MUKESH KUMAR VASHISTHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed challenging the judgment and order of the Rajasthan Civil Services Appellate Tribunal dated 25.10.2000 (Annx.1), by which the appeal of the petitioner against the impugned transfer order has been rejected.

(2.) The facts and circumstances giving rise to this case are that petitioner stood transferred, vide order dated 22.7.2000, from Bhusawar (District Bharatpur) to Shakkargarh (District Bhilwara) and he filed an appeal against the said order of transfer before the learned Tribunal, which was disposed of vide order dated 31.7.2000, directing the petitioner to file a representation before the Competent Authority and the said representation has been rejected. Thus, the petitioner again approached the learned Tribunal against the order of rejection of his representation and that appeal has been rejected by the learned Tribunal vide order dated 25.10.2000. Hence this petition.

(3.) Mr. Singhal, learned counsel for the petitioner has raised various issues, including the allegation of mala fide against respondent No. 4, the Medical Officer incharge of Bhusawar Health centre, but in fact the transfer has been made by the Director, Medical & Health Services. There are no allegations against respondent No. 1. Moreso, allegations of malafide against respondent No. 4 are not sufficient to be taken note of for entertaining this petition on this ground. The transfer had been made by respondent No. 2, against whom there are no allegation of malafide.