YATISH KUMAR SARSIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is directed against judgment dtd. 16/4/2019 passed by the learned Single Judge of this Court whereby the writ petition filed by the appellant assailing his transfer orders dtd. 8/3/2019 (Annexure-2 of the writ petition) and 9/3/2019 (Annexure-3 of the writ petition) has been dismissed. However, the learned Single Judge directed that the appellant shall be at liberty to submit application before the transferring authority so far as non grant of T.A. and joining time is concerned.

(2.) Orders of transfer which have been assailed by the appellant were passed on 8/3/2019 and 9/3/2019 and the writ petition filed thereagainst was dismissed vide judgment dtd. 16/4/2019. Almost four months have passed since the date of issuance of orders of transfer of the appellant.

(3.) Contention of learned counsel for the appellant is that the appellant was, on being selected, appointed on the post of Safai Karamchari vide order dtd. 13/4/2018 but within one year of his appointment, he has been transferred to Bundi vide order dtd. 8/3/2019 (Annexure-2 of the writ petition). However, on the next day, vide order dtd. 9/3/2019 (Annexure-3 of the writ petition), he has again been transferred from Bundi to Deoli. The appellant is a low paid employee and he cannot afford to serve at such a distant place from his native.