Bajrang Lal vs State Of Rajasthan
2021 Latest Caselaw 12685 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 831/2021

Bajrang Lal S/o Shri Amra Ram, Aged About 59 Years, R/o At Present Working As A Principle, Govt. Sr. Sec. School Dumara, Tehsil Navalgarh, District Jhunjhunu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Administrative Secretary, Education Group - Ii, Secretariat, Jaipur.

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

3. The Joint Director, Secondary Education, District Jhunjhunu.

----Respondents

For Petitioner(s) : Mr. CP Trivedi For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Order

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

the petitioner is going to be superannuated on 31.03.2022.

Having regard to the aforesaid, the impugned transfer order

dated 04.01.2021 (Annex.3) 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)

233.

The writ petition is allowed.

The stay application also stands disposed of.

(DINESH MEHTA),J 157-Rahul/-

(2 of 2) [CW-831/2021]

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