Sunita Bhansali vs State Of Rajasthan
2022 Latest Caselaw 10683 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11825/2022 Sunita Bhansali W/o Sh. Dr Pravin Punamiya, Aged About 62 Years, Resident Of 16, Mangal Vihar, Paota C Road, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Medical And Health (Group-2) Department, Government Of Rajasthan, Jaipur.

2. Joint Secretary, Medical And Health (Group-2) Department, Government Of Rajasthan, Jaipur.

3. Director, Medical And Health Services, Government Of Rajasthan, Jaipur.

4. Chief Medical And Health Officer, Medical And Health Department, Jodhpur.

----Respondents

For Petitioner(s) : Dr. Sachin Acharya, Sr. Advocate with Mr. Chayan Bothra.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order

18/08/2022

It is submitted by learned counsel for the petitioner that the

petitioner is due to retire on 30.09.2022 and she has been

transferred to Phalodi, whereas all the formalities pertaining to

petitioner's superannuation are already over at the present place

of posting, which action is contrary to judgment in Dr. Smt.

Pushpa Mehta v. Rajasthan Civil Services Appellate Tribunal,

Jodhpur & Anr.: D.B. Special Appeal Writ No.11538/1999, decided

on 16.12.1999. Further, none else has been posted in place of the

petitioner.

In view of the submissions made, issue notice. Issue notice

of stay application also. Both are made returnable within a period

of three weeks.

(2 of 2) [CW-11825/2022]

In the meanwhile and till further orders, effect & operation of

the order dated 16.08.2022 (Annex.3), qua the petitioner, shall

remain stayed.

(ARUN BHANSALI),J 151-Rmathur/-

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