Giri Raj Sharma vs The State Of Rajasthan
2021 Latest Caselaw 13140 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11562/2021

Giri Raj Sharma S/o Shri Badri Lal Sharma, Aged About 58 Years, By Caste Sharma R/o Krishan Nagar, Budli Road, Behind Head Post Office, Kankroli, District Rajsamand (Rajasthan).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary, Department Of Education, Secretariat, Jaipur. (Raj.)

2. Director, Directorate Of Secondary Education Bikaner (Rajasthan)

----Respondents

For Petitioner(s) : Mr. M.S. Godara For Respondent(s) :

JUSTICE DINESH MEHTA

Order

26/08/2021

1. While informing that the petitioner is going to be

superannuated on 30.06.2023, learned counsel for the petitioner

submits that petitioner's transfer is contrary to judgment of this

Court in the case of Dr. Pushpa Mehta Vs. RCSAT & Ors., reported

in RLW 2000(1) (Raj.) 233.

2. Issue notice. Issue notice of stay application also, returnable

within six weeks.

3. Meanwhile, effect and operation of the order dated

14.08.2021 (Annex.3) shall remain stayed.

(DINESH MEHTA),J

538-skm/-

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