GIRDHARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed against the order dtd. 3/8/2022 (Annex.-2) whereby the petitioner has been transferred/posted from CMHO Sri Ganganagar to the District Hospital Sri Ganganagar.

(2.) It has been averred in the petition that firstly, the order of transfer is in contravention to Rule 8 of the Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011 (hereinafter referred to as 'Rules of 2011'). Secondly, the impugned order does not even specify the designation of the petitioner at the place where he has been transferred. Thirdly, the petitioner was a Senior Medical Officer working as a CMHO and now he has been sought to be transferred as a Medical Officer which evidently is a designation junior to a Senior Medical Officer.

(3.) Learned counsel for the petitioner relied upon the judgment passed in the case of Hira Lal Tabiyar v. The State of Rajasthan and Ors.; S.B. Civil Writ Petition No. 10796/2022, decided on 27/9/2022.