SORMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties jointly submit that the controversy involved in the present matter is squarely covered by the judgment passed by this Court in Kiran Kumari Vs. State of Rajasthan & Ors. (S.B. Civil Writ Petition No.14964/2019), decided on 15/1/2020; the operative portion of the judgment reads as under :-

(2.) In light of the aforequoted order, the present writ petition is also disposed of in the same terms. Thus, the impugned order dtd. 15/6/2022 (Annex.2) is quashed and set aside qua the petitioner for whom the interim order was passed. It is made clear that if any person has already joined in pursuance of the transfer order in question, at the new place of posting, he shall not be entitled for any relief and shall not be disturbed. Needless to observe that if State in administrative exigencies wishes to transfer the petitioner, the same be done, needless to say, strictly in accordance with Rule 8 of the Rules of 2011.

(3.) All pending applications also stand disposed of.