Mayur Pandya vs State Of Rajasthan
2021 Latest Caselaw 18341 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9477/2021

Mayur Pandya S/o Ganesh Lal Pandya, Aged About 26 Years, Resident Of Village Post Chittari, Tehsil Galiyakot, District Dungarpur.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary To The Govt., Public Health And Engineering Department, Secretariat, Jaipur.

2. Chief Engineer (Admn) And Technical Member, Public Health And Engineering Department, Jal Bhawan, Jaipur.

3. Superintending Engineer, Public Health And Engineering Department, Circle Banswara, Near Syntex Mil, Banswara.

4. Assistant Engineer, Phed Sub Division Anandpuri, District Banswara.

----Respondents

For Petitioner(s) : Mr. Shashank Sharma. For Respondent(s) : Ms. Anjana Jawa.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

02/12/2021

Learned counsel for the parties are ad-idem that the

controversy involved in the present writ petition is squarely

covered by the judgment rendered by this Court in the case of

Charu Joshi Vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.419/2015, decided on 22.01.2016.

Following the judgment aforesaid, this writ petition is also

allowed.

The respondents are directed to consider the case of the

petitioner for transfer in the quota of direct recruitment of Junior

(2 of 2) [CW-9477/2021]

Engineer (Degree Holder) by way of transfer in case there is

avacancy and to compute his seniority according to the Rules.

The stay application also stands disposed of accordingly.

(ARUN BHANSALI),J

5-Sumit/-

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