Surendra Singh Ratnoo vs State Of Rajasthan
2021 Latest Caselaw 12646 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2245/2021

Surendra Singh Ratnoo S/o Sh. Budh Karan, Aged About 59 Years, B/c Charan, R/o 173 Balaji Nagar In Frount Of Pal Balaji Mandir, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary Secondary Education, Govt. Of Rajasthan, Jaipur.

2. Director, Secondary Education, Bikaner.

3. Smt. Vimla Bishnoi, Presently Working As A School Lecturer (Rajshthaini) At Govt. Sr. Sec. School, Kali Beri, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA Order

12/08/2021 Mr. Bohra, learned counsel for the petitioner submits that the

petitioner is going to be superannuated on 28.02.2022.

Having regard to the aforesaid, the impugned transfer order

dated 02.02.2021 (Annex.2) qua the petitioner, is hereby quashed

in light of judgment of this Court rendered in the case of Dr.

Pushpa Mehta Vs. RCSAT & Ors. reported in RLW 2000 (1) (Raj)

The writ petition is allowed.

The stay application also stands disposed of.

(DINESH MEHTA),J 170-Rahul/-

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