Citation : 2021 Latest Caselaw 2043 Raj/2
Judgement Date : 24 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 2318/2021
Mahipal Verma S/o Shri Ram Karan, Aged About 55 Years, R/o
Vpo Bishanpura, Tehsil And District Jhunjhunu. Presently Under
Transfer From The Post Of Principal.
----Petitioner
Versus
1. The State Of Rajasthan, Through Principal Secretary,
School Education And Bhasha, Govt. Of Rajasthan,
Secretariat, Rajasthan, Jaipur.
2. The Director, Secondary Education, Rajasthan, Bikaner.
3. The Chief District Education Officer, Jhunjhunu.
4. The Chief Block Education Officer, Chirawa, District
Jhunjhunu.
----Respondents
For Petitioner(s) : Mr. Hanuman Choudhary For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
Judgment
24/02/2021
In view of the efficacious alternative remedy available to the
petitioners with reference to the prayer made in the writ petition,
they may file an appeal before the Rajasthan Civil Services
Appellate Tribunal.
Granting liberty aforesaid, the writ petition is dismissed on
the ground of alternate efficacious remedy.
(SANJEEV PRAKASH SHARMA),J
Saurabh/89
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