Ajay Shakyanshi vs State Of Rajasthan
2023 Latest Caselaw 60 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18773/2022

Ajay Shakyanshi S/o Late Shri Bhagwan Sahai, Aged About 59 Years, Resident Of 33 Sindhi Colony, Banswara (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Its Principal Secretary, Department Of Education, Secretariat, Jaipur.

2. The Director, Secondary Education, Rajasthan, Bikaner.

3. Principal, Govt. Senior Secondary School, Abapura (223860) District Banswara.

----Respondents

For Petitioner(s) : Mr. Lokesh Mathur For Respondent(s) : Mr. Hemant Choudhary

JUSTICE DINESH MEHTA Order

03/01/2023

1. While informing that the petitioner is going to be

superannuated on 30.06.2023, learned counsel for the petitioner

submits that petitioner's transfer is contrary to judgment of this

Court in the case of Dr. Pushpa Mehta Vs. RCSAT & Ors. reported

in RLW 2000 (1) (Raj) 233.

2. Issue notice. Issue notice of stay application also.

3. Mr. Hemant Choudhary, learned counsel, accepts notices on

behalf of the respondent and prays for and is granted six weeks'

time to file reply.

4. Meanwhile, effect and operation of the transfer order dated

28.10.2022 (Annexure-2) qua the petitioner and relieving order

dated 05.11.2022 (Annexure-4) shall remain stayed.

(DINESH MEHTA),J 68-Arvind/-

Powered by TCPDF (www.tcpdf.org)