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Rajasthan High Court - Jodhpur

Mukna Ram vs State Of Raj. & Ors on 19 October, 2010

Author: Vineet Kothari

Bench: Vineet Kothari

                                                                       Item No. 73, DJ/-
                                                               SBCWP NO. 9570/2010
                                                      Mukna Ram Vs. State of Raj. & Ors.
                                                            Order dt: 19th October, 2010


                                      1/2


     IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                AT JODHPUR
                                  ORDER

S. B. Civil Writ Petition No. 9570/2010 Mukna Ram Vs. State of Raj. & Ors.

DATE OF ORDER :::             19th October, 2010

                                PRESENT


             HON'BLE DR. JUSTICE VINEET KOTHARI


Mr. K.R. Choudhary, for the petitioner.

---

1. Heard learned counsel for the petitioner.

2. The petitioner has approached this Court against his transfer from Government Secondary School, Chtarpura (Pool), Tehsil Shergarh, Jodhpur to Government Upper Primary School, Sodha Dhara, Baap, Jodhpur vide order Annex-P/2 dated 26.09.2010. Against the impugned transfer order, the petitioner has already submitted a representation on 07.10.2010 (Annex-P/3), however, the representation filed by the petitioner has not been decided till today.

3. Considering the submissions made at the bar, it is considered expedient to direct the respondent- competent authority to decide the representation filed by the petitioner by speaking order dealing with the relevant facts and circumstances of the case and Item No. 73, DJ/-

SBCWP NO. 9570/2010

Mukna Ram Vs. State of Raj. & Ors.

Order dt: 19th October, 2010 2/2 determine all the points raised by the petitioner separately within a period of four weeks from today. It is only after such speaking order is passed and the same is adverse to the petitioner that the petitioner is free to avail his legal remedy.

4. The writ petition is disposed of accordingly. A copy of this order be sent to the respondents forthwith.

(DR. VINEET KOTHARI), J.

DJ/-

73