Navneet Lal Jain vs State Of Rajasthan
2021 Latest Caselaw 12686 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 502/2021

Navneet Lal Jain S/o Ganesh Lal Jain, Aged About 58 Years, 2- Ka-18, Gayatri Nagar, Hiran Magri, Sector-5, Manwa Khera (Rural), Girwa, District Udaipur.

----Petitioner Versus State Of Rajasthan, Through The Director, Secondary Education, Rajasthan, Bikaner.

----Respondent

For Petitioner(s) : Mr. Rakesh Arora For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Order

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

petitioner is going to be superannuated on 30.11.2022.

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 146-Rahul/-

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