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Rajasthan High Court - Jodhpur

Chandra Shekhar Dhingra vs State Of Rajasthan (2023:Rj-Jd:36778) on 30 October, 2023

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2023:RJ-JD:36778]                   (1 of 2)                        [CW-17250/2023]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 17250/2023

Chandra Shekhar Dhingra S/o Shri Bhagwan Das, Aged About 41
Years, Resident Of 4-E-58, Near Shiv Temple, Jai Nayaran Vyas
Nagar, Bikaner
                                                                     ----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. Rajasthan, Jaipur.
3.       The    System      Analyst        (Joint     Director),         Information
         Technology And Communication Department, Bikaner.
                                                                 ----Respondents


For Petitioner(s)           :     Mr. D.S. Thind
For Respondent(s)           :     Mr. Tanwar Singh Rathore



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 30/10/2023

1. Petitioner is aggrieved of the order dated 22.09.2023 (Annex.-4), passed by the respondents, whereby petitioner has been transferred from Panchayat Samiti-Bikaner to Panchayat Samiti- Nachna, Jaisalmer..

2. Feeling aggrieved of the order dated 22.09.2023, the petitioner approached the Rajasthan Civil Services Appellate Tribunal, Jodhpur, which dismissed the appeal on 12.10.2023 (Annex.-8).

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[2023:RJ-JD:36778] (2 of 2) [CW-17250/2023]

3. Submissions have been made that the posts are lying vacant at Bikaner and, therefore, the respondents be directed to consider the case of the petitioner for being accommodated at Bikaner.

4. In view of the aforesaid submission, the 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 30 days from the date of representation.

(DR. PUSHPENDRA SINGH BHATI),J 183-Shahenshah/-

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