Prem Raj Khanna vs State Of Rajasthan
2021 Latest Caselaw 1082 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 688/2021

Prem Raj Khanna S/o Shri Girdhari Lal Ji Khanna, Aged About 59 Years, Byecaste Khanna, R/o 1St B Road, Sardarpura, Jodhpur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary And Transport Commissioner, Transport Department, Parivahan Bhawan, Jaipur (Rajasthan).

2. The Joint Secretary And Additional Transport Commissioner, Transport Department, Parivahan Bhawan, Jaipur, (Rajasthan).

                                                                  ----Respondents


For Petitioner(s)          :     Mr. MS Godara
For Respondent(s)          :     -



                        JUSTICE DINESH MEHTA

                                      Order

14/01/2021

1.   While     informing       that   the     petitioner         is   going   to   be

superannuated on 30.09.2021, 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.

3. The matter requires consideration.

4. Issue notice of stay application also, returnable within six

weeks.

(2 of 2) [CW-688/2021]

5. Meanwhile, effect and operation of the transfer order dated

31.12.2020 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 223-Rahul/-

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