HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6019/2021 Naresh Kumar Solanki S/o Sh. Puna Ram, Aged About 45 Years, R/o Meen Jambudi, District Sirohi.
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Elementary Education, Secretariat, Rajasthan, Jaipur.
2. The Director, Elementary Education, Govt. Of Rajasthan, Bikaner.
3. The District Education Officer, (H.q) Elementary Education, Sirohi.
4. District Collector Sirohi, District Sirohi.
----Respondents For Petitioner(s) : Mr. Pramendra Bohra JUSTICE DINESH MEHTA Order 07/04/2021
1. Mr. Bohra, learned counsel appearing for the petitioner challenging the order dated 01.04.2021, whereby petitioner has been transferred to Government Primary School, Ghatiyafali Dery submits that the petitioner is Teacher Grade-III Level-2 and thus, cannot be posted in a Primary School. In support of his contention aforesaid, learned counsel relies upon Division Bench judgment rendered in the case of Kailash Chandra Harijan & Ors. Vs. State of Rajasthan & Ors. reported in 2006(1) CDR 750 (Raj.) (DB).
2. It is also argued by Mr. Bohra that the order impugned has been passed at the instance of direction issued by the District (Downloaded on 07/04/2021 at 09:03:42 PM) (2 of 2) [CW-6019/2021] Collector, Sirohi, who is not the competent authority in relation to posting of teachers.
3. Matter requires consideration.
4. Issue notice. Issue notice of the stay application also, returnable within six weeks.
5. Meanwhile, effect and operation of order dated 1.4.2021 qua the petitioner shall remain stayed.
6. Connect with SB Civil Writ Petition No.5969/2021.
(DINESH MEHTA),J 192-A.Arora/-
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