Ajanta Gahlot vs State Of Rajasthan
2023 Latest Caselaw 992 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1390/2023

Ajanta Gahlot W/o Gyan Chand Gahlot, Aged About 58 Years, 4E-329, Jai Narayan Colony, Bikaner, Raj.

----Petitioner

Versus

1. State Of Rajasthan, Through The Principal Secretary, Higher Education Department, Govt. Of Rajasthan, Jaipur.

2. The Commissioner, College Education, Government Of Rajasthan, Jaipur.

3. The Deputy Secertary (I), Education (Group-3) Department, Rajasthan, Jaipur.

4. Ravi Shankar Vyas, Associate Professor, Under Transfer From Government Girls College, Sriganganagar To Government Girls College, Bikaner.

----Respondents

For Petitioner(s) : Mr. D.S. Beniwal For Respondent(s) : Mr. Manish Vyas, AAG

JUSTICE DINESH MEHTA

Order

24/01/2023

1. While informing that the petitioner is going to be

superannuated on 31.10.2024, Mr. Beniwal, 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, returnable

within six weeks.

3. Mr. Manish Vyas, learned Additional Advocate General

accepts notice on behalf the respondent-State.

                                                                       (2 of 2)                          [CW-1390/2023]



                                   4.   Meanwhile,   effect     and      operation        of      the   order   dated

15.01.2023 (Annex.2) shall remain stayed qua the petitioner.

(DINESH MEHTA),J 171-Ramesh/-

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