KARAN RAJ JINGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the two petitioners reflecting upon the functioning of the respondent - Department as to in what manner, the Department chooses to deal with the matters, wherein, orders have passed by the Courts.

(2.) By order dtd. 6/7/2021, petitioner - Sanjay Mathur was placed APO on account of the fact that one Karan Raj Jingar was posted as S.E., Urban Improvement Trust, Bhilwara. It is claimed that the said Sanjay Mathur was on leave from 5/7/2021. Pursuant to the order dtd. 6/7/2021, said Karan Raj Jingar joined as Superintending Engineer, U.I.T., Bhilwara.

(3.) Sanjay Mathur being aggrieved by the order placing him APO, filed SBCWP No. 8788/2021.