ROOPNARAYAN KULDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It has been submitted on behalf of petitioner that the petitioner vide order dtd. 30/9/2021 was transferred from Government Senior Secondary School, Bhandana to Government Senior Secondary School Jatwara, Dausa. The said order was challenged by the petitioner before the Tribunal by way of filing the appeal No.4888/2021 and the learned Tribunal was pleased to stay the operation of transfer order dtd. 30/9/2021 on 26/10/2021, clearly giving finding that there has been violation of Rule 17(1) of the TA/DA Rules, 1971.