Rajasthan High Court - Jodhpur
Lekh Ram vs State Of Raj. & Ors on 30 May, 2011
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CIVIL WRIT PETITION NO.1453/2010 (Lekh Ram Vs. State of Raj. & Ors.) Date of Order :: 30.05.2011 PRESENT HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. V.K. Bhadu, for the petitioner.
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This writ petition is filed by the petitioner in the year 2010 challenging the impugned transfer order Annex.-1 dated 18.12.2009. In this case, stay order is operating since 17.02.2010 in favour of the petitioner. It may be observed that after this much of time having passed by, the transfer order impugned in this writ petition has lost its purpose and import.
In the interest of justice, therefore, I deem it just and proper to allow this writ petition. Accordingly, the writ petition is allowed and order impugned dated 18.12.2009, so far as it relates to the petitioner, is quashed and set aside.
It is however made clear that in the event of administrative exigency, the respondents will be at liberty to pass fresh transfer order.
(GOPAL KRISHAN VYAS), J.
AKC/-