Rajasthan High Court - Jaipur
Ram Niwas Chaudhary vs State Of Raj & Ors on 18 May, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. CIVIL WRIT PETITION NO.6680/2010 (Ram Niwas Choudhary Vs. State of Rajasthan & Ors.) Date of Order : 18th May, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI None is present for the petitioner. Mr.S.D.Khaspuria, Addl.GC. By the Court:
Against the order of transfer, interim order was passed but it was conditional.
Accordingly, if petitioner was not relieved while passing the interim order and interim order has been operated and petitioner is still continued at the same place from where he was transferred, the writ petition would stand disposed of with the direction to the respondents not to disturb him but they would be at liberty to pass a fresh order of transfer, if exigency of service so warrants.
It is, however, made clear that if interim order has not been given effect qua the petitioner on account of relieving prior to it, the writ petition may be treated as infructuous as the order of transfer has already been given effect to. (M.N. BHANDARI), J.
preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A