RANVEER SINGH Vs. RCSAT AND ORS.

JUDGEMENT

(1.) PETITIONER while serving as Teacher Gr.III having remained posted at one place since the year 2001 in Govt. Primary School Khalasi Panchayat Samiti, Jhunjhunu vide order dt.20/06/2010 on being transferred within district Jhunjhunu at Duriya Panchayat Samiti Udaipurwati, allegedly as per his own saying at a distance of 80 Kms preferred appeal -2501/2010, which was dismissed by learned Tribunal vide order dt.14/10/2010.

(2.) MAIN grievance of the Petitioner by way of filing instant petition is that all the transfers were made under the Scheme of Rationalisation and those having longer stay were transferred; at the same time, document dt.14/09/2010 (Ann.3) has been placed on record to justify that all the transfers of those having longer stay have been cancelled in such circumstances, atleast the Petitioner could not have been transferred under order impugned, which has not been considered by the learned Tribunal while dismissing his appeal.

(3.) TRANSFER is otherwise an incidence of service and does not affect either of service conditions and one cannot claim any lien to continue at one place for times to come. In absence of malice being imputed against the authority which has passed the transfer order impugned, and it is also not the case of Petitioner that statutory rules have been violated while passing order of his transfer impugned, no interference is called for within a limited scope of judicial review U/Article 226 of the Constitution.