Ramulal Meena vs The State Of Rajasthan
2022 Latest Caselaw 11693 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13429/2022

Ramulal Meena S/o Shri Dunga Ram Meena, Aged About 59 Years, R/o Village Chak Indra Garh, Post Indra Garh, Tehsil Jamvaramgarh, Distt. Jaipur (Raj.).

----Petitioner Versus The State Of Rajasthan, Through The Director Cum Joint Secretary Department Of Treasury And Accounts, Vitt Bhawan, Janpath, Jaipur.

----Respondent

For Petitioner(s) : Ms. Mehali Mehta.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

20/09/2022

It is submitted by counsel for the petitioner that petitioner is

due to retire on 31.8.2023 and he has been subjected to transfer

from Banswara to Pratapgarh, which is contrary to the judgment

in the case of Dr. (Smt.) Pushpa Mehta v. Rajasthan Civil Services

Appellate Tribunal & Ors.: D.B. Special Appeal (Writ)

No.11538/1999, decided on 16.12.1999.

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

of the stay application also.

In the meanwhile and until further orders, the effect and

operation of the order dated 6.9.2022 (Annex.1) qua the

petitioner, shall remain stayed.

(ARUN BHANSALI),J 106-sumer/-

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