PUSHKAR LAL MALI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner-appellant has preferred this intra court appeal against the judgment and order dtd. 25/7/2022 by which his writ petition has been dismissed.

(2.) The appellant had preferred the writ petition against the order dtd. 15/7/2022, whereby an inquiry was initiated against him and he was placed under APO (Awaiting Posting Order).

(3.) The submission of learned counsel for the appellant is that he was transferred to Gram Panchayat, Cheer Khera but was not allowed to take charge at the transferred place. Although, he did not take charge at the transferred place, a departmental inquiry has been initiated against him on the allegation of having made payment of Rs.20.00 lakhs.