SRI NARAYAN Vs. RAJASTHAN AGRICULTURE UNIVERSITY & ORS.

JUDGEMENT

(1.) This special appeal is directed against the order dated 31.7.2000 passed by learned Single Judge dismissing S.B. Civil Writ Petition No. 2841/2000, wherein Sri Narayan (appellant) sought direction to (1) quash order date. 12/13.5.2000 (Ann. 5) transferring him from Agricultural Research Station Durgapura (Jaipur) to Sub Station at Nagaur, (2) release his salary for April & May 1997 with interest @ 18% per annum, (3) release r s annual grade increment w.e.f. 1993 so also to carry out pay fixation consequent upon his promotion from Class IV servant to the cadre of LDC's besides maintaining his seniority in consonance with directions under the Award passed by the Labour Court on 25.2.1986.

(2.) On 28.6.2000, the learned Single Judge had issued show cause notice on writ petition to the respondents, who filed reply to the same. After hearing the learned counsel for the parties, the learned Single Judge dismissed the writ petition holding that in view of the detailed reply filed on behalf of the respondents neither any mala fide can be inferred nor even otherwise any interference is called for in matters pertaining to transfer of employees under its writ jurisdiction. Hence this Special Appeal.

(3.) We have heard Shri J.P. Sharma learned counsel for the appellant on admission. During the course of hearing, Shri Sharma contended that while the appellant was on leave since 20th May, 2000 but consequent upon his resumption on 6.6.2000, he was not allowed to attend office by the respondent No. 2 on the pretext that as he stood transferred and had been relieved to join at new place of posting and since he had not reported for duty in compliance with the said order, a copy of transfer and relieving order could not be furnished to him.