STATE OF RAJASTHAN Vs. DHARAM RAJ

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution claiming following relief(s):-

(2.) Brief facts giving rise to the present writ petition are that the petitioner is a Patwari by profession. She was transferred at Patwar Mandal Jhalamand on 22/1/2025 pursuant to the transfer order and thereafter, she joined at the said post. However, due to pending appeal being filed by the private respondent and also, passing of the interim order by the Rajasthan Civil Services Appellate Tribunal (for brevity "learned Tribunal"), the petitioner has neither been permitted to work, nor has she received salary since February, 2025 and despite the matter having been argued and judgment having been reserved by the learned Tribunal, the same has not been pronounced till date. Thus, being aggrieved of the above, the petitioner has preferred the present writ petition.

(3.) Learned counsel for the petitioner submits that since the learned tribunal has stayed the transfer order and as the petitioner is available and willing to join on the concerned post, but she not being faulty, has to unnecessarily wait for the outcome of the proceeding and since judgment in the appeal preferred by the respondent No.4 has been reserved by the Learned tribunal vide order dtd. 24/4/2025, the same has not been pronounced till date.