Anil Kumar Kadwasara S/O Shri Karni Ram ... vs The State Of Rajasthan ...
2024 Latest Caselaw 6010 Raj/2

Rajasthan High Court

Anil Kumar Kadwasara S/O Shri Karni Ram ... vs The State Of Rajasthan ... on 27 September, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:41319]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 6457/2023

                                    Anil Kumar Kadwasara S/o Shri Karni Ram Kadwasara, Age
                                    About 32 Years, R/o Village Patusari, Panchayat Samiti
                                    Udaipurwati, District Jhunjhunu (Raj.)
                                                                                                        ----Petitioner
                                                                        Versus
                                    1.        The State Of Rajasthan, Through Principal Secretary,
                                              Principal Secretary, Department Of Rural Development
                                              And Panchayati Raj, Government Of Rajasthan,
                                              Secretariat, Jaipur (Raj.)
                                    2.        Chief Executive Officer, Zila Parishad, Jhunjhunu (Raj.)
                                    3.        Development Officer, Panchayat                   Samiti   Udaipurwati,
                                              District Jhunjhunu (Raj.)
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Sandeep Garssa For Respondent(s) : Mr. Mr. Sanjay Bharati, DGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

27/09/2024

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 28.04.2023 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/9

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