Shaktidan vs The State Of Rajasthan
2021 Latest Caselaw 10152 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8370/2021

Shaktidan S/o Shri Kishor Dan, Aged About 58 Years, R/o III/10 Vistar Colony, IGP, District Jaisalmer, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Water Resources Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Chief Engineer, Head Quarter, Water Resources Department, Jaipur, Rajasthan.

3. The Additional Chief Engineer, Head Quarter, Water Resources Department, Rajasthan, Jaipur.

4. Shri Deu Ram, Additional Administrative Officer, C/o The Superintending Engineer, Water Resources Circle, Ajmer, Rajasthan.

----Respondents

For Petitioner(s) : Mr. D.S. Sodha for Mr. Kuldeep Mathur

JUSTICE DINESH MEHTA Order

06/07/2021

1. While informing that the petitioner is going to be

superannuated on 28.02.2023, Mr. Sodha, 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

29.06.2021 (Annex.4) qua the petitioner shall remain stayed.

(DINESH MEHTA),J

188-Ramesh/-

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