KALYAN CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Grievance of the petitioner stems out of an order dtd. 14/1/2025 (Annex.8) vide which he has been transferred from Hanumangarh to Kalyanpur (Balotra). He is serving as an Assistant Engineer in the electricity discom company of the state/respondent no.1. Allegation is that he has been subjected to frequent transfers, which is violative of transfer policy of the department, apart from the hardship of his now having to relocate about 450 kilometers (Hamumangarh to Kalyanpur). Hence, this petition.

(2.) In the aforesaid backdrop, I have heard learned counsel for the petitioner and perused the case file.

(3.) First and foremost, ever since his appointment, the petitioner has continuously been working on the post in question in the same district for past twelve years. I do not find any ground to interfere in the impugned order on that ground alone.