Gopal Saini S/O Shri Hosiyar Singh vs State Of Rajasthan (2024:Rj-Jp:38798)
2024 Latest Caselaw 5792 Raj/2

Rajasthan High Court

Gopal Saini S/O Shri Hosiyar Singh vs State Of Rajasthan (2024:Rj-Jp:38798) on 12 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:38798]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 8948/2022

                                    Gopal Saini S/o Shri Hosiyar Singh, Aged About 30 Years, R/o
                                    Bhojaram Ki Dhani Kajara Road District Jhunjhunu.
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.         State Of Rajasthan, Through Principal Secretary, Local
                                               Self Govt. Department, Secretariat, Jaipur.
                                    2.         The Director And Joint Secretary, Local Self Govt.
                                               Department, G-3, Rajmahal Palace Residential Area, C-
                                               Scheme, Jaipur.
                                    3.         Additional Director, Local Self Govt. Department, G-3,
                                               Rajmahal Palace Residential Area, C-Scheme, Jaipur.
                                                                                                     ----Respondents

For Petitioner(s) : Ms. Komal Suthar for Mr. Sunil Kumar Singodiya For Respondent(s) : Mr. G.S. Gill, AAG with Mr. S.P. Singh Rajawat, Assistant GC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

12/09/2024

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 30.06.2022 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

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