Seema Kumari Wife Of Shri Sunil Kumar vs State Of Rajasthan (2024:Rj-Jp:40469)
2024 Latest Caselaw 5950 Raj/2

Rajasthan High Court

Seema Kumari Wife Of Shri Sunil Kumar vs State Of Rajasthan (2024:Rj-Jp:40469) on 24 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40469]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 16358/2022
                                    Seema Kumari Wife Of Shri Sunil Kumar, Aged About 38 Years,
                                    Resident Of Naitrampura, Jakhod, District Jhunjhunu (Raj.)
                                    Presently Posted On The Post Of A.n.m., At Sub Centre Sujana,
                                    Block Khandela, District Sikar (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, Sikar District Sikar
                                               (Raj.)
                                    4.         Block Chief Medical And Health Officer, Block Khandela,
                                               District Sikar (Raj.)
                                    5.         Medical Officer In-Charge, Sub Centre Sujana, Primary
                                               Health Centre Baadwadi, Sikar (Raj.)
                                                                                                      ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri with Mr. Bajrang Sepat For Respondent(s) : Mr. Yash Joshi for Mr. Vigyan Shah, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 24/09/2024

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 07.11.2022 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/15

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