Ajeet Singh Bhati vs State Of Rajasthan
2021 Latest Caselaw 772 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 634/2021

Ajeet Singh Bhati S/o Shri Bhikh Singh Bhati, Aged About 59 Years, R/o 3-K-31, Kudi Bhagtasani Housing Board, Jodhpur, District Jodhpur, Rajasthan.

----Petitioner Versus

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

2. The Director, Secondary Education, Bikaner, District Bikaner, Rajasthan.

3. The District Education Officer (Headquarter), Secondary Education, Jodhpur District Jodhpur, Rajasthan.

4. The Chief Block Education Officer, Block Luni, District Jodhpur, Rajasthan.

5. Om Prakash, Principal, Government Senior Secondary School, Luni, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA

Order

12/01/2021

1. While informing that the petitioner is going to be

superannuated on 31.05.2021, 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.

(2 of 2) [CW-634/2021]

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

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

weeks' time to file reply.

4. Let notice be issued to respondent No.5, returnable within

six weeks.

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

04.01.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J

110-skm/-

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