Daulal Bhargava vs The State Of Rajasthan
2021 Latest Caselaw 1004 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 675/2021

Daulal Bhargava S/o Shri Bhoma Shanker, Aged About 59 Years, R/o Near Mataji Ka Temple, Osian, Tehsil Osian, District Jodhpur (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through Joint Secretary, Department Of Revenue (Group-1) Secretariat, Rajasthan, Jaipur.

2. Registrar, Board Of Revenue, Ajmer.

3. District Collector (Land Records), Jodhpur, District Jodhpur.

4. Poonam Chand Vishnoi, Inspector Land Records, Circle Manaklav, Tehsil And District Jodhpur.

                                                                      ----Respondents


For Petitioner(s)               :    Mr. HS Sidhu
For Respondent(s)               :



                         JUSTICE DINESH MEHTA

                                         Order

14/01/2021

Mr. Sidhu, learned counsel for the petitioner submits that, by

way of order dated 08.01.2021, respondent No.4 has been posted

at Circle Office, Kakelao District Jodhpur, where petitioner is

working, however, there is only one post of Inspector Land Record

and as such, the impugned order would amount to ousting the

petitioner, who is going to be superannuated on 31.07.2021.

Learned counsel argued that, such transfer would be

contrary to judgment in the case of Dr.Pushpa Mehta Vs. RCSAT &

Ors. reported in RLW 2000 (1) page no. 233.

(2 of 2) [CW-675/2021]

Issue notice. Issue notice of the stay application also,

returnable within six weeks.

Meanwhile, effect and operation of the order dated

08.01.2021, qua respondent No.4 shall remain stayed.

(DINESH MEHTA),J 212-Rahul/-

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