Mangala Ram Muwal vs State Of Rajasthan
2021 Latest Caselaw 16384 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 15106/2021

Mangala Ram Muwal S/o Shri Ramdev Muwal, Aged About 58
Years, R/o Vpo Satalwas Tehsil Mertacity, District Nagaur (Raj.)
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Its Principal Secretary,
       Jaipur, Rajasthan.
2.     Commissioner, Agriculture Department And Panchayati
       Raj Dept. (Agriculture) Krishi (Extension), Mertacity,
       Nagaur.
3.     Assistant    Director,     Agriculture        (Extension),     Mertacity,
       Nagaur.
4.     Principal Secretary, Rural Development And Panchayatiraj
       Dept. Jaipur Rajasthan.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Vikram Singh Bhawla
For Respondent(s)        :



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

27/10/2021

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

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

     Counsel for the petitioner submits that petitioner is going to

retire 30.06.2023, thus, made a prayer to not to give effect to his

transfer order and has further relied upon Division Bench

judgment of this Court in Dr. Pushpa Mehta vs. Rajasthan Civil

Services Appellate Tribunal & Ors., reported in RLW 2000(1)

(Raj.) 233.



                    (Downloaded on 28/10/2021 at 09:23:10 PM)
                                                                           (2 of 2)                [CW-15106/2021]



                                        Issue notice to the respondents, returnable within a period of

                                   four weeks.

                                        In the meanwhile, effect and operation of orders dated

                                   29.9.2021 (Annex.2) qua the petitioner shall remain stayed.


                                                                (DR.PUSHPENDRA SINGH BHATI),J.

283-Sanjay/-

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