Shishpal Singh vs State Of Rajasthan
2021 Latest Caselaw 12681 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6867/2021

Shishpal Singh S/o Jagmal Singh, Aged About 58 Years, Village And Post Savai Badi, Tehsil Sarsarsahar Dist. Churu.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Public Works Department, Govt. Of Rajasthan, Jaipur.

2. The Joint Secretary, Public Works Department, Govt. Of Rajasthan, Jaipur.

3. Chief Engineer, Public Works Department, Rajasthan, Jaipur.

4. Additional Chief Engineer, Public Works Department Bikaner.

5. Superintend Engineer, Public Works Department Churu.

6. Executive Engineer, Public Works Department Sadar Sahar Churu.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. KS Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

12/08/2021

Mr. Bohra, learned counsel for the petitioner submits that the

petitioner is going to be superannuated on 31.07.2022.

Having regard to the aforesaid, the impugned transfer order

dated 23.04.2021 (Annex.2) 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.

(2 of 2) [CW-6867/2021]

The writ petition is allowed.

The stay application also stands disposed of.

(DINESH MEHTA),J 181-Rahul/-

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