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Chandan Chawala vs State Of Rajasthan
2021 Latest Caselaw 19312 Raj

Citation : 2021 Latest Caselaw 19312 Raj
Judgement Date : 17 December, 2021

Rajasthan High Court - Jodhpur
Chandan Chawala vs State Of Rajasthan on 17 December, 2021
Bench: Arun Bhansali

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17583/2021

Chandan Chawala S/o Sh. Naresh Chandra Chawala, Aged About 36 Years, R/o 1/265 Housing Board, Jawahar Nagar, Sri Ganganagar.

----Petitioner Versus

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

2. Director, Secondary Education Department, Bikaner.

3. Principal, Govt. Sr. Secondary School, Farsewala Barani Block Padampur District Sri Ganganagar.

4. Gordhan Dass Meena, Presently Working As A School Lecturer (Physics) At Govt. Sr. Secondary School Farsewala Barani Block Padampur District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra. For Respondent(s) : Mr. Vishal Jangid, Dy.G.C. for Mr. Hemant Choudhary, GC

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

17/12/2021

It is submitted by learned counsel for the petitioner that by

order dated 25.09.2021, the petitioner and respondent No.4 were

transferred vice versa. Against the said order, the respondent

No.4 filed appeal before the Rajasthan Civil Services Appellate

Tribunal ('the Tribunal), which without issuing notice, allowed the

appeal, though the petitioner is affected by the said order.

It is submitted that passing of the order is contrary to the

judgment of this Court in Assistant Engineer, Sub Division-II,

Water Course Division-II, IGNP, Jaisalmer v. Rajasthan Civil

(2 of 2) [CW-17583/2021]

Services Appellate Tribunal, Jaipur & Ors. : SBCWP

No.17772/2018, decided on 27.11.2018.

In view of the submissions made, issue notice. Issue notice

of stay application also. Both are made returnable within a period

of six weeks.

As Mr. Hemant Choudhary, G.C. puts in appearance on behalf

of the respondent Nos.1 to 3, notices be issued to respondent

No.4 only.

In the meanwhile & till further orders, status quo, pertaining

to the posting of the petitioner pursuant to the order dated

25.09.2021 (Annex.2) shall be maintained.

(ARUN BHANSALI),J

203-Rmathur/-

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