Suman vs State Of Rajasthan (2025:Rj-Jd:9124)
2025 Latest Caselaw 7330 Raj

Rajasthan High Court - Jodhpur

Suman vs State Of Rajasthan (2025:Rj-Jd:9124) on 14 February, 2025

                                   [2025:RJ-JD:9124]

                                        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                 JODHPUR
                                                  S.B. Civil Writ Petition No. 4059/2025
                                   Suman W/o Vikram, Aged About 32 Years, R/o Gadhi Chhani,
                                   Tehsil Bhadra, District Hanumangarh (Raj.)
                                                                                           ----Petitioner
                                                                   Versus
                                   1.      State Of Rajasthan, Through The Secretary, Department
                                           Of Medical And Health, Government Secretariat, Jaipur,
                                           Rajasthan.
                                   2.      Secretary, Rural Development And Panchayati Raj
                                           Department, Government Secretariat, Jaipur Rajasthan.
                                   3.      The Director (Non-Gazetted)-Cum- Additional Director
                                           (Admn.),     Panchayati      Raj   (Medical)    Department,
                                           Directorate Of Department And Medical, Health And
                                           Family Welfare Services, Rajasthan, Jaipur.
                                   4.      The Chief Medical And Health Officer, Hanumangarh.
                                   5.      The Block Chief Medical Officer, Block Bhadra, District
                                           Hanumangarh.
                                   6.      Sorama, Anm, Presently Posted At Sub Health Center 9
                                           Rp Ranjeetpura, District Hanumangarh.
                                                                                       ----Respondents


                                   For Petitioner(s)            :    Mr. Manjeet Godara.
                                   For Respondent(s)            :    Mr. Mukesh Dave, AGC with
                                                                     Mr. Tanuj Jain & Mr. Vivek Sharma.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order 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 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 order qua the petitioner is quashed with liberty to pass fresh orders.

3. All pending applications are disposed of accordingly.

(ARUN MONGA),J 21-JItender-Sumit/-

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