Sunita Jangid W/O Manohar Lal vs State Of Rajasthan Through Secretary To ...
2024 Latest Caselaw 5864 Raj/2

Rajasthan High Court

Sunita Jangid W/O Manohar Lal vs State Of Rajasthan Through Secretary To ... on 20 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:39785]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 16201/2018

                                    Sunita Jangid W/o Manohar Lal, Aged About 42 Years, Resident
                                    Of Village Post Narhar, Dist. Jhunjhunu, Rajasthan
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         State Of Rajasthan Through Secretary To The Govt.
                                               Medical And Health Department, Govt. Of Rajasthan,
                                               Secretariat, Jaipur Rajasthan.
                                    2.         The Additional Director (Admn.) Medical And Health
                                               Services, Swasthya Bhawan, C-Scheme, Jaipur (Raj.)
                                    3.         The Chief Medical And Health Officer, Distt. Jhunjhunu
                                               (Raj.)
                                    4.         The Block Chief Medical And Health Officer, Block Chirawa,
                                               Dist. Jhunjhunu.
                                    5.         The Chief Executive Officer, Zila Parishad, Jhunjhunu.
                                                                                                      ----Respondents

For Petitioner(s) : Ms. Ankita Singhal for Mr. Nikhil Saini For Respondent(s) : Mr. Rohit Tiwari, Assistant GC for Mr. Vigyan Shah, AAG

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

20/09/2024

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 30.07.2018 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/12

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