RISHI RAJ MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the transfer order dtd. 15/6/2022 passed by the respondents whereby the petitioner has been transferred from Panchayat Samiti, Nadoti, District Karauli to Panchayat Samiti, Kushalgarh, District Banswara.

(2.) Counsel for the petitioner submitted that it is not a case of transfer under the administrative exigency and the petitioner has been transferred on the complaint made by the Pradhan (respondent No.4 herein). Counsel further submits that no other person has been posted in place of the petitioner.

(3.) Counsel relied upon certain orders passed by the Coordinate Bench of this court in the matter of Ajeet Prasad Vashistha Vs. The Commissioner (S.B. Civil Writs No.23030/2018-order dtd. 12/10/2018), Ram Singh Meena Vs. State of Rajasthan (S.B. Civil Writs No.18420/2019-order dtd. 7/11/2019), Rishikesh Meena Vs. The State of Rajasthan and Ors. (S.B. Civil Writ Petition No.15667/2016-order dtd. 15/11/2016) and Shobha Ram Jat Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.8214/2022- order dtd. 22/6/2022).