Narendra Kumar Bhuria Son Of Shri ... vs Rajasthan State Sports Council
2021 Latest Caselaw 2065 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 171/2021

Narendra Kumar Bhuria Son Of Shri Ram Chandra Bhuria, Aged
About 38 Years, Resident Of A-804, Royal Twins Apartment,
Bhudhsinghpura, Sanganer, Jaipur.
                                                                   ----Appellant
                                   Versus
1.     Rajasthan State Sports Council, Through Its Chairman,
       Rajasthan State Sports Council, Sawai Mansingh Stadium,
       Jaipur.
2.     The Deputy Secretary To Government, Youth Affairs And
       Sports Department, Government Secretariat, Jaipur.
                                                                ----Respondents

For Appellant(s) : Mr. Sandeep Singh Shekhawat For Respondent(s) :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SATISH KUMAR SHARMA

Judgment

24/02/2021

1. This Special Appeal (Writ) has been filed against the order

dated 10-2-2021 in SB Civil Writ Petition No.1707/2021, vide

which the writ petition of the appellant-petitioner challenging his

transfer from Jaipur to Kota has been dismissed.

2. Heard learned counsel for the appellant and perused the

material available on record.

3. We find that the learned Single Judge has rightly dismissed

the writ petition on the ground that the appellant was already

relieved on 6-1-2021 and that the performing duties at Jaipur was

not any ground to interfere with the impugned order of transfer.

(2 of 2) [SAW-171/2021]

No case is made out for interference in the impugned order passed

by the learned Single Judge.

4. Accordingly, the Special Appeal is dismissed.

(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ

Arun/15

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