RAMESH CHAND SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit.

(2.) Heard learned Counsel for the parties. The petitioner is aggrieved with an order dated 14th July, 2007 (Annexure-6) whereby the earlier order dated 12th July, 2007 transferring him from Shahpura to Kota has been cancelled. The order Annexure-6 was also challenged before the Service Tribunal by way of an appeal but the appeal was dismissed by the Tribunal vide order dated 1st August, 2007; hence, the petitioner has preferred this writ petition challenging the impugned order dated 14th July, 2007 as well as the order of the Tribunal dated 1st August, 2007. The petitioner has also challenged the order dated 16th July, 2007(Annexure-4) passed by the Deputy Director on the basis of the order dated 14th July, 2007.

(3.) The petitioner is working on the post of Stenographer (Hindi). The respondent No. 2 - the Director (Training), Technical Education, Jodhpur, vide its order dated 12th July, 2007 (Annexure-1) transferred 97 employees working on different posts from one place to another within the State of Rajasthan. The name of petitioner finds place at Serial No. 28 whereas name of respondent No. 4 Gopiraj Kishore finds place at Serial No. 29. In pursuance thereof, the petitioner, vide order dated 13th July, 2007, was relieved from Shahpura for joining at Kota, however, before he could join at Kota the order dated 14th July, 2007 (Annexure-6), was passed whereby the order dated 12th July, 2007, so far it related to the employees at Serial Nos. 28 and 29 i.e. in respect of petitioner and respondent No. 4, was cancelled with immediate effect. The petitioner submitted his joining report on 16th July, 2007, but the same was forwarded to the Deputy Director for necessary action. The Deputy Director vide letter dated 16th July, 2007 informed the Superintendent, Mahila ITI, Kota that transfer order of the petitioner has been cancelled vide subsequent order dated 14th July, 2007.