Chhotte Lal Yadav S/O Shri Ram Narain ... vs The State Of Rajasthan ...
2024 Latest Caselaw 5648 Raj/2

Rajasthan High Court

Chhotte Lal Yadav S/O Shri Ram Narain ... vs The State Of Rajasthan ... on 3 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:36858]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 24160/2018

                                    Chhotte Lal Yadav S/o Shri Ram Narain Yadav, Aged About 46
                                    Years, R/o 125, Shanti Nagar-B, Gurjar Ki Thadi, Jaipur (Raj.)
                                    Presently Under Transfer On The Post Of Constable (Driver)
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         The State Of Rajasthan, Through Director General Of
                                               Police, Police Head Quarter, Lal Kothi, Jaipur
                                    2.         The Additional Director General Of Police, (Intelligence)
                                               CID (SB), Rajasthan, Jaipur
                                    3.         The Superintendent          Of    Police,      (Intelligence),   Jaipur
                                               Rajasthan
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Tarun Choudhary For Respondent(s) : Mr. Ramavtar Gupta for Mr. Vinod Kumar Gupta, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order 03/09/2024

This writ petition is disposed of in following terms as agreed

and requested by the learned counsels for the respective parties:-

1. The interim order dated 31.10.2018 passed by this

Court is made absolute.

2. The respondents are at liberty to pass a fresh transfer

order qua the petitioner if the administrative exigency so

warrants.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/18

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