GIRDHARI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 29.09.2019 (Annex.2), whereby the petitioner has been transferred from Mahila Bagh to Jesala and order dated 18.11.2019 (Annex.6), whereby the representation made by the petitioner, has been rejected by the respondents.

(2.) Feeling aggrieved by the order of transfer dated 29.09.2019 (Annex.2), the petitioner approached this Court by filing SBCWP No.14850/2019, wherein by order dated 03.10.2019, this Court on noticing the fact that daughter of the petitioner has been suffering from Chronic Renal disease and has to undergo dialysis twice a week at Dialysis Centre, directed the respondents to decide the representation of the petitioner and effect and operation of the order dated 29.09.2019 transferring the petitioner and 30.09.2019 relieving the petitioner were stayed subject to the final outcome of the decision of the representation.

(3.) The petitioner made a representation indicating the issues alongwith material in this regard. The respondents by their order dated 18.11.2019 on coming to the conclusion that the prayer made by the petitioner does not fall within the parameter as indicated in the guidelines dated 24.09.2019 rejected the representation made by the petitioner.