Prakash Kaur vs State Of Rajasthan (2023:Rj-Jd:44367)
2023 Latest Caselaw 10872 Raj

Rajasthan High Court - Jodhpur

Prakash Kaur vs State Of Rajasthan (2023:Rj-Jd:44367) on 18 December, 2023

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2023:RJ-JD:44367]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 12113/2023

1.       Prakash Kaur D/o Gurtej Singh, W/o Hargobind Singh,
         Aged About 44 Years, New Khunja Ward No. 3, District
         Hanumangarh.
2.       Satyadev S/o Birlaghanshyam Gupta, Aged About 54
         Years, R/o Village Uchchain, Post Uchchain, Tehsil
         Roopwas, District Bharatpur.
3.       Giri Raj Verma S/o Gulab Chand Verma, Aged About 40
         Years, R/o 14, Markhi Indira Colony, Post And Tehsil
         Markhi, District Jaipur.
4.       Ashok Kumar Taretiya S/o Ratan Lal Taretiya, Aged About
         53 Years, R/o 276, Rodhai, District Karauli, Rajasthan.
5.       Shriman Meena S/o Kisan Lal, Aged About 53 Years, R/o
         Banor, Post And Tehsil Banor, District Sawai Madhopur.
6.       Ghanshayam Prasad Meena S/o Kalyan Prasad Meena,
         Aged About 53 Years, R/o Vpo Bhanwara, Post And Tehsil
         Bhanwara, District Sawaimadhopur.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through The Principal Secretary,
         Department Of School Education, Government Of
         Rajasthan, Jaipur, Rajasthan.
2.       The Director, Secondary Education, Rajasthan Bikaner.

3.       The Director, Elementary Education, Rajasthan Bikaner.

4.       The District Education Officer (Head Quarter) Secondary
         Education, Pratapgarh.
5.       The District Education Officer (Head Quarter) Elementary
         Education, Pratapgarh.
6.       The District Education Officer (Head Quarter) Secondary
         Education, Banswara
7.       The District Education Officer (Head Quarter) Elementary
         Education, Banswara
8.       The District Education Officer (Head Quarter) Secondary
         Education, Udaipur.
9.       The District Education Officer (Head Quarter) Elementay
         Education, Udaipur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Himmat Singh on behalf of
                                Mr. Ramdev Potalia.
For Respondent(s)         :     Mr. Sarwan Kumar on behalf of
                                Mr. Hemant Choudhary, AGC.



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                                    [2023:RJ-JD:44367]                           (2 of 2)                        [CW-12113/2023]


                                                   HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

18/12/2023

Learned counsel for the petitioners submitted that the

controversy involved in the present writ petition is squarely

covered by a judgment dated 07.11.2023 of this Court rendered in

batch of writ petitions led by S.B. Civil Writ Petition

No.12032/2023 (Munish Kumar & Anr. vs. State of

Rajasthan & Ors.).

Learned counsel therefore prays that the present writ

petition may be disposed of directing the respondents to

implement the Circular dated 10.11.2014 for transferring the

petitioners from TSP area to Non-TSP Area.

In view of above, the present writ petition is disposed of in

terms of the order dated 07.11.2023 passed in the case of

Munish Kumar (supra) directing the respondents to

expeditiously implement the Circular dated 10.11.2014 qua the

present petitioners and complete the exercise indicated in the

aforesaid circular, within a period of six months from receiving the

certified copy of this order strictly in accordance with law.

Stay application stands disposed of.

(KULDEEP MATHUR),J 59-AbhishekK/-

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