Reena Bhagora vs State Of Rajasthan
2023 Latest Caselaw 584 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9980/2018

Reena Bhagora W/o Shri Mukesh Roat, Aged About 35 Years, By Caste Bhagora, Village 285, Pratapnagar Colony, Dungarpur, Presently Working As Teacher Grade Iii - Level-I, Govt. Primary School, Mahudra, Panchayat Samiti Kherwara, District Udaipur

----Petitioner Versus

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

2. District Education Officer (Secondary-I), Udaipur (Raj.)

3. Chief Executive Officer, Zila Parishad, Udaipur

----Respondents

For Petitioner(s) : Mr. Moti Singh For Respondent(s) : Mr. Sarwan Kumar, AGC

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

13/01/2023

The present writ petition has been filed with the following

prayers:-

"1. By an appropriate writ, order or direction, the impugned order dated 07.07.2018 (Annexure-5) extend to petitioner, may kindly be quashed and set-aside."

This Court after hearing learned counsel for the parties had

passed the interim order on 13.07.2018 whereby it was directed

the petitioner has not been relieved so far, he shall not be relieved

till the next date. Since in the present case, the transfer/ posting

of the petitioner is involved and the petitioner has remained on

the similar place, in view of the interim order passed by this Court

and a period of almost four and a half years have passed,

(2 of 2) [CW-9980/2018]

therefore, the present writ petition is disposed of in terms that the

absorption/transfer order dated 07.07.2018 (Annex.-5) qua the

petitioner is quashed and the respondents will be free to pass a

fresh transfer order in accordance with law considering the

administrative exigencies.

(VINIT KUMAR MATHUR),J 217-KashishS/-

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