Mahendra Kumar Meghwal vs State Of Rajasthan
2022 Latest Caselaw 3993 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4014/2022

Mahendra Kumar Meghwal S/o Madan Lal, Aged About 33 Years, Vpo Aasop, Tehsil Bhopalgarh, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Rajasthan Food And Civil Supplies And Consumer Affairs, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Registrar, State Consumer Dispute Redressal Commission, Jaipur, Rajasthan.

3. The Chairman, District Consumer Dispute Redressal Commission, Pali, District Pali.

4. The Chairman, District Consumer Dispute Redressal Commission, Jaisalmer, District Jaisalmer, Rajasthan.

5. Rakesh Kumar Pipraliya, Senior Assistant, District Consumer Dispute Redressal Commission, Pali, District Pali, Rajasthan.

                                                                        ----Respondents


For Petitioner(s)              :      Mr Kailash Jangid
For Respondent(s)              :

HON'BLE MR. JUSTICE ARUN BHANSALI

Judgment / Order

14/03/2022

It is submitted by the learned counsel for the petitioner that

the petitioner was accorded posting by order dated 21.02.2022,

however, by order dated 28.02.2022, the posting of the petitioner

has been changed from District Redressal Commission, Pali to

District Redressal Commission, Jaisalmer, essentially to

accommodate Mr Rakesh Kumar Pipraliya, the respondent No.5

herein. Further submission has been made that the petitioner has

(2 of 2) [CW-4014/2022]

not been relieved so far from Pali. The posting of the petitioner

once the petitioner has executed the order is contrary the

judgment in the case of Meenaxi Sharma Vs State of Rajasthan &

others: SBCWP No.10428/2009, decided on 26.03.2010 and

Narpat Singh Rajpurohit Vs State of Rajasthan & others: 1990 (1)

RLW 45.

In view of the submissions made, issue notice.

Issue notices of stay application also.

Notices be made returnable within four weeks.

Notices when issued be given Dasti to the counsel for the

petitioner for service upon respondents.

In the meanwhile and till further orders, the effect &

operation of the order dated 28.02.2022 qua the petitioner shall

remain stayed.

(ARUN BHANSALI),J 132-MMA/-

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