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Ramesh Kumar Meghwal vs State Of Rajasthan
2025 Latest Caselaw 6702 Raj

Citation : 2025 Latest Caselaw 6702 Raj
Judgement Date : 6 February, 2025

Rajasthan High Court - Jodhpur

Ramesh Kumar Meghwal vs State Of Rajasthan on 6 February, 2025

                                   [2025:RJ-JD:8103]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                  S.B. Civil Writ Petition No. 3243/2025
                                   Neetu Tiwari W/o Kuldeep Pandey, Aged About 50 Years,
                                   Resident Of D-126, Lalgarh, Karni Nagar, Bikaner.
                                                                                          ----Petitioner
                                                                   Versus
                                   1.     State Of Rajasthan, Through The Principal Secretary,
                                          Women And Child Development Department, Rajasthan,
                                          Jaipur.
                                   2.     The Director, Integrated Child Development Service,
                                          Women And Child Development Department, Jaipur
                                          (Raj.).
                                   3.     The Additional Director (Administration), Integrated Child
                                          Development Service, Women And Child Development
                                          Department, Jaipur (Raj.).
                                   4.     The Deputy Director, Integrated Child Development
                                          Service, Women And Child Development Department,
                                          Bikaner (Raj.).
                                   5.     The Chief Executive Officer, Zila Parishad Bikaner, District
                                          Bikaner (Raj.).
                                   6.     Vandana, Woman Supervisor, Presently Working At Child
                                          Development And Project Officer, Bikaner.
                                                                                      ----Respondents
                                                              Connected with
                                          S.B. Civil Writ Petition Nos.3345/2025, 3363/2025


                                   For Petitioner(s)           :     Mr. Amit Gaur
                                                                     Mr. Deepak Nehra.
                                                                     Mr. Ramesh Kumar Prajapat.
                                   For Respondent(s)           :     Mr. Praveen Khandelwal, AAG assisted
                                                                     by Mr. Nitesh Mathur.
                                                                     Mr. IR Choudhary, AAG assisted by
                                                                     Mr. Pawan Bharti.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 06/02/2025

1. Matters being similar as was in S.B. Civil Writ Petition No.3804/2024 (Rajesh Sharma Vs. State of Rajasthan & Ors.), the present petitions are 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 orders qua the petitioners are quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 8, 43 & 47-Jitender

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