Sumitra Badarda vs State Of Rajasthan ...
2023 Latest Caselaw 4634 Raj

[2023/RJJD/015103]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 1861/2023

Sumitra Badarda W/o Shri Jetha Ram, Aged About 43 Years, R/o- House No. 3 Kesaw Kunj, Laxmi Nagar, Hanuman Bag, Nagaur.

----Petitioner Versus

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

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

----Respondents

For Petitioner(s) : Mr. Hansraj Nimbar. For Respondent(s) : Mr. Vishal Jangid, AGC.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/05/2023

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 06.02.2023 is made absolute and

the respondents are given a liberty to pass fresh order of

transfer in accordance with law.

[2023/RJJD/015103] (2 of 2) [CW-1861/2023]

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

transfer can be passed qua the petitioner upto 31.05.2023.

(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 20.05.2023.

4. Stay petition also stands disposed of accordingly.

(VINIT KUMAR MATHUR),J 35-AnilSingh/-

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