Madhu Nenawati vs The State Of Rajasthan
2023 Latest Caselaw 763 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1062/2023

Madhu Nenawati W/o Shri Indrajeet Singh Nenawati, Aged About 59 Years, Resident Of 6/19 Kashipuri, Dist. Bhilwara, At Present Working Water Resources Subdivision, Gangrar Chittorgarh.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Water Resources, Jaipur.

2. The State Of Rajasthan, Through The Assistant Government Secretary, Jaipur.

3. Chief Engineer, Water Resources Department Rajasthan, Jaipur.

4. Water Resources, Sub Division Gangrar, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. S.S. Sisodia For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

19/01/2023

1. While informing that the petitioner is going to be

superannuated on 04.11.2023, 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-1062/2023]

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

13.01.2023 (Annexure-1) qua the petitioner shall remain stayed.

(DINESH MEHTA),J 282-Arvind/-

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