RAMESH KUMAR Vs. ANOOP SINGH RATHORE & ORS.

JUDGEMENT

(1.) This is an intra court appeal filed by the writ petitioner of W.P.No. 9665 of 2010 under Rule 134 of Rajasthan High court Rules against an order dt. 22.10.2010 passed by Single Judge in aforementioned writ petition.

(2.) By impugned order, the learned Single Judge dismissed the writ petition filed by the appellant and in consequence upheld his transfer order. So the short question that arises for consideration in this appeal is whether learned Single Judge was justified in dismissing the appellant's writ petition and in consequence justified in upholding his transfer order.

(3.) Having heard the learned counsel for the appellant and on perusal of record of the case, we are inclined to dismiss the appeal and in turn uphold the impugned order passed by Single Judge. In our view, the learned Single Judge was right in his reasoning and conclusion.