MAMTA SHARMA Vs. STATE

JUDGEMENT

(1.) With a mere stroke of the pen, as many as 1,116 Assistant Account Officers (Grade-I & II) have been transferred. However, it is contended on behalf of the petitioners that this was not an administrative exigency, as portrayed, but a deliberate and arbitrary act-rather a questionable slip of the pen-colorable exercise of authority, in violation of Circular dtd. 8/3/2017 issued by the Finance Department. Said circular is applicable on the Directorate of Treasury & Accounts (parent department of the petitioners), which is under the ultimate supervision and control of the Administrative Secretary of the Finance Department.

(2.) By way of the above bunch of matters, being disposed of vide this common order, petitioners/ Assistant Account Officers (Grade-I & II) are assailing their respective transfer orders, all dtd. 15/1/2025, passed by the Director cum Secretary, Department of Treasury & Accounts, Jaipur. The facts of the cases are not relevant for the purpose of adjudication, as this Court is to adjudicate upon the veracity and legality of the order passed by the Director cum Secretary.

(3.) Since violation of Clause (1) of the Circular dtd. 8/3/2017 issued by the Finance Department has been alleged, it would, therefore, be apposite to first have a look at the same before proceeding further. Translation of the same reads as under:-