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Pratap Singh Ranawat vs The Registrar
2023 Latest Caselaw 3503 Raj

Citation : 2023 Latest Caselaw 3503 Raj
Judgement Date : 24 April, 2023

Rajasthan High Court - Jodhpur
Pratap Singh Ranawat vs The Registrar on 24 April, 2023
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4925/2023

Pratap Singh Ranawat S/o Dalpat Singh, Aged About 59 Years, By Caste Rajput, Resident Of Vpo Sena, Tehsil Bali, District Pali.

----Petitioner Versus

1. The Registrar, Co-Operative Societies, Rajasthan, Nehru Sahkar Bhawan, Bhawani Singh Road, Jaipur.

2. The Rajasthan Co-Operative Dairy Federation Limited (Rcdf), Through The Managing Director, Rcdf, Saras Sankul, Jawahar Lal Nehru Marg, Jaipur.

3. The Managing Director, Jalore Sirohi Zila Dugdh Utpadak Sahakari Sangh Limited, Raniwara, District Jalore.

4. Ghisu Khan, Supervisor Store (Adhoc), C/o Jalore Sirohi Zila Dugdh Utpadak Sahkari Sangh Limited, Raniwara, District Jalore.

----Respondents

For Petitioner(s) : Mr. R.S. Saluja

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/04/2023

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that petitioner is

due to retire on 31.07.2024, therefore, as less than two years are

left for his superannuation, he is now now being transferred from

Raniwada to Ahmedabad. He submits that the transfer order is in

violation of the judgment of this court in the case of Dr. Smt.

Pushpa Mehta Vs. Rajasthan Civil Services Appellate

Tribunal & Ors. reported in 2000 1 RLW (Raj) 233 decided on

16.12.1999.

(2 of 2) [CW-4925/2023]

Matter requires consideration.

Issue notice to the respondents. Issue notice of stay

application also, returnable on 18.05.2023.

Meanwhile and till the next date of hearing, effect and

operation of the transfer order dated 28.03.2023 (Annex.3) and

the relieving order dated 01.04.2023 (Annex.4) shall remain

stayed.

(VINIT KUMAR MATHUR),J 108-/Vivek/-

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