JAGDISH MISHRA Vs. STATE OF RAJASTHAN AND ORS

JUDGEMENT

(1.) The Petitioner, on being promoted as Lecturer (Hindi) on the recommendations of the DPC, was transferred vide order impugned dt. 16/09/2010, as alleged, at the distance of 450 Kilometers.

(2.) Counsel submits that the Petitioner is heart patient and because of community bias, he has been transferred, otherwise, all other incumbents, who were also promoted vide order impugned, have been allowed to continue at the same place of their posting.

(3.) Counsel submits that on appeal being preferred, the learned Tribunal admitted the same but has declined to pass interim order vide order impugned dt. 26/10/2010 which has been assailed in the instant petition.