MAHENDRA PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved by disposal of the representation by order dtd. 5/7/2019 (Annex.-2) based on the directions given in SBCW No. 8085/2019 and other connected matters.

(2.) Pursuant to the said judgment, the petitioner filed representation, inter alia, indicating that as the wife of the petitioner is posted at a particular place, he may be exempted from transfer.

(3.) The respondents after considering the plea raised by the petitioner, has passed the impugned order, rejected the representation made by the petitioner.