Rashmi Baghel vs State Of Rajasthan ...
2023 Latest Caselaw 7030 Raj

[2023:RJ-JD:28758]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 8628/2022

Rashmi Baghel D/o Jagdeesh Baghel, Aged About 32 Years, 645/7A, Tilak Nagar, Dhola Bhata, Ajmer (Raj.) Presently Residing At Nagaur (Raj.)

----Petitioner Versus

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

2. The Chief Engineer (Administration), Public Health Engineering Department, Government Of Rajasthan, Jaipur.

3. The Superintending Engineer, Public Health Engineering Department, Circle Nagaur, Nagaur (Raj.)

----Respondents

For Petitioner(s) : Mr. C.S. Bissa. For Respondent(s) : Mr. Mohit Singh Choudhary for Ms. Anjana Jawa.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

11/09/2023

1. Learned counsel for the parties are ad-idem that the

controversy involved in the present writ petition is squarely

covered by the judgment rendered by this Court in the case of

Charu Joshi Vs. State of Rajasthan & Ors.: S.B. Civil Writ Petition

No.419/2015, decided on 22.01.2016.

2. Following the judgment aforesaid, this writ petition is also

allowed.

3. The respondents are directed to consider the case of the

petitioner for transfer in the quota of direct recruitment of Junior

[2023:RJ-JD:28758] (2 of 2) [CW-8628/2022]

Engineer (Degree Holder) by way of transfer in case there is a

vacancy and to compute his seniority according to the Rules.

4. The stay application also stands disposed of accordingly.

(ARUN BHANSALI),J 389-Rmathur/-

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