Mahaveer Parsad Maru vs State Of Rajasthan
2021 Latest Caselaw 13170 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11485/2021

Mahaveer Parsad Maru S/o Late Sh. Kishan Lal Maru, Aged About 58 Years, Bhattdo Ka Chowk, Naiyo Ki Gali, Bikaner.

----Petitioner Versus

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

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

3. District Education Officer, Secondary Education, Bikaner.

4. Narayan Prajapat, Sr. Teacher (Hindi) At Govt. Sr. Secondary School Dantor, Bikaner.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Order

26/08/2021

1. While informing that the petitioner is going to be

superannuated on 30.04.2023, 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.

3. Mr. Jangid, learned counsel, accepts notices on behalf of the

respondent - State.

4. Let notices be issued to respondent No.4, returnable within

six weeks.

(2 of 2) [CW-11485/2021]

5. Meanwhile, effect and operation of the transfer order dated

14.08.2021 (Annex.2) qua the petitioner and relieving order dated

18.08.2021 (Annex.3) shall remain stayed.

(DINESH MEHTA),J 147-A.Arora/-

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