Bajrang Lal vs State Of Rajasthan
2021 Latest Caselaw 909 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 831/2021

Bajrang Lal S/o Shri Amra Ram, Aged About 59 Years, R/o At Present Working As A Principle, Govt. Sr. Sec. School Dumara, Tehsil Navalgarh, District Jhunjhunu, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Administrative Secretary, Education Group - II, Secretariat, Jaipur.

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

3. The Joint Director, Secondary Education, District Jhunjhunu.

----Respondents

For Petitioner(s) : Mr. C.P. Trivedi For Respondent(s) : Mr. Hemant Choudhary, Govt. Counsel

JUSTICE DINESH MEHTA

Order

13/01/2021

1. While informing that the petitioner is going to be

superannuated on 31.03.2022, 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.5, returnable within

six weeks.

(2 of 2) [CW-831/2021]

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

04.01.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 150-Ramesh/-

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