Omparkash S/O Dhansi Ram vs State Of Rajasthan
2021 Latest Caselaw 1525 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 1798/2021

                                   Omparkash S/o Dhansi Ram
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Of Rajasthan
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Sudhir Yadav For Respondent(s) :

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

11/02/2021

1. Learned counsel for the petitioner submits that the controversy

involved in the present case is squarely covered by the judgment

of this Court in the case of Yad Ram Vs. State of Rajasthan &

Ors. (SB Civil Writ Petition No.16818/2017), decided on

20.12.2017.

2. In view of the submissions made, issue notice. Issue notice of

the stay application also, returnable within six weeks.

3. Notices be given 'dasti' to the learned counsel for the petitioner,

if so desired.

4. Meanwhile and till the next date of hearing, operation of the

order dated 29.01.2021, whereby the petitioner has been

transferred from Jhunjhunu range to Swaimadhopur range, shall

remain stayed. However, it would be open for the respondents to

accord a non-field posting to the petitioner.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/86

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