SH. KISHORE SINGH BIKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 8/11/2022 (Annex.7), whereby the petitioner, a Land Record Inspector, has been transferred from Rajpurapiperan, Suratgarh, District Sriganganagar to 19GD, Ghadsana, District Sriganganagar.

(2.) Though several aspects have been raised in the petition, which are essentially factual in nature and cannot be used for the purpose of invocation jurisdiction of this Court under Article 226 of the Constitution of India.

(3.) During the course of submission, it was submitted that the order dtd. 8/11/2022 (Annex.7) has been passed by the Board of Revenue, whereby the petitioner has been transferred within the same district, which jurisdiction under Rule 173 of the Rajasthan Land Revenue (Land Record) Rules, 1957 (-the Rules') vests with the District Collector.