Bhanwar Lal Solanki vs State Of Rajasthan
2021 Latest Caselaw 15646 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Civil Writ Petition No. 14339/2021

                                   Bhanwar Lal Solanki S/o Sh. Taga Ram, Aged About 59 Years, A-
                                   5, Rameshwar Nagar, Basni, Phase-I, Jodhpur.
                                                                                                           ----Petitioner
                                                                        Versus
                                   1.         State Of Rajasthan, Through The Secretary, Department
                                              Of Agriculture, Government Of Rajasthan, Jaipur.
                                   2.         The Commissioner, Agriculture And Panchayati Raj
                                              (Agriculture), Department Of Agriculture, Government Of
                                              Rajasthan, Jaipur.
                                                                                                      ----Respondents


                                   For Petitioner(s)          :     Mr. Sushil Solanki, Adv.



                                               HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                                                                         Order

                                   18/10/2021

                                        Counsel for the petitioner submits that the petitioner is going

                                   to be superannuated on 31.08.2022 and therefore his 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.

                                        The matter requires consideration.

                                        Issue notice of the petition as well as stay application to the

                                   respondents. Rule is made returnable within six weeks.

                                        Meanwhile,      effect     and      operation        of      the   order   dated

                                   30.09.2021 (Annex.2), qua the petitioner shall remain stayed.



                                                                                   (MANOJ KUMAR GARG), J.

88-MS/-

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