Citation : 2022 Latest Caselaw 6805 Raj/2
Judgement Date : 19 October, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 15337/2022
Saroj Daughter Of Shri Ami Lal, Wife Of Manoj Kumar Mahla,
Aged About 38 Years, Resident Of Thimau Badi, Norangpura,
District Churu (Raj.) At Present Working On The Post Of Nursing
Officer At C.h.c. Pilani, District Jhunjhunu (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Its Secretary, Medical And
Health Department, Government Of Rajasthan,
Secretariat, Jaipur (Raj.)
2. Director (Non Gazzattee), Medical And Health Services
And Additional Director (Administration), Panchyatiraj
(Medical) Department, Rajasthan, Tilak Marg, Swasthya
Bhawan, Jaipur (Raj.).
3. Chief Medical And Health Officer, Jhunjhunu District
Jhunjhunu (Raj.)
4. Block Chief Medical And Health Officer, Block Pilani,
District Jhunjhunu (Raj.)
5. Medical Officer Incharge, Primay Health Centre
Bangothdi, Surajgarh, Jhunjhunu (Raj.)
----Respondents
For Petitioner(s) : Ms. Komal Kumar Giri Mr. Bajrang Sepat For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
19/10/2022
Counsel for the petitioner submits that against the transfer
order dated 17.08.2022, the petitioner has filed an appeal
No.3492/2022 before the Rajasthan Civil Services Appellate
(2 of 2) [CW-15337/2022]
Tribunal, in which, after hearing, the judgment has been reserved
by the Tribunal.
In that view of the matter, I dispose of this writ petition with
the direction to the Tribunal to decide the appeal filed by the
petitioner within a period of 15 days, after receiving the certified
copy of this order.
(INDERJEET SINGH),J
Upendra Pratap Singh /340
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