Udai Singh Parmar vs State Of Rajasthan
2023 Latest Caselaw 298 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18990/2022

Udai Singh Parmar S/o Shri Kishan Singh, Aged About 58 Years, R/o Tool Kathar, Tehsil Girwa, District Udaipur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Department Of Revenue, Government Of Rajasthan, Jaipur, Rajasthan.

2. The Registrar, Board Of Revenue, Ajmer, District Ajmer, Rajasthan.

3. The District Collector (Land Record), Udaipur, District Udaipur, Rajasthan.

4. The Sub-Divisional Officer, Gogunda Division, District Udaipur, Rajasthan.

5. The Tehsildar (Land Record), Tehsil Office Gogunda, District Udaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Abhishek Pareek through V.C.

For Respondent(s)        :     -



                    JUSTICE DINESH MEHTA

                                    Order

09/01/2023

1.   While   informing       that    the     petitioner         is   going   to   be

superannuated on 31.12.2024, 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, returnable

within six weeks.

                                                                          (2 of 2)                      [CW-18990/2022]



                                   3.   Meanwhile,   effect    and      operation        of      the   order   dated

04.11.2022 (Annex.4) so also petitioner's relieving order dated

21.11.2022 (Annex.-6) shall remain stayed.

(DINESH MEHTA),J 147-Ramesh/-

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