SULOCHANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It was only the other day that this court faced a strikingly similar dilemma. And now, yet again, another expectant mother-- eight months into her pregnancy--is forced to seek judicial intervention, a consequence of the state's sheer apathy and callous disregard for basic human dignity. She stands before this court, not by choice but by necessity, challenging the order dtd. 15/1/2025, which cruelly uproots her from Sub District Hospital, Fatehpur, District Sikar, and compels her to endure a grueling transfer to Mathuradas Mathur Hospital, Jodhpur--a staggering 320 km away.

(2.) The petitioner, serving as a Nursing Officer, is at the mercy of an unfeeling bureaucracy, inter alia, averring blatant violation of Rule 8 of the Rajasthan Panchayat raj (Transferred Activities) Rules, 2011 to assail her the transfer order. An order, that callously disregards her advanced pregnancy and fragile medical condition, as already noted. Whether this vindictiveness she is being meted out with, stems from a mindless, mechanical application of authority, a complete absence of reason, or the sheer arrogance of unchecked power is not clear. What is clear, however, is the indifference with which her rights and well-being have been trampled.

(3.) In the aforesaid backdrop, I have heard the rival contentions and perused the case file.