JITENDAR KUMAR CHAUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the order dated 30.09.2019, vide which he has been transferred from Circuit House Jodhpur to Circuit House, Pali.

(2.) The premise on which the petitioner has challenged such transfer order is that the petitioner, a Manager Grade-I cannot be transferred to station/place, where the Circuit House are required to be managed by Manager Grade-II.

(3.) Mr. Devendra Khatri, learned counsel for the petitioner invited Court's attention towards Note No.1 appended with the order dated 01.11.2012 issued by the State Government and contended that at the Divisional Headquarters; Rajasthan House; Jodhpur House; Circuit House/Guest House; Rajasthan State Guest House; Delhi; are required to be managed by Managers Grade-I, and in the same lines Managers Grade-I cannot be posted to a place other than those earmarked for Manager Grade-I.