UDAILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD both sides. By consent of both the parties, the main writ petition itself is taken up for final hearing.

(2.) THE petitioner, an individual by name Udailal, filed the above writ petition as a public interest litigation impleading State of Rajasthan through the Chief Secretary and three others as respondents. THE only contention raised in the writ petition at the time of hearing is that the State Government considering the necessity and requirement of Veterinary Hospital, has sanctioned the establishment of Veterinary Hospital and Veterinary Sub-Centres in the various parts of the State of Rajasthan and sanctioned 91 Veterinary Hospital and 336 Veterinary Sub-Centres throughout the State and that among the sanctioned venterinary Sub-Centers, the village Metali was one of them for which sanction was granted by the State Government. However, the State Government without any rhyme or reason, suddenly issued impugned order dt. 29. 6. 2000 (Annex. 8) by which respondent No. 3 had been directed to transfer the Veterinary Sub-Centre from the village Metali to the village Relda (Nathugamada ). THE above writ petition has been filed to quash Annex. 8 dt. 29. 6. 2000. While admitting the writ petition, the learned Judges of the Division Bench of this Court by order dt. 13. 7. 2000 have stayed operation of the order Annex. 8 dt. 29. 6. 2000 for shifting Veterinary Sub-Centre from village Metali to the village Relda. THE State Government has now filed reply to the writ petition.

(3.) RESPECTFULLY following the decision reported in AIR 1973 S. C. 588 (supra) and judgment of the Division Bench of this Court in D. B. Civil Writ Petition No. 2636/99 dt. 8. 10. 1999 (supra) we dismiss this writ petition. However, there will be no order as to costs. .