Deo Karan Didel vs State Of Rajasthan
2021 Latest Caselaw 12682 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3998/2021

Deo Karan Didel S/o Durga Ram Didel, Aged About 59 Years, 2/236, Vyas Colony, Nagaur, District Nagaur, Rajasthan.

----Petitioner Versus

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

2. The Director, Secondary Education, Rajasthan, Bikaner.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Hans Raj Nimbar
                                   For Respondent(s)         :



                                                         JUSTICE DINESH MEHTA

                                                                        Order

                                   12/08/2021

Mr. Nimbar, learned counsel for the petitioner submits that

the petitioner is going to be superannuated on 30.06.2022.

Having regard to the aforesaid, the impugned transfer order

dated 02.02.2021 (Annex.1) 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 178-Rahul/-

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