Himmat Raj Chouhan vs State Of Rajasthan
2021 Latest Caselaw 9270 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6480/2021

Himmat Raj Chouhan S/o Shri Mangilal, Aged About 45 Years, Resident Of Mandir Wala Mohalla, Bhadwasiya, Jodhpur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur (Rajasthan).

2. The Additional Commissioner And Joint Secretary (First), Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur (Rajasthan).

3. The Administrator Cum Chief Executive Officer, Zila Parishad, Jodhpur (Rajasthan).

4. The Block Development Officer, Panchayat Samiti-Phalodi, District-Jodhpur (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Shailesh Agarwal through Cisco Webex App

JUSTICE DINESH MEHTA

Order

28/04/2021

1. Learned counsel for the petitioner submits that the impugned

order dated 31.12.2020 (Annex.1) is contrary to judgment dated

20.01.2020, passed in a batch of writ petitions, led by S.B. Civil

Writ Petition No.14638/2019 : Chandra Kanta Vs. State & Anr.,

inasmuch as, the State Government has not provided any place of

posting and has issued a sweeping direction to transfer the

petitioner outside the Assembly area of Phalodi.

(2 of 2) [CW-6480/2021]

2. Learned counsel submits that in compliance of said order

dated 31.12.2020, another order dated 06.01.2021 has been

passed.

3. The matter requires consideration.

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

within six weeks.

5. Meanwhile, effect and operation of order dated

06.01.2021(Annex.4) qua the petitioner shall remain stayed in

case the petitioner has not been relieved so far.

6. Connect with S.B. Civil Writ Petition No.3988/2021.

(DINESH MEHTA),J 15-Ramesh/-

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