Saroj Solanki vs The State Of Rajasthan ...
2025 Latest Caselaw 16460 Raj

Rajasthan High Court - Jodhpur

Saroj Solanki vs The State Of Rajasthan ... on 8 December, 2025

[2025:RJ-JD:53048-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    D.B. Spl. Appl. Writ No. 1779/2025

Saroj Solanki W/o Shri Vipin Saini, Aged About 47 Years, R/o
H.no. E-107, Murlidhar Vyas Nagar, Bikaner (Rajasthan). (Hall
Principal Under Transfer At Govt. Girls Senior Secondary School,
Laxminath Ghati, Bikaner-211245.
                                                                       ----Appellant
                                       Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Department Of Education, Government Of Rajasthan,
         Jaipur.
2.       The   Director,       Department           Of     Secondary     Education,
         Bikaner.
3.       The   District     Education         Officer,      (Secondary)       Bikaner,
         Rajasthan.
4.       Sarmila     Swami,        The       Principal,       Govt.   Girls    Senior
         Secondary School, Laxminath Ghati, Bikaner, Rajasthan.
                                                                    ----Respondents


For Appellant(s)             :     Mr. Satya Prakash Sharma
For Respondent(s)            :     Mr. S.S Rathore, AAG
                                   Mr. Yuvraj Singh Rathore
                                   Mr. Vikram Singh Bhawla



HON'BLE THE ACTING CHIEF JUSTICE MR. SANJEEV PRAKASH SHARMA
           HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

08/12/2025

1. We have carefully looked into the disability certificate of the

appellant. It is not a fit case where we should entertain the appeal

and upset the order passed by the learned Single Judge which is

with regard to the transfer of the appellant as Principal from one

school to another which is only 50 km away from the present

(Uploaded on 09/12/2025 at 12:27:42 PM)

[2025:RJ-JD:53048-DB] (2 of 2) [SAW-1779/2025]

place of posting as stated by the learned counsel for the

respondents.

2. Learned counsel for the appellant further relied upon

judgment of Co-ordinate Bench of this Court at Jaipur in the case

of Adram Limba Vs. State of Rajasthan & Ors.(D.B. Spl.

Appl. Writ No. 1669/2025). However, the facts of the said case

are different from the present case and each case has to be

examined on its own facts relating to transfer.

3. The appeal is accordingly dismissed.

(BALJINDER SINGH SANDHU),J (SANJEEV PRAKASH SHARMA),ACJ

120-divyaP/-

(Uploaded on 09/12/2025 at 12:27:42 PM)

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