Gaytri Juniwal vs State Of Rajasthan (2025:Rj-Jd:8034)
2025 Latest Caselaw 6701 Raj

Rajasthan High Court - Jodhpur

Gaytri Juniwal vs State Of Rajasthan (2025:Rj-Jd:8034) on 6 February, 2025

                                   [2025:RJ-JD:8034]

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                 S.B. Civil Writ Petition No. 3158/2025

                                   Gaytri Juniwal D/o Kalyanmal Juniwal, Aged About 54 Years,
                                   259-D, Teja Road, Pratap Nagar, Chittorgarh, (Rajasthan).
                                                                                          ----Petitioner
                                                                 Versus
                                   1.     State Of Rajasthan, Through The Secretary, Women And
                                          Child   Development       Department,     Government        Of
                                          Rajasthan, Secretariat, Jaipur (Raj.).
                                   2.     The Director, Integrated Child Development Services,
                                          Woman And Child Development Department, Jaipur,
                                          (Raj.).
                                   3.     The Additional Director (Administration), Integrated Child
                                          Development Services, Woman And Child Development
                                          Department, Jaipur, (Raj.).
                                   4.     Chief Executive Officer, Zila Parishad, Chittorgarh (Raj.).
                                                                                      ----Respondents


                                   For Petitioner(s)            :     Mr. Gajendra Singh Chouhan.
                                   For Respondent(s)            :     Mr. Deepak Bora.



                                                       HON'BLE MR. JUSTICE ARUN MONGA

Order

06/02/2025

1. Matter being similar as was in S.B. Civil Writ Petition

No.3804/2024 (Rajesh Sharma Vs. State of Rajasthan & Ors.), the

present petition is also disposed of as per Appendix 'A' of

judgment, ibid. For detailed reasons / discussion, see order /

judgment dated 05.02.2025 passed therein.

2. Accordingly, impugned transfer order qua the petitioner is quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 270-/Jitender//-

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