Vinod Singh vs State Of Rajasthan
2021 Latest Caselaw 13081 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11367/2021

Vinod Singh S/o Shri Birbal Singh, Aged About 30 Years, By Caste Rajput, R/o Village 15 Ksd, Dhingtania, Post Noorpura, Tehsil Sadulshahar, District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Agriculture, Pant Krishi Bhawan, Govt. Of Rajasthan, Jaipur.

2. Agriculutre Commissioner, Government Of Rajasthan, Jaipur.

3. Joint Director, Agriculture (Administrative), Jaipur.

4. Assistant Director, Agriculture (Extension), Hanumangarh Junction, District Hanumangarh.

5. Ranjit Kumar, Presently Working As Agriculture Supervisor In The Office Of Assistant Director, Agriculture, Salemgarh Masani, Hanumangarh.

----Respondents

For Petitioner(s) : Mr. R. C. Joshi For Respondent(s) : Mr. Shreyansh Mehta for Mr. K. S. Rajpurohit, AAG

JUSTICE DINESH MEHTA

Order

25/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 13.08.2021 is clearly contrary to the

judgment of this Court dated 15.01.2020, rendered in the case of

Kiran Kumari Vs. State & Ors. (SBCWP No.14964/2019).

2. The matter requires consideration.

3. Issue notice. Issue notice of stay application also.

(2 of 2) [CW-11367/2021]

4. Mr. Shreyansh Mehta, associate to Mr. K.S. Rajpurohit,

accepts notice on behalf of the respondents and prays for some

time to complete his instructions.

5. List this case on 07.09.2021.

6. Meanwhile, effect and operation of the impugned order dated

13.08.2021 (Annex.3) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 172-A.Arora/-

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