Shanti Lal Suthar vs The State Of Rajasthan
2021 Latest Caselaw 12725 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10828/2021

Shanti Lal Suthar S/o Late Shri Bhanwarlal Ji Suthar, Aged About 59 Years, Resident Of 13 Nivedita Colony, Tehsil- Nimbahera, District- Chittorgarh.

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Education, Government Of Rajasthan, Secretariat, Jaipur.

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

----Respondents

For Petitioner(s) : Mr. Vineet Dave For Respondent(s) : Mr. Kunal Upadhyay for Mr. Sunil Beniwal, AAG

JUSTICE DINESH MEHTA Order 13/08/2021

1. Mr. Dave, learned counsel for the petitioner, submits that the

petitioner is going to be superannuated on 31.12.2021.

2. Having regard to the aforesaid, the impugned transfer order

dated 05.08.2021 (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)

3. The writ petition is allowed.

4. Stay application also stands disposed of.

(DINESH MEHTA),J 223-A.Arora/-

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