Citation : 2022 Latest Caselaw 14858 Raj
Judgement Date : 16 December, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18836/2022
Dharampal Chahar S/o Shri Sahi Ram Chahar, Aged About 59 Years, Resident Of 9, Mallarkhera, Tehsil Tibbi District Hanumangarh. At Present Working As Executive Engineer, Posted At P.h.e.d. Division Suratgarh District Sri Ganganagar.
----Petitioner Versus
1. State Of Rajasthan, Through Secretary, Department Of Public Health And Engineering, Government Of Rajasthan, Secretariat, Jaipur.
2. Dy. Secretary, Department Of Public Health And Engineering, Rajasthan, Jaipur.
3. Chief Engineer (Admn.), Department Of Public Health And Engineering, Jaipur.
4. Devpal Giri, Executive Engineer, P.h.e.d. (Under Awaiting Posting) Posted At Circle Suratgarh District Sri Ganganagar.
----Respondents
For Petitioner(s) : Mr. S. S. Gour For Respondent(s) : Mr. Neeraj Kumar Soni for Caveator
JUSTICE DINESH MEHTA
Order
16/12/2022
1. While informing that the petitioner is going to be
superannuated on 31.01.2024, learned counsel for the petitioner
submits that petitioner's 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. Issue notice. Issue notice of stay application also.
(2 of 2) [CW-18836/2022]
3. Meanwhile, effect and operation of the transfer order dated
05.12.2022 (Annex.3) qua the petitioner shall remain stayed.
(DINESH MEHTA),J 248-A.Arora/-
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