Mahendra Kumar Khatri vs State Of Rajasthan
2023 Latest Caselaw 4016 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5987/2023

Mahendra Kumar Khatri S/o Khemaram Ji Khatri, Aged About 59 Years, R/o Sutharwas, Sirohi (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Registrar, Cooperative Societies, Rajasthan, Nehru Sahakar Bhavan, Bhavani Singh Road, 22 Godam Circle, Jaipur.

2. The Sirohi Central Cooperative Bank, Through Its Managing Director, Sirohi, Rajasthan.

3. Managing Director, The Sirohi Central Cooperative Bank Ltd., Sirohi, District Sirohi (Raj.).

4. Branch Manager, The Sirohi Central Cooperative Bank, Branch Reodar, District Sirohi.

5. Shri Krishan Kumar Meena S/o Bharat Ram Meena, At Present Working As Managing Director, Central Cooperative Bank Jalore District Jalore.

----Respondents

For Petitioner(s) : Mr. Manvendra Krishan Singh Bhati For Respondent(s) : Mr. Sarwan Kumar for Mr. Hemant Choudhary, GC

JUSTICE DINESH MEHTA

Order

03/05/2023

1. While informing that the petitioner is going to be

superannuated on 31.12.2023, 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. Sarwan Kumar associate to Mr. Hemant Choudhary,

accepts notices on behalf of the respondent and prays for and is

granted six weeks' time to file reply.

(2 of 2) [CW-5987/2023]

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

24.04.2023 (Annex.7) qua the petitioner shall remain stayed.

(DINESH MEHTA),J 85-C-7-pooja/-

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