Govind Prasad Sharma vs The State Of Rajasthan ...
2025 Latest Caselaw 8417 Raj

Rajasthan High Court - Jodhpur

Govind Prasad Sharma vs The State Of Rajasthan ... on 7 March, 2025

[2025:RJ-JD:13005]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Civil Writ Petition No. 4731/2025

Govind Prasad Sharma S/o Shri Sohan Lal Sharma, Aged About
55 Years, Resident Of Ward No. 17, Near Vishwakarma Mandir,
Sardarshahar, District Churu.
                                                                          ----Petitioner
                                        Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Public      Health       And   Engineering          Department         (Phed),
         Government Of Rajasthan, Jaipur.
2.       The    Joint    Secertary,        Public     Health        And     Engineering
         Department, Government Of Rajasthan, Jaipur.
3.       The Chief Engineer (Administration), Public Health And
         Engineering       Department,           Government            Of    Rajasthan,
         Jaipur.
4.       The      Additional       Chief     Engineer,        Public        Health   And
         Engineering Department, Project Area, Churu.
                                                                     ----Respondents


For Petitioner(s)             :    Mr. Manoj Kumar Pareek
For Respondent(s)             :    Mr. P.S. Chundawat
                                   Mr. Nishank Madhan



               HON'BLE MR. JUSTICE ARUN MONGA

Order

07/03/2025

1. Petitioner herein, working as Executive Engineer, is before

this Court assailing an order dated 14.02.2025 (Annex.3), vide

which he has been kept under 'Awaiting Posting Order'.

2. Heard.

3. Matter being similar as was in S.B. Civil Writ Petition

No.15366/2024 (Ganraj Bishnoi Vs. State of Rajasthan & Ors.),

the present petition is also disposed of as per judgment, ibid. The

[2025:RJ-JD:13005] (2 of 2) [CW-4731/2025]

reasons for disposal stated in the aforesaid judgment shall be

treated as part and parcel of this order. Accordingly, impugned

order is set aside with liberty to pass fresh order.

4. All pending applications are disposed of accordingly.

(ARUN MONGA),J 37-SP/skm/-

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