Citation : 2023 Latest Caselaw 1359 Raj
Judgement Date : 4 February, 2023
[2023/RJJD/004046]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1846/2023 Sanjay Kumar S/o Shri Mohan Lal, Aged About 59 Years, Resident Of Krishna Vihar, Baldeo Colony, Sumerpur, Tehsil Sumerpur, District Pali. At Present Working As Conductor At Aburoad Depot, District Sirohi.
----Petitioner Versus
1. The Rajasthan State Transport Corporation, Parivahan Marg, Jaipur Through Its Chairman Cum Managing Director.
2. Executive Director, Raj. State Road Transportation Corporation (Rsrtc) Jaipur.
3. Chief Manager, R S R T C Depot Abu Road, Sirohi.
----Respondents
For Petitioner(s) : Mr. B.S. Deora For Respondent(s) : Mr. Sunil Purohit
JUSTICE DINESH MEHTA Order
04/02/2023
1. While informing that the petitioner is going to be
superannuated on 30.09.2024, learned counsel for the petitioner
submits that petitioner's transfer is contrary to judgment of this
Court in the case of Dr. Pushpa Mehta Vs. RCSAT & Ors. reported
in RLW 2000 (1) (Raj) 233.
2. Issue notice. Issue notice of stay application also.
3. Mr. Sunil Purohit, learned counsel accepts notices on behalf
of the respondents and prays for and is granted six weeks' time to
file reply.
4. Meanwhile, effect and operation of the transfer order dated
14.01.2023 (Annexure-2) qua the petitioner shall remain stayed.
(DINESH MEHTA),J 152-Arvind/-
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