SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Assailed herein is an order dtd. 15/1/2025 (Annex.2) vide which petitioner has been transferred from Neema Ka Thana to Rajsamand at a distance of 400 kms.

(2.) The petitioner, after due selection process, was initially appointed as Mines Foreman-II. Thereafter, he was transferred to Neem Ka Thana vide order dtd. 22/2/2024. He was promoted to the post of Mines Foreman-I, vide order dtd. 7/3/2024. Vide impugned order dtd. 15/1/2025 (Annex.2), he has been transferred to Rajsamand. Hence, this petition is preferred on the ground that he has been transferred within a short span of 11 months.

(3.) In the aforesaid backdrop, I have heard learned counsel for the petitioner and learned counsel appearing for the respondents on service of advance copy of the writ petition.