Rajasthan High Court - Jodhpur
Sukhpal Singh vs The State Of Rajasthan on 23 September, 2022
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 14120/2022
Sukhpal Singh S/o Shri Amarjeet Singh, aged about 33 Years,
Resident of Chak 3 Y, Sri Ganganagar.
----Petitioner
Versus
1. The State of Rajasthan through the Principal Secretary,
Department of Information, Technology and
Communication, Govt. of Rajasthan, Jaipur.
2. The Director (Technology) and Paden Joint Secretary,
Department of Information, Technology and
Communication Department, Govt. of Rajasthan, C-
Scheme, Jaipur.
3. The Joint Director, System Analyst, District Headquarter,
Department of Information Technology, Sri Ganganagar.
4. Rajesh Kumar S/o Shri Kishori Lal, before transferring the
impugned order dated 16-09-2022 posted at Information
and Technology Department, Municipaligy, Chapar, Churu.
----Respondents
For Petitioner(s) : Mr. D.S. Thind &
Mr. Chandan Singh.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 23/09/2022 Heard.
The petitioner is aggrieved of the order dated 16.09.2022 (Annex.P/7) whereby he has been transferred to Padampur, Sri Ganganagar to Chhapar, Churu.
Submissions have been made that the petitioner has already made a representation to the respondents and therefore, they (Downloaded on 24/09/2022 at 12:20:25 AM) (2 of 2) [CW-14120/2022] may be directed to decide the same appropriately and expeditiously.
In view of submissions made, the writ petition filed by the petitioner is disposed of. The respondent competent authority is directed to decide the pending representation of the petitioner within a period of one week from the date the copy of this order is placed by the petitioner with the said authority. The petitioner would be free to file a fresh detailed representation, if so advised.
(ARUN BHANSALI),J 57-DJ/-
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