Madan Dan Singh vs State Of Rajasthan
2021 Latest Caselaw 12675 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10746/2021

Madan Dan Singh S/o Shri Bhanwar Dan Singh, Aged About 58 Years, Village Beesas, Tehsil Parbatsar, District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Home Department, Secretariat, Jaipur (Rajasthan).

2. The Director General Of Police, Rajasthan.

                                                                                                    ----Respondents


                                   For Petitioner(s)        :     Mr. Manoj Bhandari
                                   For Respondent(s)        :



                                                        JUSTICE DINESH MEHTA

                                                                       Order

                                   12/08/2021

                                   1.   While   informing       that    the     petitioner         is    going    to   be

superannuated on 28.02.2023, Mr. Manoj Bhandari, 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

05.08.2021 (Annex.5) shall remain stayed.

(DINESH MEHTA),J

315-skm/-

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