Islamuddin Son Of Shri Nijamuddin vs State Of Rajasthan
2021 Latest Caselaw 6408 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 12912/2021
                                               S.B. Civil Misc. Stay Application No.12292/2021

                                   Islamuddin Son Of Shri Nijamuddin
                                                                                                       ----Petitioner
                                                                       Versus
                                   State Of Rajasthan & Ors.
                                                                                                    ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

11/11/2021 Learned counsel for the petitioner submits that vide order impugned dated 18.09.2021, he has been transferred inter-district in violation of the Rule 26 of the Rajasthan Police Subordinate Service Rule, 1989 (for brevity, "the Rule of 1989").

Issue notice. Rule is made returnable by five weeks. Notices be filed in two sets. One set of notices be sent through registered post with acknowledgment due. Steps to be taken within a week.

Heard learned counsel for the petitioner on interim relief. Taking into consideration the submissions advanced by the learned counsel for the petitioner, Rule 26 of the Rules of 1989 and the judgment dated 11.08.2021 passed by the co-ordinate Bench of this court in S.B. Civil Writ Petition No.10353/2021, Subhash Chandra Vs. State of Rajasthan and Ors. and other connected matters, this Court deems it just and proper to stay the operation and effect of the transfer order dated 18.09.2021 till next date.

(MAHENDAR KUMAR GOYAL),J

Sudha/113

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