DILIP JOSHI Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Challenge in the present writ petition is to the order of transfer dated 28.09.2016 (Annx.3) by which the petitioner has been transferred from his present place of working i.e. Panchayat Samiti Sagwada to Panchayat Samiti Galiyakot, District Dungarpur.

(2.) The petitioner was appointed on the post of Junior Technical Assistant pursuant to an advertisement that was issued. A contract of service was executed between the petitioner and respondent wherein it was specified that the services of the first party shall be non-transferable. The respondents herein have transferred the petitioner and aggrieved the instant writ petition has been filed.

(3.) In Civil Writ Petition No. 1146/2015 Sh. Ram Meena v. State & Anr. Decided on 16.08.2016 Coordinate Bench of this Court was seized of similar matter wherein Junior Technical Assistants, who were employed on contractual basis were transferred and the transfer order was challenged relying upon the terms and conditions of standard contract executed between the parties, wherein it was specifically mentioned that (contract of the first party) employee shall be nontransferable. The Single Bench after hearing arguments declined to exercise jurisdiction under Article 226 of the Constitution of India, however, gave liberty to submit representation to the competent authority for being posted at appropriate place within the district which was to be considered by the authority concerned.