Jera Ram vs The State Of Rajasthan
2021 Latest Caselaw 12143 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9840/2021

Jera Ram S/o Shri Udaram, Aged About 58 Years, Resident Of At Present Working As A Ivth Class Employee In The Office Of Civil Defence, Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan, Through Principal Secretary Disaster Management (Relief) And Commissioner Civil Defence Secretariat, Jaipur, Rajasthan.

2. The Director, Civil Defence Jaipur, Rajasthan.

3. The Controller (Collector), Civil Defence, Jodhpur, Rajasthan.

4. Dharmendra Meghwal, Ivth Class Employee In The Office Of Civil Defence, Pali, Rajasthan.

                                                                  ----Respondents


For Petitioner(s)         :     Mr. C.P. Trivedi
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                     Order

03/08/2021

1.   While   ifnorming        that    the     petitioner         is   going   to   be

superannuated on 31.03.2023, 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. The matter requires consideration.

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

within four weeks.

(2 of 2) [CW-9840/2021]

4. Meanwhile, effect and operation of the transfer order dated

22.07.2021 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J

236-skm/-

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