Vijay Laxmi vs State Of Rajasthan
2021 Latest Caselaw 15576 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14192/2021 Vijay Laxmi W/o Dharmendra Mohnot, Aged About 38 Years, R/o Opposite 23 Sector, Chopasani Housing Board, Ganpati Nagar, 6- B, Roop Rajat Enclave, Jodhpur (Rajasthan).

----Petitioner Versus

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

2. The Director Of Medical, Health And Family Welfare Services, Rajasthan, Jaipur.

3. The Additional Director Of Medical, Health And Family Welfare Services, Rajasthan, Jaipur.

4. The State Insurance Employee Hospital, Kamla Nehru Nagar, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Himanshu Tak. 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.

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 352-Sachin/-

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