Kanchan Singh Babel vs State Of Rajasthan
2021 Latest Caselaw 9931 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7560/2021

Kanchan Singh Babel S/o Mohan Singh Babel, Aged About 69 Years, Dak Bangla Road, Nimbahera, Chittorgarh, (Rajasthan) Posted As Assistant Engineer Subdivision Bhopalsagar Chittorgarh (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Public Health Engineering Department, Government Of Rajasthan, Jaipur (Rajasthan).

2. The Chief Engineer, Public Health Engineering Department, Government Of Rajasthan, Jaipur.

3. The Superintending Engineer, Public Health Engineering Department, Circle Chittorgarh (Rajasthan).

                                                                ----Respondents


For Petitioner(s)         :    Mr. Anada Ram, through Cisco Webex
For Respondent(s)         :



                        JUSTICE DINESH MEHTA

                                    Order

01/07/2021

(1) By way of the present writ petition, the petitioner has

challenged the order dated 31.12.2020 whereby he has been

transferred from Chittorgarh to Jodhpur.

(2) Mr. Anada Ram, learned counsel explaining the delay in filing

the present writ petition, submits that as nobody has come to join

at petitioner's place at Chittorgarh, the petitioner was not relieved,

however, one Mr. Mangi Lal Bhambhi has now been asked to join

at petitioner's place and the petitioner is being relieved.

(3) Adverting to the merits of the case, learned counsel submits

that he is going to be retired on 31.7.2021 and if at such stage,

(2 of 2) [CW-7560/2021]

he is relieved and asked to join at Jodhpur, it will affect his right,

peace and harmony.

(4) Learned counsel relies upon the judgment of this Court in

the case of Dr.Pushpa Mehta Vs. State of Rajasthan reported in

RLW 2000 (1) page no. 233.

(5) Matter requires consideration.

(6) Issue notice. Issue notice of the stay application also,

returnable within six weeks.

(7) Meanwhile, effect and operation of order dated 31.12.2020

qua petitioner shall remain stayed.

(DINESH MEHTA),J

43-CPGoyal/-

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