Bheru Lal Meena vs State Of Rajasthan
2022 Latest Caselaw 13215 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10377/2022 Bheru Lal Meena S/o Sh. Nanuram, Aged About 47 Years, Resident Of Puniya Khedi, Post Udeth, Tehsil Dalot, District Pratapgarh (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.

----Respondents

For Petitioner(s) : Mr. Shashank Sharma. For Respondent(s) : Mr. Mohit Singh Choudhary.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 09/11/2022

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 (SBCWP No.419/2015,

decided on 22.1.2016).

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

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

vacancy and to compute his seniority according to the Rules.

The stay application also stands disposed of accordingly.

(ARUN BHANSALI),J 12-Sumit/-

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