Sudhir Kumar vs The State Of Rajasthan
2023 Latest Caselaw 986 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1354/2023

Sudhir Kumar S/o Sh. Tikam Chand, Aged About 59 Years, Resident Of 11/485, Chopasani Housing Board, Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Skill, Employment And Entrepreneurship, Government Of Rajasthan, Jaipur.

2. The Director (Training), Directorate Of Technical Education (Training), Jodhpur.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Order

24/01/2023

1. While informing that the petitioner is going to be

superannuated on 31.08.2024, Mr. Solanki, 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. Vishal Jangid, learned counsel, accepts notice 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

13.01.2023 (Annex.2) qua the petitioner shall remain stayed.

(DINESH MEHTA),J 168-Ramesh/-

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