Navneet Lal Jain vs State Of Rajasthan
2021 Latest Caselaw 776 Raj

(1 of 1) [CW-502/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 502/2021

Navneet Lal Jain S/o Ganesh Lal Jain, Aged About 58 Years, 2- Ka-18, Gayatri Nagar, Hiran Magri, Sector-5, Manwa Khera (Rural), Girwa, District Udaipur.

----Petitioner Versus State Of Rajasthan, Through The Director, Secondary Education, Rajasthan, Bikaner.

----Respondent

For Petitioner(s) : Mr. Rakesh Arora 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 30.11.2022, 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 respondent and prays for and is granted six weeks'

time to file reply.

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

04.01.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 97-A.Arora/-

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