MURLIWALA AGROTECH PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The present special appeal is directed against the order dtd. 9/5/2025 passed by learned Single Judge in S.B. Civil Writ Petition No.6599/2025, whereby the writ petition filed by the appellant challenging the validity and legality of order dtd. 19/3/2025 issued by respondent No.2 i.e. Commissioner Udaipur Development Authority (for short "UDA"), has been dismissed.

(2.) Brief facts of the case are that the appellant was appointed as Junior Accountant in the Local Self Department. Subsequently, the appellant was promoted on the post of Assistant Accounts Officer-II.

(3.) Respondent No.1, by order dtd. 20/9/2023, transferred the services of appellant from Municipal Council (under transfer) Makrana to UDA. In pursuance of the said order dtd. 20/9/2023, appellant joined the duty at UDA on 10/10/2023. However, respondent No.2, by order dtd. 19/3/2025, relieved the appellant and repatriated him to his parent department.