MAHENDRA SINGH SAHARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dtd. 20/9/2018 (Annex.-5) and order dtd. 17/12/2018 (Annex.-8) passed by the Rajasthan Civil Services Appellate Tribunal ('the Tribunal'), whereby the petitioner has been transferred from Kolayat to Nohar and the appeal filed by the petitioner has been rejected by the Tribunal respectively.

(2.) The petitioner aggrieved against the order of transfer earlier approached this Court by filing SBCW No. 16521/2018, which was withdrawn with liberty to approach the Tribunal on 26/10/2018, the petitioner filed the appeal before the Tribunal on 31/10/2018, which appeal has been apparently rejected in limine on 17/12/2018.

(3.) The plea raised by the petitioner pertained to the fact that his mother was 90 years' old and required constant look after and that he was due to retire within about 18 months and, therefore, the order of transfer of the petitioner requires interference.