Anil Kheriya vs State Of Rajasthan ...
2023 Latest Caselaw 1379 Raj

[2023/RJJD/004033]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15409/2022

Anil Kheriya S/o Shri Umardan Kheriya, Aged About 46 Years, R/ o 162, Hanwant A, Bjs, Jodhpur, District Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Or Education, Government Of Rajasthan, Jaipur, Rajasthan.

2. The District Education Officer, (Headquarter), Secondary Education, Jodhpur, District Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Kailash Jangid For Respondent(s) : Mr. Hemant Choudhary Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Order

04/02/2023

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.

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

directions:

(i) The interim order dated 17.10.2022 is made absolute and

the respondents are given a liberty to pass fresh order of

transfer in accordance with law.

[2023/RJJD/004033] (2 of 2) [CW-15409/2022]

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

transfer can be passed qua the petitioner but not upto

15.04.2023.

(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 28.02.2023.

4. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 135-Mak/-

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