Sandeep Singh vs State Of Rajasthan
2023 Latest Caselaw 1306 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2123/2023

Sandeep Singh S/o Shri Raghwendra Singh, Aged About 47 Years, R/o 7-D24, Pawan Puri South Ext, Bikaner, District Bikaner, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Rural Development And Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.

2. The Additional Director And Joint Secretary, Rural Development And Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.

3. The Chief Executive Officer, Zila Parishad Bikaner, District Bikaner, Rajasthan.

4. The Block Development Officer, Panchayat Samiti Bajju, District Bikaner, Rajasthan.

                                                                    ----Respondents


For Petitioner(s)         :     Mr. Manish Patel
For Respondent(s)         :



                     JUSTICE DINESH MEHTA

                                     Order

03/02/2023

1. Petitioner has approached this Court challenging the order

dated 14.01.2023, wherein the petitioner a Village Development

Officer had been transferred from Gram Panchayat Jaganvala,

Panchayat Samiti, Bajju to Panchayat Samiti, Sridungargarh.

2. Learned counsel for the petitioner argues that such order is

illegal and contrary to law, more particularly in light of the

judgment of this Court rendered in the case of Chandra Kanta Vs.

(2 of 2) [CW-2123/2023]

The State of Rajasthan & Ors. : S.B.Civil Writ Petition

No.14638/2019.

3. Issue notice. Issue notice of stay application also, returnable

within six weeks.

4. List this case along with S.B. Civil Writ Petition

No.1100/2023.

5. Meanwhile, effect and operation of the order dated

14.01.2023 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 256-Arvind/-

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