RAJESH BARBER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have approached this Court challenging their respective transfer orders.

(2.) The main ground canvased by the petitioners at the time of admission of these writ petitions was, that transfer orders did not contain any stipulation regarding payment of TA & DA, thus, the transfer orders are bad in the eyes of law.

(3.) Mr. Vishal Jangid, at the outset submitted that in most of the cases, the State Government has either ordered for TA & DA or has taken an in-principle decision that applicable TA & DA as per rules, shall be paid to all the transferred employees.