Anshul Kumar vs The State Of Rajasthan
2021 Latest Caselaw 12928 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11182/2021

Anshul Kumar S/o Shri Ramesh Kumar, Aged About 36 Years, House No. 90/3, Surjeet Singh Colony, Tehsil And District Sriganganagar (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through Its Principal Secretary, Department Of Information Technology And Communication, Government Of Rajasthan, Jaipur (Raj.).

2. The Director (Technology) And Paden Joint Secretary, Department Of Information Technology And Communication Department, Government Of Rajasthan, C Scheme, Jaipur (Raj.).

3. The Assistant Director, Agriculture (Extension), Department Of Agriculture, Sriganganagar.

4. Ravi Kumar Chawla S/o Shri Suresh Chawla, Aged About 32 Years, House No. 521, Ward No. 11, Purani Aabadi, Sri Ganganagar And Presently Working On The Post Of Assistant Programmer In The Office Of Assistant Director, Agriculture (Extension), Department Of Agriculture, Sriganganagar (Raj.).

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Himmat Jagga
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                  Judgment

18/08/2021

(1) By way of present writ petition, the petitioner has challenged

the order dated 13.8.2021 whereby petitioner has been

transferred from Sri Ganganagar to Shadulshahar.

(2) In the opinion of this Court, the petitioner has been

transferred only 35 kms away.

(2 of 2) [CW-11182/2021]

(3) Transfer is a necessary incidence of service. No argument

has been advanced on the power or jurisdiction of the

authority. No interference is, thus, warranted.

(4) The writ petition is, therefore, dismissed.

(5) The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

242-CPGoyal/-

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