Lalita Jain vs State Of Rajasthan
2022 Latest Caselaw 9480 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14661/2019

Lalita Jain W/o Jinesh Surana, Aged About 52 Years, R/o Dattatreya Nagar, Googali Road, Kankroli, Dist.- Rajsamand (Raj.)- Present Working As Supervisor In I.c.d.s. Amet (Rajsamand).

----Petitioner Versus

1. State Of Rajasthan, through Director (I.c.d.s.), Jaipur.

2. The Deputy Director (Administration), I.c.d.s., 2-Jalpath, Gandhinagar, Jaipur.

3. The Deputy Director (I.C.C.S.), Rajsamand.

4. The Child Development Project Officer, Rajsamand City.

5. The Chief Executive Officer, Dist- Rajsamand.

----Respondents

For Petitioner(s) : Mr. Jaipal Singh For Respondent(s) : Ms. Anamika Vishnoi for Ms. Vandana Bhansali

HON'BLE MS. JUSTICE REKHA BORANA

Judgment / Order

20/07/2022

1. By way of the present writ petition, the petitioner has

challenged the transfer order dated 26.09.2019 (Annex.1).

2. On 01.10.2019, this Court while issuing notices, had stayed

the order impugned. Pursuant to the interim order, the petitioner

had been allowed to continue at the place where she was posted

prior to passing of the order under challenge.

3. Even if there was any valid ground to transfer the petitioner

in the interest of administration, due to change in circumstances

(2 of 2) [CW-14661/2019]

and passage of sufficiently long time, the expediency must have

withered away or ceased to exist by now.

4. Hence, the interim order is made absolute and it is hereby

ordered that impugned transfer order will not be given effect to.

5. The respondents shall however be free to pass fresh order

and transfer the petitioner, in accordance with law, obviously, if

administrative exigency so warrants.

6. With these directions/observations, the writ petition as well

as stay petition stand disposed of.

7. All other pending applications stand disposed of.

(REKHA BORANA),J

122-Dharmendra/-

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