Fateh Singh Rathore vs State Of Rajasthan
2021 Latest Caselaw 12882 Raj

(1 of 2) [CW-11049/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11049/2021

Fateh Singh Rathore S/o Shambhoo Singh, Aged About 59 Years, Village Basni, Tehsil Marwar Junction, District Pali.

----Petitioner Versus

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

2. Joint Secretary, Department Of Forest, Govt. Of Rajasthan, Jaipur.

3. Principal Chief Conservator Of Forest (Hoff), Jaipur.

4. Chief Conservator Of Forest, Wildlife, Udaipur.

----Respondents

For Petitioner(s) : Mr. Ritu Raj Singh Rathore For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

17/08/2021

1. While informing that the petitioner is going to be

superannuated on 31.01.2022, 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-11049/2021]

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

13.08.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 259-A.Arora/-

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