PRAKASH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 10/6/2019, whereby, the petitioner has been posted at Anupgarh.

(2.) It is inter alia submitted that the respondents were not justified in transferring the petitioner to Anupgarh, inasmuch as, the petitioner was working on Patey Vetan basis as Head Master.

(3.) Further submissions have been made that the petitioner made a representation indicating his personal difficulties, which have not been considered by the respondents.