RAJESH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, while questioning the legality of the order dtd. 17/2/2020, the petitioner has prayed that the respondents be directed to transfer her from District Jaisalmer to her home District, namely District Jhunjhunu.

(2.) The facts necessary to be borne in mind are that the petitioner a resident of District Jhunjhunu, was appointed as a Teacher by order dtd. 22/9/2007. She joined her services at Government Primary School, Kalu Singh Ki Dhani, Mulana, Panchayat Samiti Sam, District Jaisalmer on 26/9/2007 and since then, she has been serving in District - Jaisalmer only.

(3.) The petitioner is presently posted at Government Upper Primary School, Achala, Rasla, Panchayat Samiti Sam, DistrictJaisalmer amidst Thar desert, where not only the weather conditions even connectivity & infrastructure pose challenges.