RAJESH GUPTA Vs. STATE OF J&K

JUDGEMENT

(1.) In this writ petition, the petitioner challenges his transfer from In-charge ARTO Board of Inspection (Passenger) Jammu to In-charge ARTO Doda effected by respondent No. 1 vide Government Order No. 64-TR of 2018 dated 20.08.2018.

(2.) Briefly stated, the facts as narrated by the petitioner in this writ petiton are that vide Government Order No. 68-TR of 2017 dated 24.08.2017, the petitioner, who was posted as In-charge ARTO Udhampur, came to be transferred and posted as In-charge ARTO, Board of Inspection (Passenger) Jammu. It is submitted that respondent No. 3, who was working as ARTO, Board of Inspection (Passenger) Jammu, came to be transferred and posted as ARTO Doda vide Government Order No. 58-TR of 2018 dated 10.08.2018, but was transferred back to Jammu vide order impugned within ten days. It is, thus, submitted that the petitioner has been transferred to Doda only with a view to facilitate the posting of respondent No. 3 in Jammu.

(3.) In the aforesaid background facts, the petitioner assails the order impugned, primarily, on the following grounds: