Laxmi Dukiya vs State Of Rajasthan ...
2023 Latest Caselaw 3185 Raj

[2023/RJJD/010416]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13574/2022

Laxmi Dukiya W/o Late Sh. Khinwraj D/o Poorna Ram Dukiya, Aged About 34 Years, R/o H. No. 4, Dhojako Ka Mauhalla, Ramapura, Tehsil Jayaol, District Nagaur (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Its Secretary, Education Department, Govt. Of Rajasthan, Secretariat, Jaipur (Raj.).

2. The Director, Secondary Education, Education Department, Govt. Of Rajasthan, Bikaner.

3. The District Education Officer, Secondary Headquarter, Nagaur.

4. Akhraj Pareek, Emp Id No. Rjna199428008538, Apo, Office Of Directorate Secondary Education, Rajasthan, Bikaner Under Transfer To Govt. Senior Secondary School, Dharna, District Nagaur.

----Respondents

For Petitioner(s) : Mr. I.R. Choudhary For Respondent(s) : Mr. Hemant Choudhary, GC Mr. Vishal Jangid, Dy. G.C.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/04/2023

1. Learned counsel for the petitioner submits that the present

writ petition is squarely covered by the judgment of this Court

dated 10.01.2023, in the case of Praveen Kumar Vs. State of

Rajasthan & Ors. in S.B. Civil Writ Petition No.12829/2022.

2. Learned counsel for the respondents is not in a position to

dispute the same.

[2023/RJJD/010416] (2 of 2) [CW-13574/2022]

3. The present writ petition is disposed of with the following

directions:

(i) The interim order dated 22.09.2022 is made absolute and

the respondents are given a liberty to pass fresh order of

transfer in accordance with law.

(ii) In case the State considers it necessary, fresh order of

transfer can be passed qua the petitioner upto 15.05.2023.

(iii) The petitioner shall obviously have a liberty to challenge

fresh order(s) (if any passed by the respondents), in

accordance with law.

(iv) Needless to observe that if the petitioner was not paid TA &

DA, the State shall pay the same in accordance with law

latest by 10.05.2023.

4. Stay petition also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 13-KashishS/-

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