- (1.) Due to outbreak of Coronavirus (COVID-19), the lawyers are not appearing in the Court.
(2.) Heard Mr. Sushil Solanki, learned counsel for the petitioner as well as Mr. Prakhar Gupta Adv., appearing on behalf Dr. V.B. Sharma AAG for the State, through video calling
(3.) Learned counsel for the petitioner submitted that the issue involved in the present writ petition has been considered by a Coordinate Bench of this Court at Principal Seat, Jodhpur in the matter of Harendra Vs. State of Rajasthan & Anr., S.B. Civil Writ Petition No.3656/2020 (Annx.2) vide order dated 18.03.2020 which reads as under :- "Mr. Solanki, learned counsel for the petitioner submits that the controversy involved in the present case is squarely covered by the judgment of this Court in the case of Yad Ram Vs. State of Rajasthan and Ors. : SB Civil Writ Petition No.16818/2017, decided on 20.12.2017. In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within three weeks. Notices be given 'dasti' to the learned counsel for the petitioner, if so desired. Meanwhile and till the next date of hearing, operation of the order dated 02/03/2020 (Annex.2), whereby the petitioner has been transferred from Udaipur range to Jaipur Rural range and order dated 05/03/2020 (Annex.3), relieving the petitioner, shall remain stayed. However, it would be open for the respondents to accord a non-field posting to the petitioner. Connect with SB Civil Writ Petition No.14930/2019." ;