Rajasthan High Court - Jaipur
Mrs Deepika Kapoor vs State Of Raj & Ors on 7 October, 2010
Author: Prem Shanker Asopa
Bench: Prem Shanker Asopa
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH JAIPUR ORDER S.B.CIVIL WRIT PETITION NO.13444/2010 Mrs.Deepika Kapoor Versus The State of Rajasthan and others DATE OF ORDER --- October 07,2010 PRESENT HONBLE MR.JUSTICE PREM SHANKER ASOPA Mr.Sudhir Jain, for the petitioner
Counsel submits that against the impugned transfer order dated 30.9.2010 (Anx.8), the petitioner has filed Appeal No.3192/2010 before the Rajasthan Civil Services Appellate Tribunal which is pending and yet only Appeal No.2400/2010 has come at number for admission and order, on account of the fact that limited number of such type of cases are taken up on a day and further petitioner's appeal may come at number after some time, therefore, the petitioner may be allowed to continue at Government Girls' Secondary School, Ghatgate, Jaipur for a period of one month.
Considering the fact that listing of the appeal filed by the petitioner may take some time for the aforesaid reason and further to enable the petitioner to seek appropriate order on appeal as well as the stay application, the petitioner shall be allowed to continue at Government Girls' Secondary School, Ghatgate, Jaipur for a period of one month.
The writ petition is disposed of, as indicated above.
(Prem Shanker Asopa) J.
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