ARVIND KUMAR AHERKAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 6/3/2019, whereby the petitioner has been transferred from the office of Additional Director, Jodhpur to Lavera Bawari, Jodhpur.

(2.) Aggrieved against the said order, the petitioner approached the Rajasthan Civil Services Appellate Tribunal ('the Tribunal') by filing appeal. The petitioner raised two grounds, the first ground pertained to the fact that the petitioner was due to retire in June, 2020 and second that order has been passed without there being any administrative exigency and only to accommodate the respondent No. 4.

(3.) The Tribunal after hearing the petitioner, came to the conclusion that the fact that the petitioner was due to retire in June, 2020, cannot be a reason for interfering in the matter and dismissed the appeal.