Hanuman Prasad vs State Of Rajasthan (2023:Rj-Jd:38943) on 9 November, 2023

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Rajasthan High Court - Jodhpur

Hanuman Prasad vs State Of Rajasthan (2023:Rj-Jd:38943) on 9 November, 2023

Bench: Kuldeep Mathur

[2023:RJ-JD:38943]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 17079/2023

Hanuman Prasad S/o Shri Salik Ram, Aged About 41 Years,
Resident Of Ward No. 3, Gali No. 2, Behind Tower, Purani Aabadi,
Sri Ganganagar.
                                                                         ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Information Technology And Communication Department,
         Govt. Of Rajasthan, Jaipur.
2.       The    Technical        Director      And      Paden        Joint    Secretary,
         Information Technology And Communication Department,
         Govt. Of Rajasthan, Jaipur.
3.       The     System       Analyst        (Joint      Director),          Information
         Technology        And          Communication               Department,      Sri
         Ganganagar.
                                                                     ----Respondents


For Petitioner(s)            :     Mr. Devender Singh Thind.
For Respondent(s)            :     --



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order 09/11/2023 Being aggrieved of the order dated 22.09.2023 (Annex-7), passed by the respondents, whereby the petitioner has been transferred from District Technology Center, Sriganganagar to District Office of Information Technology and Communication Department, Shahpura, Bhilwara, the petitioner approached the Rajasthan Civil Services Appellate Tribunal, Jodhpur, which dismissed the appeal on 12.10.2023 (Annex-10). (Downloaded on 11/11/2023 at 09:04:18 PM)

[2023:RJ-JD:38943] (2 of 2) [CW-17079/2023] Learned counsel for the petitioner submitted that the posts are lying vacant at Sriganganagar and Anoopgarh District, and therefore, the respondents be directed to consider the case of the petitioner for being accommodated at Sriganganagar and Anoopgarh District.

In view of the aforesaid submission, the writ petition filed by the petitioner is disposed of. The petitioner may approach the respondent by way of filing representation. In case representation is addressed, it is expected from the respondent to decide the same appropriately and expeditiously, in accordance with law, preferably within a period of ten days from the date of representation.

(KULDEEP MATHUR),J 19-Prashant/-

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Rajasthan High Court - Jodhpur