Badam Goyal vs State Of Rajasthan (2025:Rj-Jd:12597)
2025 Latest Caselaw 8341 Raj

Rajasthan High Court - Jodhpur

Badam Goyal vs State Of Rajasthan (2025:Rj-Jd:12597) on 6 March, 2025

                                   [2025:RJ-JD:12597]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                              JODHPUR
                                                S.B. Civil Writ Petition No. 5390/2025

                                   Badam Goyal W/o Sh. Vardi Shankar, Aged About 57 Years,
                                   Resident Of Sutharo Ka Mohalla, Dargah Ke Samne, Bassi,
                                   District Chittorgarh, Rajasthan.
                                                                                         ----Petitioner
                                                                 Versus
                                   1.      State Of Rajasthan, Through The Principal Secretary,
                                           Women And Child Development Department, Rajasthan,
                                           Jaipur.
                                   2.      The Director, Integrated Child Development Services,
                                           Women And Child Development Department, Jaipur
                                           (Raj.).
                                   3.      The Additional Director (Administration), Integrated Child
                                           Development Services, Women And Child Development
                                           Department, Jaipur (Raj.).
                                   4.      The Deputy Director, Integrated Child Development
                                           Services, Women And Child Development Department,
                                           Chittorgarh (Raj.).
                                   5.      The Child Development Project Officer, Integrated Child
                                           Development Services, Women And Child Development
                                           Department, District Chittorgarh (Raj.).
                                                                                     ----Respondents


                                   For Petitioner(s)          :    Mr. Om Prakash Bishnoi.


                                            HON'BLE MR. JUSTICE ARUN MONGA

Order(Oral) 06/03/2025

1. Petitioner herein serving as Woman Supervisor is before this Court seeking quashing of order dated 15.01.2025, vide which she has been transferred from Chittorgarh Gramin, Chittorgarh to Bhadesar, Chittorgarh.

2. Heard.

3. Matter herein is 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.

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

5. All pending applications are disposed of accordingly.

(ARUN MONGA),J 16-/Jitender/Love

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