RAMESH KUMAR PRAJAPAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 11/1/2023 (Annex.P/5), whereby, the petitioner, a Gram Vikas Adhikari, has been transferred to Gram Panchayat, Thandi Beri, Panchayat Samiti - Pindwara, District Sirohi, order dtd. 13/1/2023 issued by the Chief Executive Officer, Zila Parishad, Sirohi, which has been passed pursuant to the order dtd. 11/1/2023 and office order dtd. 17/1/2023 (Annex.P/8), whereby, the petitioner has been relieved from the office of Panchayat Samiti, Revdar, District Sirohi for joining at Gram Panchayat, Thandi Beri.

(2.) It is inter alia indicated in the petition that initially by order dtd. 8/4/2021 (Annex.P/1), the petitioner had been transferred from Gram Panchayat, Vasan, Panchayat Samiti - Abu Road, Sirohi. Feeling aggrieved, the petitioner filed CWP No. 9495/2021, wherein, on 28/7/2021, while issuing notice, interim order was granted by a coordinate Bench of this Court staying the operation of the order dtd. 8/4/2021 and relieving order dtd. 20/7/2021. Whereafter, by order dtd. 21/6/2022 (Annex.P/3) the petitioner was given additional charge of Gram Panchayat, Marole and on 14/11/2022, the charge of Gram Panchayat, Vasan was directed to be handed over to one Doongar Singh vide Annex.P/4. Whereafter, impugned order dtd. 11/1/2023 (Annex.P/5) was issued ordering for transfer of the petitioner.

(3.) It is submitted that as already an interim order granted in CWP No. 9495/2021 was in currency against the transfer of the petitioner, the order impugned could not have been issued by the respondents.