Gokul Ram vs State Of Rajasthan
2021 Latest Caselaw 4703 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2809/2021

Gokul Ram S/o Shri Mishri Lal, Aged About 59 Years, R/o Police Line, Banswara, District Banswara.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Jaipur.

2. The Director General Of Police (Headquarter), Jaipur.

3. The Superintendent Of Police, Banswara.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki

JUSTICE DINESH MEHTA

Order

18/02/2021

1. While informing that the petitioner is going to be

superannuated on 31.05.2021, Mr. Sushil Solanki, learned counsel

for the petitioner submits that petitioner's transfer is contrary to

judgment of this Court in the case of Dr. Pushpa Mehta Vs. RCSAT

& Ors., reported in RLW 2000(1) (Raj.) 233.

2. Issue notice. Issue notice of stay application also, returnable

within six weeks.

3. Meanwhile, effect and operation of the order dated

29.01.2021 (Annex.2) shall remain stayed.

(DINESH MEHTA),J 86-Ramesh/-

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