Om Prakash Porwal vs State Of Rajasthan
2021 Latest Caselaw 15976 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 14716/2021

Om Prakash Porwal S/o Shri Ganesh Ram, Aged About 58 Years,
Bera Wala Bas, Near Bhadwasiya School, Bhadwasiya, Jodhpur,
District Jodhpur, Rajasthan.
                                                                    ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Secretary, Department
       Of Education, Secretariat, Jaipur, Rajasthan.
2.     The   Director,     Secondary          Education         Bikaner,   District
       Bikaner, Rajasthan.
3.     The Joint Director (School Education), Jodhpur Division,
       District Jodhpur, Rajasthan.
4.     The District Education Officer (Headquarter), Secondary
       Education, Jodhpur, District Jodhpur, Rajasthan.
5.     The Principal / Peeo, Government Senior Secondary
       School, Pratap Nagar, Block Jodhpur City, District Jodhpur,
       Rajasthan.
6.     Krishana Rankawat, School Lecturer (Hindi), Government
       Senior Secondary School, Pratap Nagar, Block Jodhpur
       City, District Jodhpur, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)        :     Mr. Kailash Jangid
For Respondent(s)        :     Mr. Vishal Jangid



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

22/10/2021

     In the wake of second surge in the COVID-19 cases, the

Court is functioning virtually and abundant caution is being

maintained for the safety of all concerned.

     Counsel for the petitioner submits that petitioner is going to

retire 31.08.2023 thus, made a prayer to not to give effect to his


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                                                                               (2 of 2)                [CW-14716/2021]



                                   transfer order and has further relied upon Division Bench

                                   judgment of this Court in Dr. Pushpa Mehta vs. Rajasthan Civil

                                   Services Appellate Tribunal & Ors., reported in RLW 2000(1)

                                   (Raj.) 233.

                                        Issue notice to the respondents.

                                        Mr. Vishal Jangid, Dy. GC, accepts notice on behalf of

                                   respondent no.1 to 5. Notice, thus, is required to be issued to

                                   respondent no.6 only, returnable within a period of four weeks.

                                        In the meanwhile, effect and operation of orders dated

                                   25.09.2021    (Annex.3)         and      04.10.2021          (Annex.4)   qua   the

                                   petitioner shall remain stayed.



                                                                    (DR.PUSHPENDRA SINGH BHATI),J.

216-nirmala/Sanjay-

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