Geeta Devi Wife Of Shri Bhagwan Singh vs State Of Rajasthan (2024:Rj-Jp:36862)
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Rajasthan High Court

Geeta Devi Wife Of Shri Bhagwan Singh vs State Of Rajasthan (2024:Rj-Jp:36862) on 3 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:36862]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 18472/2022

                                    Geeta Devi Wife Of Shri Bhagwan Singh, Aged About 47 Years,
                                    Resident Of Village Bala Ka Bas (Bas Puriya), Post Birmi Via
                                    Biasu, District Jhunjhunu (Raj.)
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan, Through Its Principal Secretary,
                                               Department Of Medical And Health Secretariat, Jaipur
                                               (Raj.)
                                    2.         Director (Non Gazzattee), Medical And Health Services,
                                               Rajasthan, Jaipur (Raj.).
                                    3.         Chief Medical And Health Officer, Jhunjhunu.
                                    4.         Block Chief Medical Officer, Malsisar, District Jhunjhunu
                                               (Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri with Mr. Bajrang Sepat For Respondent(s) : Mr. Rohit Tiwari, Assistant GC for Mr. Vigyan Shah, AAG

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

03/09/2024

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/22

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