Mohammed Shakir vs State Of Rajasthan
2021 Latest Caselaw 10476 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8671/2021

Mohammed Shakir S/o Mohammed Ramjan, Aged About 59 Years, R/o B/4 Marudhar Nagar, Near Kamla Nagar Hospital, Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Panchayati Raj, Government Of Rajasthan, Jaipur, Rajasthan.

2. Director, Rural Development And Panchayati Raj Department, Jaipur, Rajasthan.

3. Chief Executive Officer, Jila Parishad Pali, Pali, Rajasthan.

4. The Block Development Officer, Block Pali, District Pali.

----Respondents

For Petitioner(s) : Mr. Mahaveer Singh

JUSTICE DINESH MEHTA Order

09/07/2021 Mr. Mahaveer Singh, learned counsel for the petitioner submits that the petitioner is going to be superannuated on 31.12.2022 and thus, his transfer is contrary to judgment of this Court rendered in the case of Dr.Pushpa Mehta Vs. State of Rajasthan reported in RLW 2000 (1) page no. 233.

Matter requires consideration. Issue notice. Issue notice of the stay application also, returnable within six weeks.

Meanwhile, effect and operation of the order dated 1.7.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J

189-CPGoyal/-

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