Shyam Lal Ojha vs State Of Rajasthan
2022 Latest Caselaw 12369 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14894/2022 Shyam Lal Ojha S/o Shri Kailash Chandra Ojha, Aged About 58 Years, R/o Pratham Gali, Behind Hotel Amit Palace, Rama Vihar Colony, Bhilwara.

----Petitioner Versus State Of Rajasthan, Through The Director, Secondary Education, Rajasthan, Bikaner.

----Respondent

For Petitioner(s) : Mr. Hardik Gautam & Mr. Naresh Singh for Mr. Rakesh Arora.

For Respondent(s) : Mr. Hemant Choudhary, G.C.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 17/10/2022

It is submitted by learned counsel for the petitioner that by order impugned dated 24.9.2022 (Annex.2), the petitioner has been transferred from Bhilwara to Barmer and that petitioner is due to retire on 30.6.2024 and said order of transfer is contrary to the judgment in Dr. Smt. Pushpa Mehta v. Rajasthan Civil Services Appellate Tribunal, Jodhpur & Anr.: D.B. Special Appeal Writ No.11538/1999, decided on 16.12.1999.

Further submissions have been made that neither anyone else has been posted in place of the petitioner nor the petitioner has been relieved so far.

In view of the submissions made, issue notice. Reply, if any to the petition, be filed within a period of four weeks.

In the meanwhile and till further orders, effect and operation of the order dated 24.9.2022 (Annex.2), qua the petitioner, shall remain stayed.

The respondents would be free to seek vacation of the interim order after filing the reply.

(ARUN BHANSALI),J 98-Sumit/-

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