Moti Lal Jakhar vs State Of Rajasthan
2021 Latest Caselaw 859 Raj

(1 of 2) [CW-281/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 281/2021

Moti Lal Jakhar S/o Shri Gulab Chand, Aged About 59 Years, Resident Of Bank Nath Ki Bagechi, Ward No.- 10, Sardarsahar, District- Churu (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Public Works Department, Government Of Rajasthan, Secretariat, Jaipur (Rajasthan).

2. The Chief Engineer Cum Additional Secretary, Public Works Department, Rajasthan, Jaipur (Rajasthan).

3. The Additional Chief Engineer, Public Works Department, Division- Bikaner, Bikaner (Rajasthan).

4. The Superintending Engineer, Public Works Department, City Circle- Churu, Churu (Rajasthan).

5. The Executive Engineer, Public Works Department, Division- Sardarsahar, Sardarsahar, District- Churu (Rajasthan).

6. The Assistant Engineer, Public Works Department, Sub-

Division-I, Sardarsahar, District- Churu (Rajasthan).

                                                                 ----Respondents


For Petitioner(s)         :     Mr. KR Saharan
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                     Order

13/01/2021

1. Learned counsel for the petitioner submits that the petitioner

who is going to be superannuated on 31.1.2022 has been

transferred from Sardarshahar to Bikaner vide order dated

29.12.2020.

                                                                                 (2 of 2)                      [CW-281/2021]



                                   2.   Learned    counsel        submits      that        the        impugned   order   is

contrary to the judgment of this Court rendered in the case of

Dr.Pushpa Mehta Vs. State of Rajasthan reported in RLW 2000 (1)

page no. 233.

3. The matter requires consideration.

4. Issue notice. Issue notice of the stay application also,

returnable within six weeks.

5. Meanwhile, effect and operation of the order dated

29.12.2020 (qua the petitioner) and relieving order dated

31.12.2020 shall remain stayed.

(DINESH MEHTA),J

113-CPGoyal/-

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