Kheta Ram Inkhiya vs State Of Rajasthan ...
2023 Latest Caselaw 970 Raj

[2023/RJJD/002007]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14805/2022

Kheta Ram Inkhiya S/o Shri Loona Ram, Aged About 56 Years, R/o Inkhiya Ka Bass, Mandi Ke Pass, Khuiyala, Jaisalmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Secondary Education, Secretariat, Jaipur.

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

3. District Education Officer, Secondary Education (H.q.) Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Pramendra Bohra For Respondent(s) : Mr. Vishal Jangid

JUSTICE DINESH MEHTA

Order

24/01/2023

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 11.10.2022 is made absolute and

the respondents are given a liberty to pass fresh order of transfer

in accordance with law.

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

transfer can be passed qua the petitioner but not upto

15.04.2023.

[2023/RJJD/002007] (2 of 2) [CW-14805/2022]

(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 31.01.2023.

4. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J 258-pooja/-

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