HANUMAN PRASAD VAISHNAVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the transfer order dtd. 28/8/2022 passed by the respondents as well as the order dtd. 30/9/2022 passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur (hereinafter to be referred as 'Tribunal') whereby the appeal filed by the petitioner against the transfer order dtd. 28/8/2022 has been dismissed.

(2.) Brief facts of the case are that the petitioner who is Senior Teacher was transferred from Government Senior Secondary School Gangwara, Sawai Madhopur to Government Upper Primary School, Chorpura, Dholpur vide order dtd. 28/8/2022. Being aggrieved by the said order, the petitioner filed an appeal No.3797/2022 before the Tribunal which was dismissed by the tribunal vide order dtd. 30/9/2022. Hence, this writ petition has been filed by the petitioner challenging the order dtd. 30/9/2022 passed by the tribunal as well as the transfer order dtd. 28/8/2022.

(3.) Counsel for the petitioner submits that the petitioner is suffering from Heart disease of which he is taking regular treatment at Jaipur. Counsel further submits that the petitioner is going to retire within a period of five years. Counsel further submits that the transfer of the petitioner is in violation of the policy of the respondents and there was no administrative exigency to transfer the petitioner and he has been transferred in mala-fide manner.