Santosh Kumari vs State Of Rajasthan (2025:Rj-Jd:24879)
2025 Latest Caselaw 10088 Raj

Rajasthan High Court - Jodhpur

Santosh Kumari vs State Of Rajasthan (2025:Rj-Jd:24879) on 22 May, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:24879]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 10246/2025

Santosh Kumari W/o Shri Ashok Kumar, Aged About 43 Years,
Resident Of Sajan Ki Dhani, Sanpa Manji, Panchayat Samiti
Sindhari, District Barmer.
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Its Secretary, Department Of
         Rural       Development        And       Panchayati        Raj,   Govt.   Of
         Rajasthan, Jaipur.
2.       The Secretary, Department Of Medical And Health, Govt.
         Of Rajasthan, Jaipur.
3.       Director (Non-Gazette) And Additional Director (Admn.),
         Department Of Panchayati Raj (Medical), Rajasthan,
         Jaipur.
4.       The Chief Executive Officer, Zila Parishad, Barmer.
5.       The Chief Medical And Health Officer, Balotra.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Hapu Ram Bishnoi
For Respondent(s)            :     Mr. Mukesh Dave, AGC with
                                   Mr. Tanuj Jain



              HON'BLE MS. JUSTICE REKHA BORANA

Order

22/05/2025

1. The only ground raised in the present petition is that the

impugned transfer order could not have been passed without

obtaining consent of the Panchayati Raj Department.

2. Learned counsel for the respondents submits that the

controversy already stands covered by a Co-ordinate Bench

judgment of this Court in Rajesh Sharma Vs. State of

[2025:RJ-JD:24879] (2 of 2) [CW-10246/2025]

Rajasthan & Ors.; S.B. Civil Writ Petition No.3804/2024

(decided on 05.02.2025).

3. Learned counsel for the petitioner is not in a position to

refute the above legal position.

4. In view of the above, the present writ petition is dismissed.

5. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 3-Devanshi/-

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