STATE OF RAJASTHAN Vs. RANDHEER SINGH AND ANR.

JUDGEMENT

(1.) To assail validity, propriety and correctness of the judgment dated 16.11.2006 passed by the Rajasthan Civil Services Appellate Tribunal, this petition for writ was filed on 26.07.2007. The Registry pointed certain defects in the petition and several opportunities were given to remove the same, but no steps have yet been taken by the petitioner to remove the defects so pointed out. Be that as it may, ignoring the defects pointed out by the Registry, I have examined merits of the case.

(2.) By the judgment impugned dated 16.11.2006, learned Tribunal while accepting the appeal preferred by the respondent government servant, set aside the order of transfer dated 11.09.2004. Learned Tribunal in view of the decision of this Court in Jagmala Vs. State of Rajasthan, reported in 2004 WLC (Raj) (UC)-483 held that the District Education Officer (Elementary) was not competent to pass such order of transfer. The judgment impugned clearly mentions that the order of transfer was in violation of mandatory provisions of Panchayati Raj Act and as such I do not find any error in that. No interference of this Court under Art. 226 and 227 of the Constitution, therefore, is warranted. The petition for writ, therefore, is dismissed. However, it shall be open for the competent authority to pass a fresh order of transfer in accordance with law, if administrative exigency so requires.