Rajasthan High Court - Jodhpur
Geeta Devi vs State Of Rajasthan ... on 4 May, 2023
Bench: Vinit Kumar Mathur
[2023/RJJD/013431]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 18772/2022
Geeta Devi W/o Late Shri Bheem Raj, Aged About 41 Years,
Resident Of Village 1 D B N, Post Office Dhaba Jhalar Suratgarh,
District Shri Ganganagar, (Raj.), (Presently Posted At Govt.
Senior Secondary School 71 Rb (212144), Block Rayshihnagar,
District Shri Ganganagar On The Post Of Lecturer Subject
Political Science), (Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Education, Government Of Rajasthan, Jaipur,
Rajasthan.
2. Director, Department Of Secondary Education,
Government Of Rajasthan, Bikaner, Rajasthan.
3. The District Education Officer, Department Of Secondary /
Elementary Education, Shri Ganganagar, District
Ganganagar.
----Respondents
Connected With
S.B. Civil Writ Petition No. 16887/2022
Dhokala Ram Bishnoi S/o Shri Bhakchand Ram, Aged About 54
Years, R/o V/P Sanawada Kalla, Tehsil Dhorimanna, District
Barmer.
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, School
Education Department, Govt. Of Rajasthan, Jaipur.
2. Divisional Joint Director, School Education Department,
Jodhpur.
----Respondents
S.B. Civil Writ Petition No. 17037/2022
Smt. Upma Garg W/o Shri Pranav Goyal, Aged About 43 Years,
R/o Type-4/43A, Anu Pratap Colony, Rawatbhata, Via Kota,
District Chittorgarh (Raj.) Presently Working On The Post Of
Principal At Govt. Sr. Secondary School Rawatbhata District
Chittorgarh
[2023/RJJD/013431] (2 of 3) [CW-18772/2022]
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Education Department, Rajasthan, Secretariat, Jaipur
2. Director, Secondary Education, Rajasthan, Bikaner
----Respondents
For Petitioner(s) : Mr. R.R. Ankiya
Mr. Pramendra Bohra
Mr. Abhishek Pareek
For Respondent(s) : Mr. Hemant Choudhary, G.C.
Mr. Vishal Jangid, Dy.G.C.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
04/05/2023
1. Learned counsel for the petitioners submit that the present
writ petitions are 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 are not in a position to
dispute the same.
3. The present writ petitions are disposed of with the following
directions:
(i) The interim orders dated 21.12.2022 (in SBCWP
No.18772/2022), 14.11.2022 (in SBCWP No.16887/2022) &
16.11.2022 (in SBCWP No.17037/2022) are 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 petitioners upto 30.05.2023.
[2023/RJJD/013431] (3 of 3) [CW-18772/2022]
(iii) The petitioners 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 petitioners was not paid TA &
DA, the State shall pay the same in accordance with law
latest by 20.05.2023.
4. Stay petitions also stand disposed of accordingly.
(VINIT KUMAR MATHUR),J
29, 31 & 32-/Vivek/-
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