Rajendra Singh vs State Of Rajasthan
2022 Latest Caselaw 6097 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN

AT JODHPUR

S.B. Civil Writ Petition No. 4811/2022

Rajendra Singh S/o Sh. Ganpat Ram, aged about 28 Years, R/o Village Post Dhakpuri, Tehsil Malkheda, District Alwar (Raj.).

----Petitioner Versus

1. State of Rajasthan through Secretary to the Govt., Public Health and Engineering Department, Secretariat, Jaipur.

2. Chief Engineer (Admn) and Technical Member, Public Health and Engineering Department, Secretariat, Jaipur.

3. Chief Engineer (Rural), Public Health and Engineering Department, Secretariat, Jaipur.

4. Superintending Engineer, Public Health and Engineering Department, Circle - Nagaur, Nagaur.

----Respondents

For Petitioner(s) : Dr. Harish Purohit. For Respondent(s) : Ms. Anjana Jawa, AGC.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

25/04/2022

Learned counsel for the parties are ad-idem that the

controversy involved in the present writ petition is squarely

covered by the judgment rendered by this Court in the case of

Charu Joshi Vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.419/2015, decided on 22.01.2016.

Following the judgment aforesaid, this writ petition is also

allowed.

The respondents are directed to consider the case of the

petitioner for transfer in the quota of direct recruitment of Junior

(2 of 2) [CW-4811/2022]

Engineer (Degree Holder) by way of transfer in case there is

avacancy and to compute his seniority according to the Rules.

The stay application also stands disposed of accordingly.

(ARUN BHANSALI),J 114-DJ/-

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