Smt Sushila Parihar vs State Of Rajasthan (2025:Rj-Jd:9104)
2025 Latest Caselaw 7283 Raj

Rajasthan High Court - Jodhpur

Smt Sushila Parihar vs State Of Rajasthan (2025:Rj-Jd:9104) on 14 February, 2025

[2025:RJ-JD:9104]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4177/2025

Smt Sushila Parihar W/o Shri Rajendra Gehlot, Aged About 44
Years, Resident Of Opp. New Power House, Near Adarsh School,
Tinwri District Jodhpur, Rajasthan.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Its Secretary Department Of
         Medical And Health And Family Welfare , Government Of
         Rajasthan,secretariat Jaipur.
2.       The        Principal       Secertary,       Rural      Development      And
         Panchayati Raj Department Government Of Rajasthan,
         Secretariat, Jaipur,
3.       Director (Non-Gazetted) Additional Director, Panchyati
         Raj, Medical And Health Services, Health Bhawan, Tilak
         Marg, Jaipur.
4.       Chief Medical And Health Officer, Jodhpur
5.       The Medical Officer In-Charge, Primary Health Centre
         Khudiyala, Block-Balesar. Jodhpur.
                                                                     ----Respondents


For Petitioner(s)               :    Mr. D.S. Sodha.
For Respondent(s)               :    Mr. Mukesh Dave, AGC with
                                     Mr. Tanuj Jain & Mr. Vivek Sharma.



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

14/02/2025

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.

[2025:RJ-JD:9104] (2 of 2) [CW-4177/2025]

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 46-DhananjayS/Rmathur/-

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