SANWRA ALIAS SANWAR MAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ADMIT.

(2.) AT the request of the learned counsel for both the parties, the writ petition was heard finally and is being disposed of.

(3.) THE petitioner has preferred this writ petition for his transfer from Central Jail, ajmer, to the Open Jail, Sanganer (Jaipur ). The learned counsel for the State contended that earlier also a similar writ petition being D. B. Civil Writ Petition No. 2831/2005 was preferred before this Court on behalf of the petitioner with a prayer for consideration of his case for transfer from Central Jail, Ajmer, to the Open jail, Sanganer (Jaipur), which was dismissed on 20th April, 2005 with a direction to the respondents to consider the request of the petitioner for his transfer within a period of 15 days and, in pursuance thereof, the case of the petitioner has already been considered and rejected vide order dated 12th May, 2005. The grievance of the petitioner is that he has not received any order from the respondents. The matter was listed yesterday and as per direction of this Court a copy of the order dated 12th May, 2005 was supplied to the learned counsel for the petitioner.