Jetha Ram vs State Of Rajasthan
2021 Latest Caselaw 12680 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8266/2021

Jetha Ram S/o Shri Jasa Ram, Aged About 58 Years, R/o- Riyan Setha Ki, Tahsil - Pipar City, District- Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Water Resources Department, Jaipur.

2. Superintendent Engineer, Water Resources Circle, Jodhpur, Rajasthan.

3. Assistant Engineer, Water Resources Department, Sub Division, Bilara, District Jodhpur (Raj.).

4. Executive Engineer, Water Resource Division, Jalor, District Jalore.

----Respondents

For Petitioner(s) : Mr. Manoj Kumar For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Order

12/08/2021 Mr. Manoj Kumar, learned counsel for the petitioner submits

that the petitioner is going to be superannuated on 01.10.2021.

Having regard to the aforesaid, the impugned transfer order

dated 18.06.2021 (Annex.4) 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)

233.

The writ petition is allowed.

(2 of 2) [CW-8266/2021]

The stay application also stands disposed of.

(DINESH MEHTA),J 182-Rahul/-

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