Prashant Kshotriya vs The State Of Rajasthan
2021 Latest Caselaw 16010 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
               S.B. Civil Writ Petition No. 14107/2021

Prashant Kshotriya S/o Sh. Balu Lal, Aged About 26 Years,
Resident Of Dhokliya, Tehsil Kotdi, Dist. Bhilwara.
                                                                     ----Petitioner
                                     Versus
1.      The   State      Of     Rajasthan,         Through        The    Secretary,
        Department Of Panchayati Raj, Government Of Rajasthan,
        Jaipur.
2.      The Director, Panchayati Raj Department, Jaipur.
3.      The Zila Parishad, Bhilwara Through Its Chief Executive
        Officer.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Sushil Solnaki
For Respondent(s)          :     Mr. Manish Tak, Dy. GC



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

22/10/2021

     In wake of second surge in the COVID-19 cases, abundant

caution is being maintained, while hearing the matters in Court,

for the safety of all concerned.

     Learned counsel for the petitioner submits that the petitioner

has been challenging the transfer order dated 30.09.2021, which

alters the previous transfer position.

     Learned counsel for the respondents submits that the fresh

order has been passed in consonance with the judgment rendered

by this Court in Chandra Kanta Vs. State of Rajasthan & Ors.

(S.B.Civil    Writ     Petition         No.14638/2019),                 decided   on

20.01.2020.



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                                                                           (2 of 2)                [CW-14107/2021]



                                        This Court is in agreement with the submission made by

                                   learned counsel for the respondents.

                                        In view of the above, the present petition is dismissed. All

                                   pending applications also stand dismissed accordingly.



                                                                (DR.PUSHPENDRA SINGH BHATI),J.

62-Sudheer/-

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