RAJ KUMAR JAIN Vs. STATE

JUDGEMENT

(1.) By way of this writ petition, the petitioner, working on the post of Gram Sevak, seeks to question the order dated 13.07.2007 (Annex.5) issued by the State Government in its Panchayati Raj Department whereby he has been transferred from Panchayat Samiti, Ladnu to Panchayat Samiti, Raniwara; and the order dated 19.07.2007 (Annex.9) passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur dismissing his appeal (No. 984/2007) against the said transfer order.

(2.) The petitioner has averred in the writ petition that he was initially appointed as Godown Keeper at Cotton Complex, Sriganganagar on 21.11.1992 and was later on absorbed as Gram Sevak by the Panchayati Raj Department; that he was relieved from Tehsil and District Hanumangarh and was directed to join at Zila Parishad, Nagaur and thereafter he was posted at Panchayat Samiti, Ladnu; that he had been performing his duties to the satisfaction of his higher officials but then, he has been subjected to frequent transfers and within a short span of about an year, has been transferred four times.

(3.) The petitioner has narrated such so-called frequent transfers taking the following averments in the writ petition: