ADARSH MATHUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition, the petitioner has challenged the transfer order dtd. 14/10/2022 whereby the petitioner working on the post of Assistant Engineer has been transferred from Jamuwa Ramgarh, Jaipur to Badnu, District Bikaner.

(2.) Counsel for the petitioner submitted that the petitioner has been transferred to accommodate the respondent No.3. Counsel further submits that the petitioner has been transferred within a short span of six months. Counsel further submits that the transfer of the petitioner is in violation of transfer policy made by the respondents.

(3.) Heard counsel for the petitioner and perused the record. The Hon'ble Supreme Court in the matter of Union of India and Anr. v. Deepak Niranjan Pandit and Anr. reported in (2020) 3 Supreme Court Cases 404 in para Nos. 3 and 4 has held as under:-