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Yuvraj Singh Rao vs State Of Rajasthan
2021 Latest Caselaw 2785 Raj

Citation : 2021 Latest Caselaw 2785 Raj
Judgement Date : 2 February, 2021

Rajasthan High Court - Jodhpur
Yuvraj Singh Rao vs State Of Rajasthan on 2 February, 2021
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12966/2020

Yuvraj Singh Rao S/o Hamir Singh Rao, Aged About 31 Years, R/o Banswara.

----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, Secretariat, Jaipur.

3. Chief Engineer (Rural), Public Health And Engineering Department, Secretariat, Jaipur.

4. Assistant Engineer, Phed Sub Division Lasadia, District Udaipur.

----Respondents Connected With S.B. Civil Writ Petition No. 12988/2020 Ravi Dave S/o Sh. Gajendra Dave, Aged About 30 Years, Resident Of Bhawani Nagar, Jhalamedi, Banswara.

----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, Secretariat, Jaipur

3. Chief Engineer (Rural), Public Health And Engineering Department, Secretariat, Jaipur.

4. Assistant Engineer, Phed Sub Division Rishabhdev, Rural Division, Salumbar, District Udaipur.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Harish Kumar Purohit
For Respondent(s)         :     Ms. Anjana Jawa





                                                                            (2 of 2)                [CW-12966/2020]


HON'BLE MR. JUSTICE ARUN BHANSALI

Order

02/02/2021

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

petitioners for transfer in the quota of direct recruitment of Junior

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

vacancy and to compute his seniority according to the Rules.

The stay application also stands disposed of accordingly.

(ARUN BHANSALI),J 27-28-Sachin/-

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