Ganesh Narayan Sharma S/O Shri Jagdish ... vs State Of Rajasthan ...
2024 Latest Caselaw 1623 Raj/2

Rajasthan High Court

Ganesh Narayan Sharma S/O Shri Jagdish ... vs State Of Rajasthan ... on 7 March, 2024

Bench: Manindra Mohan Shrivastava, Bhuwan Goyal

[2024:RJ-JP:11800-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               D. B. Special Appeal (Writ) No. 204/2024

                                           In

                 S.B. Civil Writ Petition No. 3185/2024

Ganesh Narayan Sharma S/o Shri Jagdish Prasad Sharma, Aged
About 34 Years, R/o Karmchari Colony, Gangapur City, District
Gangapur City. At Present working as Junior Technical Assistant
in Panchayat Samiti, Karauli, District Karauli.
                                                                       ----Appellant
                                       Versus
1.       State of Rajasthan, through its Commissioner (EGS),
         Rural Development and Panchayati Raj Department, (Gr.-
         3), Jaipur.
2.       Addl. District Programme Coordinator (EGS) and Chief
         Executive Officer, Zila Parishad, Karauli.
3.       Development Officer and Programme Officer, (National
         Rural Employment Guarantee Scheme), Panchayat Samiti,
         Karauli, District Karauli
4.       Babu Lal Meena, Jr. Technical Assistant, Panchayat Samiti,
         Sapotara,       District       Karauli        through       Addl.   District
         Programme Coordinator (EGS) & Chief Executive Officer,
         Zila Parishad Karauli.
                                                                    ----Respondents

For Appellant : Mr. Vijay Pathak Advocate.

HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BHUWAN GOYAL

Judgment

07/03/2024

1. Heard.

2. Though learned counsel for the appellant submits that the

appellant had a very strong prima facie case and interim order

ought to have been passed by the learned Single Judge, taking

[2024:RJ-JP:11800-DB] (2 of 2) [SAW-204/2024]

into consideration that the present matter involves challenge to

the order of transfer and joining of the appellant at new place of

posting has been made subject to final outcome of the writ

petition, we are not inclined to interfere with the order passed by

the learned Single Judge. It is also brought to the notice of the

Court that the writ petition itself is listed for consideration on

11.03.2024.

3. Appeal is, accordingly, dismissed.

(BHUWAN GOYAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ

MANOJ NARWANI /9

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