Joyti Kumari D/O Shri Ram Pratap Singh vs The State Of Rajasthan ...
2024 Latest Caselaw 5331 Raj/2

Rajasthan High Court

Joyti Kumari D/O Shri Ram Pratap Singh vs The State Of Rajasthan ... on 14 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:34609]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 19200/2022

                                    Joyti Kumari D/o Shri Ram Pratap Singh, Aged About 34 Years,
                                    R/o Vpo Bakhtawapura, Tehsil Chirawa, District Jhunjhunu (Raj.)
                                    At Present Working On The Post Of Anm, At Chc Guhala, District
                                    Sikar (Raj.)
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         The State Of Rajasthan, Through Principal Secretary,
                                               Department Of Medical And Health, Secretariat,
                                               Rajasthan, Jaipur.
                                    2.         The Director (Non-Gazetted), Medical And Health Services
                                               And Additional Director (Administration), Panchayati Raj
                                               (Medical) Department, Rajasthan, Jaipur.
                                    3.         Chief Medical And Health Officer, Sikar.
                                    4.         Medical Officer, Community Health Centre, Guhala, Block
                                               Neem Ka Thana, District Sikar.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Sudhir Yadav For Respondent(s) : Mr. Yash Joshi for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

14/08/2024

This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The interim order dated 20.12.2022 passed by this

Court is made absolute.

2. The respondents are at liberty to pass a fresh transfer

order if the administrative exigency so warrants.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/40

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