Aruna Ben Patel vs State Of Rajasthan
2021 Latest Caselaw 15885 Raj

                                          (1 of 2)                  [CW-14303/2021]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14303/2021

Aruna Ben Patel W/o Shri Harinarayan Patel, Aged About 59
Years, R/o At Present Working As Women Health Worker At Sub-
Centre Indarwada Khand, Rani, District Pali, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.     State Of Rajasthan, Through Director, Medical, Health And
       Family       Welfare     Department,           Rajasthan,      Secretariat,
       Jaipur.
2.     The Chief Medical And Health Officer, Pali, Rajasthan.
3.     Kanya, Working As Women Health Worker Transferred
       From Sub-Centre, Pratapgarh, Khand, Rani, District Pali,
       Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sanjay Raj Pandit
For Respondent(s)          :     Mr. KS Rajpurohit, AAG



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

21/10/2021

     In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

     Counsel for the petitioner submits that petitioner is going to

retire in June, 2022, thus, made a prayer to not to give effect to

her transfer order and has further relied upon Division Bench

judgment of this Court rendered in the case of Pushpa Mehta vs.

Rajasthan Civil Services Appellate Tribunal & Ors. (D.B. Civil

Special Appeal No.1430/1999, decided on 16.12.1999).

     Issue notice to the respondents.


                      (Downloaded on 23/10/2021 at 08:35:12 PM)
                                                                               (2 of 2)                     [CW-14303/2021]



                                        Mr. KS Rajpurohit, learned AAG, is directed to accept notice.

                                   He   accepts    notice and         seeks      some       time      to   complete   his

                                   instructions.

                                        Time prayed for is allowed.

                                        List after four weeks.

                                        In the meanwhile, effect and operation of impugned order

                                   dated 15.09.2021 (Annex.2) qua the petitioner shall remain

                                   stayed.

                                                                    (DR.PUSHPENDRA SINGH BHATI),J.

180-nirmala/Sanjay-

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