Meenakshi Kumari W/O Mahendra Kumar vs State Of Rajasthan (2024:Rj-Jp:35768)
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Rajasthan High Court

Meenakshi Kumari W/O Mahendra Kumar vs State Of Rajasthan (2024:Rj-Jp:35768) on 27 August, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:35768]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 16701/2022

                                    Meenakshi Kumari W/o Mahendra Kumar, Aged About 29 Years,
                                    R/o Village Post Puranabas, Tehsil Neemkathana, District Sikar.
                                    (Rajasthan) Employee Id-Rjct202011026628
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through Principal Secretary, Medical
                                               And Health Services, Govt. Secretariat, Jaipur.
                                    2.         Principal Secretary, Rural Development And Panchayati
                                               Raj Department, Govt. Secretariat, Jaipur.
                                    3.         Director   (Non-Gazetted)    And    Additional  Director
                                               (Administration), Panchayati Raj (Health) Department Of
                                               Rajasthan, Swasthya Bhawan, Tilak Marg, Jaipur.
                                    4.         Chief Medical And Health Officer, Sikar.
                                    5.         Block Chief Medical Officer, Neemkathana, Sikar.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Lokesh Kumar Sharma For Respondent(s) : Mr. Vigyan Shah, AAG with Mr. Rohit Tiwari, Assistant GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

27/08/2024

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 12.12.2022 passed by this

Court is made absolute.

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

order qua the petitioner if the administrative exigency so

warrants.

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

(MAHENDAR KUMAR GOYAL),J

Manish/29

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