BHAWANI SHANKAR PALIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. The petitioner had been transferred vide Annexure- 1 from Secondary School, Rama to Secondary School, Kadamal in the same district. This order was challenged before the Service Appellate Tribunal, and the appeal has been dismissed vide Annexure-6. It has been found by the learned Tribunal that the petitioner was posted at the present place since 1999, and the contention about the transfer having been effected to accommodate respondent no.3 before the Tribunal for political reasons has not been accepted for sufficient reasons given in the impugned order.

(2.) IN my view, the order does not suffer from any error requiring interference in the writ jurisdiction. The writ petition is, therefore, dismissed summarily.