Dinesh Kumar Sharma vs State Of Rajasthan
2023 Latest Caselaw 905 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1241/2023

Dinesh Kumar Sharma S/o Shri Poonam Chnad, Aged About 33 Years, Resident Of Meghwalon Ka Bas Sinod, Nagaur, Rajasthan. (Presently Working As Junior Assistant, Gram Panchayat Radod, Panchayat Samiti, Bhopalgarh, District Jodhpur).

----Petitioner Versus

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

2. The Additional Commissioner Cum Joint Secretary (I), Department Of Rural Development And Panchayati Raj, Government Of Rajasthan, Jaipur.

3. The Chief Executive Officer, Zila Parishad, Jodhpur.

4. The Development Officer, Panchayat Samiti Bhopalgarh, District Jodhpur.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vikas Bijarnia
For Respondent(s)         :     -



                      JUSTICE DINESH MEHTA

                                     Order

23/01/2023

1. Petitioner has approached this Court challenging the order

dated 11.01.2023, wherein the petitioner a Junior Assistant had

been transferred from Panchayat Samiti Bhopalgarh to Panchayat

Samiti, Pipad Shahar.

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.

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

No.14638/2019.

(2 of 2) [CW-1241/2023]

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

within six weeks.

4. Meanwhile, effect and operation of the order dated 11.01.2023

qua the petitioner shall remain stayed.

(DINESH MEHTA),J 320-pooja/-

Powered by TCPDF (www.tcpdf.org)