ANIL SETHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Although, the matter comes up on applications no.1/2022 and 2/2022 filed by the respondents seeking vacation of ex parte interim order dtd. 19/9/2022; but, on the request of learned counsels for the respective parties, the writ petition is heard on its merit at this stage.

(2.) The relevant facts in brief are that the petitioner, an Executive Engineer, has been transferred vide order impugned dtd. 3/9/2022 from Jaipur to Sri Ganganagar which is subject matter of challenge.

(3.) Assailing the order, learned counsel for the petitioner submits that the respondent no.4, who has been transferred vice him, is facing a departmental enquiry and hence, in view of the Circular dtd. 23/7/2003 issued by the State Government through Department of Personnel, he could not have been given field posting. He submits that only two and half years are left in petitioner's attaining the age of superannuation. Lastly, learned counsel submits that the petitioner has been transferred thrice during the period of last eleven months and hence, the transfer order is liable to be interfered by this Court. He, therefore, prays that the writ petition be allowed and the order dtd. 3/9/2022 be quashed and set aside.