HANSA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition has been filed by the petitioner with the following prayers:-

(2.) By way of a writ, order or direction in the nature thereof, the order dtd. 2/3/2022 as also order dtd. 11/3/2022 issued by the respondents ANNEXURE 10 AND ANNEXURE-23 or nay other order passed in continuation thereof transferring the petitioner passed during pendency of the present writ petition may kindly be quashed and set aside.

(3.) By way of a writ, order or direction in the nature thereof, this hon'ble court may further be plead to hold that the petitioner is entitled to be appointed on the post of Deputy Commissioner being an administrative officer and cannot be reverted to any lower post in technical cadre (revenue officer or other) in the garb of any transfer.