Rajasthan High Court - Jodhpur
Kantilal vs State Of Rajasthan And Anr on 21 September, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8192/2018 Kantilal S/o Babulal Ji, By Caste Meghwal, Resident Of Morthala, Tehsil Abu Road, District Sirohi Raj.
----Petitioner Versus
1. The State Of Rajasthan, Through Director, Secondary Education Bikaner Raj.
2. District Education Officer Secondary Education, Sirohi Raj.
----Respondents For Petitioner(s) : Mr. TS Champat For Respondent(s) : Mr. Vishal Jangid JUSTICE DINESH MEHTA Judgment 21/09/2021 The present writ petition was filed on 11.6.2018 challenging the order dated 8.6.2018, whereby petitioner was transferred.
No interim order has been passed by this Court in the present case.
In the opinion of this Court, no relief can be granted to the petitioner after expiry of three years of the impugned transfer.
The writ petition is, therefore, dismissed. Stay application also stands disposed of accordingly.
(DINESH MEHTA),J 96-CPGoyal/-
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