Manoj Kumari Yadav vs State Of Rajasthan
2025 Latest Caselaw 6897 Raj

Rajasthan High Court - Jodhpur

Manoj Kumari Yadav vs State Of Rajasthan on 10 February, 2025

                                   [2025:RJ-JD:8177]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                  S.B. Civil Writ Petition No. 3656/2025
                                   Smt. Rajesh W/o Madan Singh, Aged About 41 Years, R/o
                                   Subhas Pura, Masjid Ke Piche, Main Road Amarpura Ko Jati,
                                   Bikaner District Bikaner Rajasthan.
                                                                                          ----Petitioner
                                                                   Versus
                                   1.     The Principal Secretary, Women And Child Development
                                          Department, Secretariat, Jaipur.
                                   2.     The Director, Integrated Child Development Services, And
                                          Panchayat Raj (Icds), Jaipur.
                                   3.     The Additional Director, (Administration) Integrated Child
                                          Development Services, Jaipur.
                                   4.     The Chief Executive Officer, Zila Parishad Bikaner, District
                                          Bikaner.
                                   5.     The Deputy Director, Women And Child Development
                                          Department, Bikaner, District Bikaner.
                                   6.     Nirmala Duby, C/o Presently Working As Child
                                          Development Project Officer At Lunkarnsar District
                                          Bikaner.
                                                                                      ----Respondents
                                                              Connected with
                                    S.B. Civil Writ Petition Nos.3657/2025, 3658/2025, 3523/2025,
                                                                2214/2025


                                   For Petitioner(s) : Mr. Ripudaman Singh, Mr. YP Khileree, Mr.
                                   Sushil Solanki, Mr. Shardul Bishnoi, Mr. Tanwar Singh Rathore.

                                   For Respondent(s) : Mr. N.S. Rajpurohit, AAG with Mr. Deepak
                                   Bora, AGC & Ms. Rakhi Choudhary, Mr. Mukesh Dave, AGC with
                                   Mr. Tanuj Jain.
                                   Dr. Praveen Khandelwal, AAG with Ms. Yashvi Khandelwal,


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 10/02/2025

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 41 to 43-Today-2 & 22-Jitender/Sumit

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