Rajasthan High Court - Jaipur
Smt Manju Meena vs State Of Raj & Ors on 1 May, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.8995/2010 Smt.Manju Meena Versus State of Rajasthan & Ors. Date of Order :: 01st May, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Rajendra Soni, for the petitioner. Mr.N.A.Naqvi, AAG. By the Court:
While issuing notice against the order of transfer on 14.07.2010, a direction was given to maintain status quo.
Looking to the aforesaid and if the petitioner is working at the same place from where he has been transferred, the respondents are directed not to disturb him pursuant to impugned order, however, they would be at liberty to pass a fresh order if exigency of service so warrants. If petitioner has already joined at the place where he was transferred, direction aforesaid would not apply to her. With the aforesaid, the writ petition so as the stay application are disposed off. (M.N. BHANDARI), J.
Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A