RAMKUMAR JAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 23/11/2021 (Annex.1) whereby the petitioner has been placed Awaiting Posting Order (..APO..) and the order dtd. 26/11/2021 (Annex.4) whereby pursuant to said order, the petitioner has been relieved.

(2.) It is, inter-alia, indicated in the writ petition that while working as Land Record Inspector at Circle- Kherwada, Tehsil Kherwada, District Udaipur, by order dtd. 23/11/2021 the petitioner has been placed APO purportedly indicating for administrative reason. Submissions have been made that the action of the respondents is not justified and is contrary to the provisions of Instructions issued under Rule 25A of the Rajasthan Service Rules, 1951 (..the RSR..) and, therefore, the order impugned deserves to be quashed and set aside.

(3.) By order dtd. 13/12/2021, it was ordered that in case the petitioner has not been relieved pursuant to order dtd. 23/11/2021 (Annex.1), he shall not be relieved.