KISHAN LAL SUTHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Aggrieved against the impugned order dtd. 22/2/2024, vide which petitioner has been transferred from Patwar Mandal Thamla Tehsil Ghasa to Patwar Mandal Boyna Tehsil Mavli against vacant position, he has filed the present writ petition.

(2.) Learned counsel for the petitioner, inter alia, contends that impugned transfer order has been passed in violation of the transfer policy and Rule 9 and Rule 412 of the Rajasthan Land Revenue (Land Records) Rules, 1957. He submits that the petitioner has been transferred before expiry of two years, which is in contravention to the circular as issued by the State Government, which provides that a Patwari cannot ordinarily be transferred before a period of two years from one place of posting.

(3.) Learned counsel for the petitioner relies on judgments rendered in Rajpal Singh v. State of Rajasthan and Ors. : S.B. Civil Writ Petition No.544/2021, decided on 18/3/2021 and Inder Singh v. State of Rajasthan & Ors.: reported in (2007) 1 RLW (Raj.) 737.