Naveen Chandra Sagwadiya vs The State Of Rajasthan ...
2023 Latest Caselaw 6749 Raj

[2023:RJ-JD:27784]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11308/2021

Naveen Chandra Sagwadiya S/o Late Shri Rashik Lal Sagwadiya, Aged About 60 Years, R/o House No. 262 Road No. 06-A, Ratitalai, Banswara (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Joint Secretary (First), Department Of Public Health And Engineering, Government Of Rajasthan, Jaipur.

2. The Executive Engineer, Department Of Public Health And Engineering, Project Division-Ii, Banswara (Raj.).

----Respondents

For Petitioner(s) : None present For Respondent(s) : None present

JUSTICE DINESH MEHTA

Order

02/09/2023

1. On 19.08.2021, following interim order was passed:

"1. While informing that the petitioner is going to be superannuated on 30.09.2021, 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, returnable within six weeks.

3. Meanwhile, effect and operation of the transfer order dated 14.08.2021 (Annex.2) qua the petitioner shall remain stayed "

[2023:RJ-JD:27784] (2 of 2) [CW-11308/2021]

2. A perusal of the order dated 04.02.2021 (Annexure-1)

reveals that the petitioner was to superannuate on 30.09.2021.

He must be superannuated by now.

3. The present writ petition which challenges the transfer order

has been rendered infructuous.

4. Dismissed accordingly.

5. Stay application also stands dismissed accordingly.

(DINESH MEHTA),J 140-Mak/-

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