JAGMALA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed seeking to challenge the transfer of the petitioner vide order, Annexure 1 from Chhitarwali Ki Dhani, Bhoiasar, Phalodi to Meere Ki Dhani, Panchayat Samiti, Jaisalmer.

(3.) It is contended by the learned counsel for the petitioner that the order, Annexure 1 has been passed by the District Education Officer in pursuance of the Government Order, mentioned therein, and following the order issued by the Dy. Director, Primary Education, as mentioned therein. Since the Primary Education has been transferred to the Panchayati Raj Department, I read the Panchayati Raj Act and the Rule to show that therein, the District Education Officer, or any authority in the Education Department, has no jurisdiction to pass such an order, and therefore the order is bad. Various other allegations about malafide have also been made. Be that as it may.