Hari Narayan Singh vs State Of Rajasthan
2023 Latest Caselaw 720 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1114/2023

Hari Narayan Singh S/o Late Shri Ram Sagar Singh, Aged About 59 Years, Resident Of D-31, Shastri Nagar, Bikaner, Rajasthan.

----Petitioner Versus

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

2. The Deputy Commissioner And Deputy Secretary (Ii), Rural Development And Panchayat Raj Department, Jaipur, Rajasthan.

3. The Block Development Officer, Panchayat Samiti Panchu, District Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kuldeep Singh Solanki for Mr. Manish Patel For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

18/01/2023

1. While informing that the petitioner is going to be

superannuated on 06.08.2024, 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. Hemant Choudhary, learned counsel, accepts notices on

behalf of the respondent and prays for and is granted six weeks'

time to file reply.

(2 of 2) [CW-1114/2023]

4. Meanwhile, effect and operation of the transfer order dated

13.01.2023 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 221-A.Arora/-

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