Jai Kishan Sharma vs The State Of Rajasthan
2023 Latest Caselaw 4471 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6242/2023

Jai Kishan Sharma S/o Shri Prabhudas Sharma, Aged About 58 Years, R/o 412 Vinoba Basti, Sri Ganganagar. (Presently Working At Block Anupgarh On The Post Of Additional Administrative Officer).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Public Health Engineering, Government Of Rajasthan, Jaipur.

2. Chief Engineer (Administration), Public Health Engineering Department, Jaipur.

3. Joint Government Secretary-I, Public Health Engineering Department, Jaipur.

4. Superintending Engineer, Public Health Engineering Department, Sri Ganganagar.

                                                                     ----Respondents


For Petitioner(s)              :    Mr. Rakesh Matoria
For Respondent(s)              :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

11/05/2023

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that the petitioner

is serving at Anupgarh Division since 2022. He is being transferred

to Division Sikrai, District Dausa vide order dated 28.04.2023. He

further submits that the petitioner will superannuate on

30.04.2025 and less than two years have left. Learned counsel for

the petitioner relying upon a judgment of Division Bench of this

Court in the case of Pushpa Mehta Vs. Rajasthan Civil

(2 of 2) [CW-6242/2023]

Services Appellate Tribunal and Ors., reported in RLW 2000

(1) Raj 233, submits that the petitioner may be allowed to work

at present place of posting i.e. Anupgarh.

Matter requires consideration.

Issue notice, returnable on 05.07.2023. Issue notice of the

stay application also.

Meanwhile and till the next date of hearing, effect and

operation of the transfer order dated 28.04.2023, qua the

petitioner shall remain stayed.

(VINIT KUMAR MATHUR),J 73-Shahenshah/-

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