Govind Ram vs The State Of Rajasthan
2021 Latest Caselaw 8975 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5799/2021

Govind Ram S/o Gatta Ram, Aged About 60 Years, By Caste Harijan, Resident Of Harijan Basti, Behind Income Tax Office, Balotara, District Barmer.

----Petitioner Versus

1. The State Of Rajasthan, Through The Chief Secretary, Department Of Local Bodies, Government Of Rajasthan, Secretariat, Jaipur.

2. Commissioner, Municipal Board, Balotara, Dist. Barmer.

----Respondents

For Petitioner(s) : Mr. Harish Purohit

JUSTICE DINESH MEHTA

Order

07/04/2021

1. While informing that the petitioner is going to be

superannuated on 31.01.2023, Mr. Harish Purohit, learned counsel

for the petitioner submits that petitioner's transfer is contrary to

judgment of this Court in the case of Dr. Pushpa Mehta Vs. RCSAT

& Ors., reported in RLW 2000(1) (Raj.) 233.

2. Issue notice. Issue notice of stay application also, returnable

within six weeks.

3. Meanwhile, effect and operation of the order dated

25.03.2021 (Annex.1) qua the petitioner, so also relieving order

dated 26.03.2021 (Annex.4) shall remain stayed.

(DINESH MEHTA),J 83-Ramesh/-

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