RAJENDRA MANDA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed questioning the validity of the order dtd. 14/1/2023 (Annex.4) passed by the Board of Revenue, Rajasthan, Ajmer, whereby, the petitioner, a Patwari, has been transferred from the office of Tehsildar (Land Records), Ladnu to Tehsil, Phuliyakala, District Bhilwara.

(2.) It is inter alia indicated in the petition that the petitioner was appointed as Patwari by order dtd. 16/12/2014 and was accorded posting at the Tehsil Office, Nagaur; he was transferred to Tehsil Office, Ladnu on 27/7/2018 by the District Collector (Land Records), Nagaur, pursuant to which he joined at Tehsil Office, Ladnu. On 30/9/2021, the petitioner was transferred from Tehsil Office, Ladnu to Tehsil Office, Nagaur, where he joined and is continuously working there.

(3.) It is indicated that an order dtd. 14/1/2023 (Annex.4) came to be passed by the Board of Revenue transferring the petitioner from Tehsil Office, Nagaur to Tehsil Office, Phuliyakala, District Bhilwara i.e. within the same Division without there being any request by the petitioner.