Arjun Lal Bajrolia Son Of Shri ... vs State Of Rajasthan
2023 Latest Caselaw 341 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 501/2023

Arjun Lal Bajrolia Son Of Shri Jhutha Ram Bagrolia, Aged About
57 Years, Resident Of Bajroliya Ki Dhani, Ward No. 22, Palsana,
Tehsil Dantaramgarh, District Sikar (Raj.)
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Its Secretary, Education
       Department, Govt. Secretariat, Jaipur (Raj.)
2.     Director, Secondary Education, Bikaner, Rajasthan.
3.     Joint Director, School Education, Churu Division, Churu.
4.     Principal,    Government             Senior        Secondary      School,
       Dudhwalon Ka Bas, Khandela Sikar (Raj.)
5.     Hawa Singh, Senior Teacher, Mathematics, At A.p.o.
       Posting Office Of Chief Block Education Officer, Block
       Neem Ka Thana, District Sikar To Government Senior
       Secondary School Dariba, District Sikar (Raj.)
                                                                ----Respondents

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

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

11/01/2023

Learned counsel for petitioner has challenged the transfer

order dated 20.12.2022 on the ground that the transfer order has

been passed without his request, however, no TA/DA has been

paid to the petitioner. The petitioner challenged the transfer order

by filing appeal No.6541/2022 before the Rajasthan Civil Services

Appellate Tribunal, Jaipur (hereafter referred to "the Tribunal"),

however the same has been dismissed and affirmed the transfer

order by the Tribunal vide judgment dated 4.1.2023.

(2 of 2) [CW-501/2023]

Learned counsel for petitioner states that petitioner is

suffering from physical ailment and is not able to walk normally

and further he is likely to retire, therefore, on the instruction of

petitioner, counsel for petitioner seeks permission to withdraw the

writ petition to make detailed representation before respondents.

Permission is granted.

Accordingly, the writ petition is disposed of with liberty as

prayed for.

Stay application and any other pending application, if any,

stand disposed of.

(SUDESH BANSAL),J

TN/48

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