Rajasthan High Court - Jaipur
Smt Meera Sharma vs State Of Raj And Ors on 27 April, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Civil Writ Petition No.7280/2008
Smt. Meera Sharma Versus State & Ors
Date of Order ::: 27/04/2011
Hon'ble Mr. Justice Ajay Rastogi
Mr. BBL Sharma, for petitioner.
Mr. Ganesh Meena, Govt. Counsel, for State Instant petition has been filed by the petitioner assailing the order dt.05/07/2008 pursuant to which she was transferred.
While issuing notices, operation of order impugned (supra) was stayed by the Court vide order dt.31/07/2008 pursuant thereto, the petitioner must have been allowed to continue at the place where she was posted prior to passing of the order impugned.
On account of change in circumstances if at all there was any justification to transfer the petitioner in the interest of administration, by passage of time, may not exist any further and this Court considers it appropriate to observe that the order impugned(supra) may not be given effect to any further but it will not preclude the respondents from passing fresh order transferring the petitioner in the interest of administration, if required.
With these directions/observations, the writ petition stands disposed of.
(Ajay Rastogi), J.
K.Khatri/p1/ 7280CW2008HCStayApr27TrnsDsp.doc