Mohan Lal vs State Of Rajasthan
2021 Latest Caselaw 15580 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14163/2021 Mohan Lal S/o Shri Fusa Ram, Aged About 51 Years, R/o Behind Hotel Umed, Ward No. 17, Jatiyon Ka Kundo Wala Vaas, Chouhatan Circle, Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through The Director, Secondary Education Department, Government Of Rajasthan, Bikaner, Rajasthan.

2. The Joint Director (School Education), Jodhpur Zone, Jodhpur.

3. Zila Parishad Barmer, Through Chief Executive Officer, Zila Parishad Barmer, District Barmer.

4. District Education Officer (Elementary Education), Barmer.

----Respondents

For Petitioner(s) : Mr. S. S. Rathore. For Respondent(s) : Mr. K. S. Rajpurohit, AAG.

Mr. Vishal Jangid for Mr. Hemant Choudhary.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order 06/10/2021

Learned counsel for the petitioner submits that the impugned

transfer order dated 30.09.2021 (Annex.-1) is clearly contrary to

judgment of this Court dated 15.01.2020, rendered in the case of

Kiran Kumari Vs. State & Ors. (SBCWP No.14964/2019).

In view of the submissions made, issue notice. Issue notice

of the stay application also.

Mr. K. S. Rajpurohit, AAG, & Mr. Hemant Choudhary, accept

notices on behalf of the respondents and pray for some time to

complete their instructions, however, submit that the present case

would not be governed by judgment in Kiran Kumari (supra).

List this case on 26.10.2021.

(2 of 2) [CW-14163/2021]

Meanwhile, effect and operation of the impugned order dated

30.09.2021 (Annex.-1) shall remain stayed qua the petitioner.

It would be open for the respondents to seek vacation of the

interim order after filing reply.

(ARUN BHANSALI),J 335-Sachin/-

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