SURESH JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned Counsel.

(2.) By this writ petition, the Petitioner - Land Revenue Inspector has challenged his transfer by the impugned order Annex. 1 dtd. 14.10.2009 from Kolayat No. 1 (Bijeri) to Ramgarh-2 (Higolewala) vice Sh. Nand Ram. The said order was passed by the Commissioner, Colonization, Bikaner.

(3.) The case comes up today on an application filed by the Respondent -Department under Article 226(3) of the Constitution of India for vacating the exparte stay order dated 23.10.2009 by which the operation of the impugned transfer order was stayed by the coordinate bench of this Court, but the arguments on writ petition itself was heard at length and the same is being disposed of by this order.