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Shanti Lal Darji vs State Of Rajasthan
2021 Latest Caselaw 12989 Raj

Citation : 2021 Latest Caselaw 12989 Raj
Judgement Date : 19 August, 2021

Rajasthan High Court - Jodhpur
Shanti Lal Darji vs State Of Rajasthan on 19 August, 2021
Bench: Dinesh Mehta

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11228/2021

Shanti Lal Darji S/o Shri Padam Darji, Aged About 59 Years, R/o Village Sarada, Tehsil Sarada, District Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

2. The Chairman, Board Of Revenue, Ajmer.

3. The District Collector, Udaipur District Udaipur.

4. Shankar Lal Meena, Presently Working As Revenue Inspector, Revenue Circle, Gingla, Tehsil Salumber, District Udaipur.

----Respondents

For Petitioner(s) : Mr. Kuldeep Mathur Mr. Dheerendra Singh Sodha

JUSTICE DINESH MEHTA Order

19/08/2021

1. While informing that the petitioner is going to be

superannuated on 28.02.2022, Mr. Kuldeep Mathur, 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

14.08.2021 (Annex.2) shall remain stayed.

(DINESH MEHTA),J

96-pooja/-

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