GHANSHYAM Vs. RAJASTHAN RAJYA VIDYUT PRASARAN NIGAM LIMITED

JUDGEMENT

(1.) This writ petition has been filed assailing the legality and validity of the order dtd. 4/11/2022 whereby, the petitioner, a Sub-Station Assistant-II, has been transferred from Talera Bundi to Bhilwara.

(2.) Learned counsel for the petitioner submits that his transfer is in violation of the transfer policy dtd. 29/12/2004 inasmuch as without petitioner's request for transfer, the respondent No.3 has been transferred in his place on his request. He submits that the petitioner is a low paid employee and should have been adjusted either in the home district or at the nearest place. He, therefore, prays that the order impugned dtd. 4/11/2022 be quashed and set aside.

(3.) It is trite law that transfer is an exigency of service and no employee can claim vested right of remain posted at a particular place and the transfer order should not be interfered with unless it is actuated out of malice or is in violation of the statutory rules. Indisputably, it has not been case of the petitioner that there is violation of any statutory provision or the order suffers from malice. The petitioner has been transferred from the present place after 11 years and this Court finds no reason to interfere with the same.