RAJPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the matter comes up on board for consideration of application under Article 226(3) of the Constitution of India, seeking vacation of interim order dated 13.01.2021, but the learned counsel appearing for the rival parties were in unison that the matter be decided finally, as the arguments on the application for vacating interim order will take as much time as the arguments of final hearing of the matter would.

(2.) Hence, the matter was finally heard.

(3.) The petitioner a Patwari at the relevant time was posted in Patwar Mandal Akadali, Tehsil Pachpadra, District Barmer, when he was subjected to transfer vide order dated 31.12.2020.