Priyanka Garasiya vs State Of Rajasthan
2021 Latest Caselaw 15574 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13955/2021

Priyanka Garasiya W/o Pradeep Khant, Aged About 36 Years, Resident Of Tripura Colony, Near Akashwani, Thikariya, District Banswara (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Medical, Health And Family Welfare Services, Govt. Secretariat, Jaipur (Raj.).

2. Director (Non Gazatte), Medical, Health And Family Welfare Services, Swasthya Bhawan, Tilak Marg, Jaipur.

3. Additional Director, Medical, Health And Family Welfare Services, Swasthya Bhawan, Tilak Marg, Jaipur.

4. Chief Medical And Health Officer, Banswara (Raj.).

----Respondents

For Petitioner(s) : Mr. O. P. Sangwa. For Respondent(s) : Mr. K. S. Rajpurohit, AAG.

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 this case on 26.10.2021.

(2 of 2) [CW-13955/2021]

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 90-Sachin/-

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