Ved Prakash vs State Of Rajasthan
2021 Latest Caselaw 12273 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10190/2021

Ved Prakash S/o Shri Jagat Singh, Aged About 59 Years, R/o Cheher Kalan, Tehsil Loharu, District Bhiwani, Haryana, At Present Residing At Rampura Beri, District Churu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Animal Husbandry, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Director, Directorate Of Animal Husbandry, Jaipur, Rajasthan.

3. The Joint Director, Department Of Animal Husbandry, Churu, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ankit Choudhary For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

05/08/2021

1. While informing that the petitioner is going to be

superannuated on 31.07.2022, 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.

3. Mr. Hemant Choudhary, learned counsel, accepts notices on

behalf of the respondent and prays for and is granted six weeks'

time to file reply.

(2 of 2) [CW-10190/2021]

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

29.07.2021 (Annex.3) qua the petitioner shall remain stayed.

(DINESH MEHTA),J 215-Amar/-

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