Pawan Kumar Son Of Shri Sohan Lal vs State Of Rajasthan
2022 Latest Caselaw 7521 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17540/2022

Pawan Kumar Son Of Shri Sohan Lal
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan and Anr.
                                                                ----Respondents

For Petitioner(s) : Mr. Himanshu Jain For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

28/11/2022 Learned counsel for the petitioner submits that vide order

dated 04.11.2022, he was transferred from Municipal Council,

Sirohi to Municipal Corporation, Jaipur Heritage in pursuance

whereof, he joined at the transferred place on 16.11.2022. He

submits that vide order dated 17.11.2022, the order dated

04.11.2022 has been cancelled. Learned counsel, relying upon the

judgment of this Court in the case of Smt. Meenaxi Sharma vs.

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

would submit that once an order has been executed, it cannot be

cancelled.

Issue notice of writ petition as well as of stay application.

Notices may also be given 'dasti'. Rule is made returnable by

20.12.2022.

Heard learned counsel on interim relief.

Taking into consideration the contentions advanced by him,

the material on record and order of this Court dated 26.03.2010 in

(2 of 2) [CW-17540/2022]

the case of Smt. Meenaxi Sharma (supra), this Court deems it just

and proper to stay the operation and effect of the order dated

17.11.2022, till next date.

(MAHENDAR KUMAR GOYAL),J

MADAN/149

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