DEVI LAL BOCHLYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions have been filed by the petitioner aggrieved against the order dated 31/8/2020 (Annex.6 in C.W. No.8199/2020), whereby, the posting order of the petitioner as Commissioner, Municipal Council, Bhilwara has been cancelled and he has been ordered to remain Awaiting Posting Order (A.P.O.) and order dated 16/9/2020 (Annex.9 in C.W. No. 9572/2020), whereby, the petitioner has been transferred / posted from Municipal Council, Bhilwara to Municipal Board, Laxmangarh (Alwar).

(2.) The petitioner was initially appointed on the post of Executive Officer IV. By order dated 4/6/2019 while working on the post of Executive Officer II at Municipal Board, Ringus, District Jaipur, the petitioner was placed A.P.O.; on 4/9/2019 the petitioner was accorded posting at Municipal Council, Jhunjhunu; on 19/2/2019 the petitioner was again placed A.P.O. and was directed to mark his presence at Local Self Department, Jaipur.

(3.) Vide order dated 21/8/2020, the petitioner was accorded posting as Commissioner, Municipal Council, Bhilwara; it was indicated in the order that as the post of Commissioner at Municipal Council, Bhilwara was getting vacant w.e.f. 31/8/2020 on account of superannuation of the incumbent Commissioner, therefore, the order dated 21/8/2020 shall come into force w.e.f. 1/9/2020.