Rajasthan High Court - Jaipur
Dr. Chetan Prakash Sogan Son Of Shri ... vs State Of Rajasthan on 24 January, 2022
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1089/2022
Dr. Chetan Prakash Sogan Son Of Shri Puran Chand Sogan
----Petitioner
Versus
State Of Rajasthan & Ors.
----Respondents
For Petitioner(s) : Mr. Ashok Bansal HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 24/01/2022 It has been submitted by learned counsel for the petitioner that vide impugned order dated 12.11.2021 (Annexure-
3), the petitioner was directed to report to the Directorate awaiting his posting orders. This awaiting posting order was issued against the circular dated 14.10.2021 (Annexure-1) of the Department of Administrative Reforms & Coordination, Government of Rajasthan. The learned Tribunal has vide impugned order dated 13.01.2022 erred in refusing the interim stay. Against that order (Annexure-4) this petition has been preferred.
Heard.
Issue notice of the petition as well as stay application to the respondents, returnable within two weeks. In the meanwhile, operation of the impugned order dated 12.11.2021 (Annexure-3) shall remain stayed to the extent of the petitioner.
List after two weeks.
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