Smt. Kanta Modi vs State Of Rajasthan
2021 Latest Caselaw 1084 Raj

(1 of 2) [CW-582/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 582/2021

Smt. Kanta Modi W/o Sh. Jagdish Modi, Aged About 58 Years, R/o Bajaj House, Near Sagar Gym, Purani Ginani Bikaner.

----Petitioner Versus

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

2. Director, Secondary Education, Bikaner.

3. Pooja Gurjar, School Lecturer At Seth Bhikham Chand Mutha Govt. Sr. Secondary School, Pipar City Jodhpur.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

14/01/2021

1. While informing that the petitioner is going to be

superannuated on 28.02.2022, 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.

3. Mr. Hemant Choudhary, learned counsel, accepts notices on

behalf of the respondents - State and prays for and is granted six

weeks' time to file reply.

4. Let notices be issued to respondent No.3, returnable within

six weks.

(2 of 2) [CW-582/2021]

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

04.01.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 62-A.Arora/-

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