Koshalaya Kumari vs State Of Rajasthan
2022 Latest Caselaw 8281 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8836/2022

Koshalaya Kumari D/o Shri Mahaveer Singh, Aged About 31 Years, Resident Of C/o Vinod Kumar, Lalanawas, Nathwaniya, Lalana, District Hanumangarh (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government, Department Of Medical And Health Service, Government Of Rajasthan, Secretariat, Japur

2. Secretary To The Government, Rural Development And Panchayati Raj Department (Panchayati Raj), Government Of Rajasthan, Secretariat, Jaipur.

3. Director (Non Gazetted), Medical And Health Services, Rajasthan, Jaipur

4. Chief Medical And Health Officer, Hanumangarh

5. Block Chief Medical Officer, Nohar, District Hanumangarh

6. Chief Executive Officer, Zila Parishad, Hanumangarh

----Respondents

For Petitioner(s) : Mr. Ankit Choudhary For Respondent(s) : --

ON'BLE MS. JUSTICE REKHA BORANA

(VACATION JUDGE) Order

22/06/2022

The present petition has been filed aggrieved of the

impugned order dated 15.06.2022 whereby the petitioner has

been transferred from Nathwania to PHC Jhabra, Jaisalmer. It has

been submitted by the learned counsel for the petitioner that the

said transfer/adjustment had been made in contravention to the

Rajasthan Panchayati Raj (Transfer Activities) Rules, 2011.

(2 of 2) [CW-8836/2022]

Counsel relied upon the earlier judgments passed by the co-

ordinate Bench of this Court in S.B. Civil Writ Petition No.

11862/2017 (Samleta Vs. State of Rajasthan & Ors.)

decided on 14.11.2017 & S.B. Civil Writ Petition No.

14964/2019 (Kiran Kumari Vs. State of Rajasthan & Ors.)

decided on 15.01.2020 and the judgments passed by the

Division Bench of this Court in D.B. Spl. Appeal. Writ

No.736/2018 (State of Rajasthan & Ors. Vs. Samleta)

decided on 11.10.2018 and D.B. Spl. Appeal. Writ

No.683/2021 (State of Rajasthan & Ors. Vs. Mool Shanker)

decided on 14.01.2022.

Issue notice. Issue notice of the stay petition also. Notices be

made returnable within a period of four weeks.

Meanwhile, the effect and operation of the impugned order

dated 15.06.2022 shall remain stayed qua the present petitioner.

(REKHA BORANA),VJ

69-Dharmendra/-

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