Naveen Chandra Sagwadiya vs The State Of Rajasthan
2021 Latest Caselaw 12986 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11308/2021

Naveen Chandra Sagwadiya S/o Late Shri Rashik Lal Sagwadiya, Aged About 60 Years, R/o House No. 262 Road No. 06-A, Ratitalai, Banswara (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Joint Secretary (First), Department Of Public Health And Engineering, Government Of Rajasthan, Jaipur.

2. The Executive Engineer, Department Of Public Health And Engineering, Project Division-Ii, Banswara (Raj.).

----Respondents

For Petitioner(s) : Mr. Jubin Mehta for Mr. Pankaj Mehta

JUSTICE DINESH MEHTA Order 19/08/2021

1. While informing that the petitioner is going to be

superannuated on 30.09.2021, 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 transfer order dated

14.08.2021 (Annex.2) qua the petitioner shall remain stayed.

(DINESH MEHTA),J 133-A.Arora/-

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