Arvind Kumar Nagar S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 7783 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 18559/2022

                                   Arvind Kumar Nagar S/o Shri Ramkalyan Nagar
                                                                                                            ----Petitioner
                                                                            Versus
                                   State Of Rajasthan & Anr.
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Virender Godara For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

13/12/2022 Counsel for petitioner has stated that petitioner has been transferred from Government Senior Secondary School Kanwarpura Mandwalan, District Jhalawar to Government Senior Secondary School Aspur, District Dungarpur vide order dated 10.10.2022, indicating that petitioner would not be entitled to get T.A. & D.A.

Counsel for petitioner states that petitioner has not made any request for transfer and therefore, impugned transfer order dated 10.10.2022 stands bad in law.

Counsel for petitioner has placed reliance on the order dated 14.09.2022 passed in S.B. Civil Writ Petition No.12515/2022 wherein after placing reliance on the previous judgment in case of Champa Lal Parihar Vs. State of Rajasthan [2006(1) WLC RAJ. 212], transfer order was quashed on the similar point.

Heard.

Issue notice to respondents.

In the meanwhile, impugned transfer order dated 10.10.2022 qua petitioner and relieving order dated 03.11.2022 qua petitioner, shall remain stayed.

(SUDESH BANSAL),J

SAURABH/25

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