Gurusewak Singh vs State Of Rajasthan
2021 Latest Caselaw 13142 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11517/2021

Gurusewak Singh S/o Shri Inderjeet Singh, Aged About 38 Years, Resident Of Ward No. 54, Near Hargovind Public School, Hanumangarh Junction, District- Hanumangarh.

----Petitioner Versus

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

2. Agriculture Commissioner, Government Of Rajasthan, Jaipur.

3. Joint Director, Agriculture (Extension), Hanumangarh Junction, District- Hanumangarh.

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

5. Plant Manager, Rajasthan State Seeds Corporation Ltd., Hanumangarh Town, District- 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

26/08/2021

1. Learned counsel for the petitioner submits that the impugned

transfer order dated 05.08.2021 (Annex.3) 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-11517/2021]

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

17.08.2021 shall remain stayed qua the petitioner.

(DINESH MEHTA),J

164-skm/-

Powered by TCPDF (www.tcpdf.org)