RAMESHWAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed against the order dtd. 18/8/2022 whereby the petitioner has been transferred from Sriganganagar to Jodhpur.

(2.) Learned counsel for the petitioner submitted that the said order has been passed with the purpose to adjust the private respondent who has been transferred in his place from Jodhpur to Sriganganagar. She further submitted that a perusal of the impugned order makes it clear that the transfer of the private respondent has been made at her request as no TA/DA has been shown to be made payable to her. Learned counsel submitted that the order impugned does not specify that the same has been passed in any administrative exigency and therefore also, the same is bad in eyes of law.

(3.) In support of her contentions, learned counsel for the petitioner has relied upon a judgment passed in the case of Ajay Kumar Sharma v. State of Rajasthan and Ors. reported in 2003(1) WLN 63.