Boraj Singh Bhati vs State Of Rajasthan
2021 Latest Caselaw 5801 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3636/2021

Boraj Singh Bhati S/o Shri Shyam Singh, Aged About 59 Years, B/c Rajput , R/o Village Girab , Tehsil Shiv District , Barmer (Raj.) Posted As Circle Officer , Mawli Distt. Udaipur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary , Home Department , Secretariat , Jaipur (Raj.)

2. The Director General Of Police, Rajasthan , Jaipur

----Respondents

For Petitioner(s) : Mr. Boraj Singh Bhati, petitioner in person

HON'BLE MR. JUSTICE DINESH MEHTA

Order

26/02/2021

1. While informing that the petitioner is going to be

superannuated on 31.05.2021, petitioner submits that his 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

24.02.2021 (Annex.1) qua the petitioner shall remain stayed.

(DINESH MEHTA),J 6-Ramesh/-

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