State Of Rajasthan vs Raghuveer
2022 Latest Caselaw 2055 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 18032/2021

State Of Rajasthan

----Petitioner Versus Raghuveer

----Respondent

For Petitioner(s) : Mr Deepak Jangid (VC) For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

05/02/2022

Heard.

It is submitted that the Rajasthan Civil Services Appellate

Tribunal was not justified in quashing the condition No.1 of the

order of transfer providing that in case the transferred employee is

on probation, he/she shall not be relieved, while allowing the

appeal filed by the respondent.

In view of submissions made, issue notice. Issue notice of

stay petition also. Notices are made returnable within four weeks.

Notices when issued, be given 'Dasti'to the counsel for the

petitioners for service upon the respondent.

In the meanwhile and till further orders, effect and operation

of order dated 13.09.2021 (Annx.2) passed by the Tribunal shall

remain stayed, in case pursuant to the order impugned the

respondent has not been relieved.

Connect with SBCWP No.17295/2021.

(ARUN BHANSALI),J 18-MMA/-

(2 of 2) [CW-18032/2021]

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