SANJAY JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the transfer order dtd. 29/9/2019.

(2.) On 17/10/2019, this Court while issuing notices, had stayed the order impugned; pursuant to the interim order the petitioner has been allowed to continue at the place where petitioner was posted prior to passing of the order under challenge.

(3.) Even if there was any valid ground to transfer the petitioner in the interest of administration, due to change in circumstances and passage of sufficiently long time, the expediency must have withered away or ceased to exist by now.