Mohd. Sadik Panwar vs State Of Rajasthan
2021 Latest Caselaw 990 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 817/2021

Mohd. Sadik Panwar S/o Sh. Iqbal Husain Panwar, Aged About 59 Years, R/o 7-K-10, Pawanpuri Bikaner.

----Petitioner Versus

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

2. Director, Secondary Education, Bikaner.

3. Rati Ram, School Lecturer (English) Presently Working At Govt. Sr. Secondary School, Sherera Bikaner.

                                                                                                    ----Respondents


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



                                                        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 of stay application also, returnable within six

weeks.

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

04.01.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J

273-skm/-

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