MANGLESH RAJAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the conditions Nos. 10 and 16 in the order dtd. 31/5/2018 (Annex.P/10), whereby, though the petitioner was transferred from Panchayat Samiti, Bhinder, Udaipur to Bangali Basti, Kota City, on account of the condition that an employee who has been transferred from TSP to Non-TSP area, shall not be relieved and would not be permitted to join, she has not been relieved.

(2.) It is inter alia indicated in the writ petition that the petitioner was serving at Panchayat Samiti, Bhinder, Udaipur, since the year 2007, the said area was a Non-TSP area, however, by gazette notification dtd. 19/5/2018, the area of Panchayat Samiti, Bhinder, Udaipur was included in TSP area.

(3.) As the petitioner on account of her family circumstances wanted transfer from Panchayat Samiti Bhinder to Kota, on her request, she was transferred to Kota by order dtd. 31/5/2018, however, on account of stipulation made in the order regarding not relieving the employees, who have been transferred from TSP to Non-TSP area, the petitioner was not relieved.