RAM KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present two writ petitions arising out of a common dispute, were heard together and are being decided by this common order.

(2.) The facts of the case are that both Shakuntla Shekhawat (petitioner in S.B. Civil Writ Petition No.4308/2024) and Ram Kumar (petitioner in S.B. Civil Writ Petition No.7655/2024) were transferred vide order dtd. 22/2/2024. Vide the said order, Shakuntla Shekhawat (hereinafter referred to as 'the petitioner') was sought to be transferred from Churu to Hanumangarh and Ram Kumar (hereinafter referred to as 'the respondent') was sought to be transferred from Jaipur to Churu in place of Shakuntla Shekhawat.

(3.) Shakuntla Shekhawat challenged the order dtd. 22/2/2024, at the first instance, by way of a writ petition (S.B. Civil Writ Petition No.3603/2024) before this Court. The said writ petition was however, withdrawn on 6/3/2024. Prior to the said withdrawal, an appeal, assailing the order dtd. 22/2/2024 was preferred by her on 1/3/2024 before the Rajasthan Civil Services Appellate Tribunal, Jodhpur (hereinafter referred to as 'learned Tribunal'). The said appeal was dismissed by the learned Tribunal vide order 6/3/2024, aggrieved of which, the present writ petition (S.B. Civil Writ Petition No.4308/2024) was preferred.