VIMLA SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 29.09.2019 (Annex.6), whereby the petitioner has been transferred from Gusaisar, Bikaner to Naggi, Ganganagar and one Subhash Singh has been transferred from Khiyera to Gusaisar, Bikaner.

(2.) While the petitioner has been allowed TA and DA, the respondent No. 6 has not been granted TA and DA, which necessarily means that respondent No. 6 has been accorded posting at his own request. The petitioner has made a representation on 30.09.2019 (Annex. 10) indicating her difficulties in implementing the order of transfer.

(3.) During the course of submissions, learned counsel for the respondents submitted that as the petitioner has made a representation, in terms of the office order dated 01.10.2019, the grievance raised by the petitioner shall be considered by the respondents and appropriate order would be passed and therefore, no case for interference in the writ petition is made out.