Mohd. Sadik Panwar vs State Of Rajasthan
2021 Latest Caselaw 12649 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 817/2021

Mohd. Sadik Panwar S/o Sh. Iqbal Husain Panwar, Aged About 59 Years, R/o 7-K-10, Pawanpuri Bikaner.

----Petitioner Versus

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

2. Director, Secondary Education, Bikaner.

3. Rati Ram, School Lecturer (English) Presently Working At Govt. Sr. Secondary School, Sherera Bikaner.

----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 04.01.2021 (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 155-Rahul/-

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