Umed Singh Son Of Shri Mahaveer ... vs State Of Rajasthan
2022 Latest Caselaw 7785 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 17925/2022
                                   Umed Singh Son Of Shri Mahaveer Prasad
                                                                                                          ----Petitioner
                                                                        Versus
                                   State Of Rajasthan & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Ms. Komal Kumari Giri For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order 13/12/2022

Counsel for petitioner has stated that petitioner has been

transferred from Seth Laxminarayan Kabra Government Senior

Secondary School, Lakhani, Khandela, to Government Senior Secondary

School, Siwana, Barmer vide order dated 28.10.2022, 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

28.10.2022 stands bad in law.

Counsel for the 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 28.10.2022 qua

petitioner and relieving order dated 17.11.2022 qua petitioner, shall

remain stayed.

(SUDESH BANSAL),J SACHIN/14

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