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Sunita vs The State Of Rajasthan
2022 Latest Caselaw 643 Raj

Citation : 2022 Latest Caselaw 643 Raj
Judgement Date : 12 January, 2022

Rajasthan High Court - Jodhpur
Sunita vs The State Of Rajasthan on 12 January, 2022
Bench: Pushpendra Singh Bhati
                                             (1 of 2)                    [CW-432/2022]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 432/2022

Sunita D/o Shri Munna Ram, Aged About 27 Years, R/o Vpo
Mandawara, Via Sanwali, Tehsil Dhod, District Sikar (Raj.).
                                                                      ----Petitioner
                                     Versus
1.     The    State      Of     Rajasthan,         Through         The     Secretary,
       Department Of Medical And Health, Government Of
       Rajasthan, Jaipur.
2.     The Director, Medical And Health Services, Government Of
       Rajasthan, Jaipur.
3.     The    Director        (Non     Gazetted),         Medical     And     Health
       Services, Jaipur.
4.     The   Superintendent,            Mathura         Das       Mathur    Hospital,
       Jodhpur.
5.     The Chief Medical And Health Officer, Jodhpur.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. Sushil Solanki, on VC.
For Respondent(s)          :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

12/01/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     Learned counsel for the petitioner has drawn attention of this

Court towards the judgment passed by a Co-ordinate Bench of this

Court in Mamta Kumari Vs. State of Rajasthan & Ors

(SBCWP No.129/2022) decided on 07.01.2022 and learned

counsel for the petitioner seeks disposal in the same terms. The

order dated 07.01.2022 reads as follows:-

                      (Downloaded on 14/01/2022 at 08:43:01 PM)
                                                                                   (2 of 2)                    [CW-432/2022]




                                             "It is submitted by the counsel for the petitioner
                                        that qua the posting order dated 05.08.2020 the
                                        petitioner has made representation to the respondents
                                        seeking transfer as per order dated 30.07.2021, which
                                        order has subsequently been stayed, however, qua
                                        certain        other     persons,        the      same         has    been
                                        implemented         and,     therefore,        the     respondents       be
                                        directed to decide the pending representation of the
                                        petitioner.
                                             In view of submissions made, the petition filed
                                        by the petitioner is disposed of; the petitioner may
                                        make       a     fresh     detailed       representation         to     the
                                        respondent No.3 within a period of one week. In case
                                        such a representation is made by the petitioner, the
                                        same shall be deal with appropriately expeditiously
                                        and an order on the same be passed by the said
                                        authority within a period of two weeks from the date
                                        filing of representation."

                                        In view of the above, the present writ petition as well as stay

                                   petition also disposed of in terms of the order passed by a

                                   Coordinate Bench of this Court in Mamta Kumari (Supra).

                                        All pending applications also stand disposed of accordingly.



                                                                     (DR.PUSHPENDRA SINGH BHATI),J.

63-Sudheer/-

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