

Meanwhile, effect and operation of the impugned order dated

30.09.2021 (Annex.-2) shall remain stayed qua the petitioner.

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

13453/2021.

(ARUN BHANSALI),J

120-pradeep/-

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