GIRIRAJ SHARMA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This special appeal is directed against the order of the learned Single Judge dated 8.1.2001 dismissing the writ petition in limine.

(2.) The appellant writ-petitioner (hereinafter referred to as the petitioner") challenged his order of transfer from Municipal Board, Kuchaman City to Municipal Board, Rajsamand. The petitioner challenged the impugned order of transfer inter alia on the grounds of malafides. It is averred that he has been transferred at the instance of the fourth respondent Shri Rameshwar Lai Choudhary, Ex.M.L.A. addressed to respondent No. 5 Shri Shanti Dhariwal, Minister for Local Self Government. It is alleged therein that petitioner had worked for the political party namely B.J.P. during the municipal elections and as such it is necessary to transfer the petitioner alongwith other staff to some other place:

(3.) In reply to the writ petition supported by the affidavit of B.R. Delu the allegation of malafides has been denied. It is submitted that the petitioner has been transferred for the reason that there is no post of Sanitary Inspector in Municipal Board, Kuchaman City.