GOVIND KUMAR BARUPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 30/9/2021 (Annex. 2) passed by the Commissioner, College Education, Rajasthan Jaipur whereby the petitioner has been transferred from Dungar College, Bikaner to Government College, Hada.

(3.) It is, inter-alia, claimed in the writ petition that the action of the respondents in transferring the petitioner from Bikaner to Hada is not justified, inasmuch as, as per the respondents' own Policy, minimum 20 students are required for running a course at a given college, however, at Hada, only 8 students have registered themselves for the course, which the petitioner is likely to teach and as such as per the State's own Policy, the transfer of the petitioner to Hada is not justified.