Rajasthan High Court - Jaipur
Om Prakash Gupta vs M D R S R T C And Ors on 20 September, 2013
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.16697/2013 Om Prakash Gupta versus Managing Director, RSRTC & ors 20.9.2013 HON'BLE MR. JUSTICE MN BHANDARI Mr Rajeev Sogarwal - for petitioner/s BY THE COURT:
It is stated that petitioner is due for retirement in the month of January, 2014 yet transferred vide impugned order dated 21.8.2013. The respondents have cancelled some transfer orders thus petitioner may be given liberty to make representation against the order of transfer.
In view of prayer made, writ petition so as the stay application are disposed of with liberty to the petitioner to make representation to the respondents for cancellation of the order of transfer. In case of representation, respondents are directed to consider the same sympathetically and keeping it in mind that petitioner is due for retirement in the month of January, 2014. Necessary consideration may be made within fifteen days from the date of receipt of the representation.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-J