Saroj Kulhari W/O Shri Rakesh Kumar vs State Of Rajasthan (2024:Rj-Jp:40470)
2024 Latest Caselaw 5952 Raj/2

Rajasthan High Court

Saroj Kulhari W/O Shri Rakesh Kumar vs State Of Rajasthan (2024:Rj-Jp:40470) on 24 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:40470]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 18875/2022

                                    Saroj Kulhari W/o Shri Rakesh Kumar, Aged About 33 Years, R/o
                                    Kali Pahadi, Tehsil And District Jhunjhunu (Raj.)
                                                                                                          ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through Secretary, Medical And
                                               Health, Secretariat, Jaipur
                                    2.         The Director, Medical And Health Services, Rajasthan,
                                               Jaipur.
                                    3.         Chief Medical And Health Officer, Jhunjhunu.
                                    4.         The BCMO Khetri, District Jhunjhunu.
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Komal Suthar for Mr. Sunil Kumar Singodiya 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 16.12.2022 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/16

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