Ramdina Ram vs State Of Rajasthan
2021 Latest Caselaw 11779 Raj

(1 of 2) [CW-9689/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9689/2021

Ramdina Ram S/o Shri Sanwata Ram, Aged About 59 Years, At Present Working As A Principal, Govt. Senior Secondary School, Makroda, District Sirohi.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Disaster Management (Relief) And Commissioner Civil Defence Secretariat, Jaipur, Rajasthan.

2. The Director, Civil Defence Jaipur, Rajasthan.

3. The Controller (Collector) Civil Defence, Jodhpur Rajasthan.

4. Amit Sharma, Deputy Controller Civil Defence, Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. C. P. Trivedi For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

28/07/2021

1. While informing that the petitioner is going to be

superannuated on 31.10.2022, 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.

3. Mr. Hemant Choudhary, learned counsel, accepts notices on

behalf of the respondent and prays for and is granted six weeks'

time to file reply.

(2 of 2) [CW-9689/2021]

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

22.07.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 372-A.Arora/-

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