Govind Ram vs The State Of Rajasthan
2021 Latest Caselaw 12645 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 Kumar Purohit For Respondent(s) : Mr. Rajesh Parihar

JUSTICE DINESH MEHTA

Order

12/08/2021 Mr. Purohit, learned counsel for the petitioner submits that

the petitioner is going to be superannuated on 31.01.2023.

Having regard to the aforesaid, the impugned transfer order

dated 25.03.2021 (Annex.1) qua the petitioner, is hereby quashed

in light of judgment of this Court rendered in the case of Dr.

Pushpa Mehta Vs. RCSAT & Ors. reported in RLW 2000 (1) (Raj)

The writ petition is allowed.

The stay application also stands disposed of.

(DINESH MEHTA),J 180-Rahul/-

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