Jitendra Bhardwaj S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 918 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                D.B. Special Appeal (Writ) No. 117/2021

                                         In

                  S.B. Civil Writ Petition No.400/2021

Jitendra Bhardwaj S/o Shri Rajendra Prasad Sharma, Aged About
32 Years, Resident Of House No. 76, Sitaram Colony-III, Sheopur
Road, Pratap Nagar, Jaipur.
                                                                       ----Appellant
                                     Versus
1.      State    Of   Rajasthan,        Through         Secretary,      Mines   And
        Petroleum      Department,            Government          Of     Rajasthan,
        Secretariat, Jaipur.
2.      Additional Director (Administration), Directorate Of Mines
        And Geology Department, Government Of Rajasthan,
        Udaipur (Rajasthan).
3.      Mining Engineer, Mines And Geology Department, Nagaur
        (Rajasthan)
4.      Shri Premsukh, Mines Foreman-II, Office Of Mining
        Engineer, Amet, Rajsamand (Rajasthan)
                                                                  ----Respondents

For Appellant(s) : Mr. Sandeep Singh Shekhawat Advocate

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

29/01/2021

Appellant has filed the appeal challenging the order dated

15.01.2021 passed by the learned Single Judge, whereby, writ

petition filed by the appellant was dismissed.

We have heard learned counsel for the appellant and have

gone through the record available on the file carefully.

(2 of 2) [SAW-117/2021]

Appellant by filing the writ petition had challenged his

transfer order dated 24.12.2020 and the order dated 07.01.2021

passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur,

whereby, appeal filed by the appellant challenging the transfer

order was dismissed. Appellant is working as Mines Foreman-II

and has been transferred from Nagaur to Jaipur. Appeal filed by

the appellant against the transfer order was dismissed by the

Tribunal. A perusal of the order dated 24.12.2020 reveals that the

appellant along with many others was transferred on

administrative grounds. Learned counsel for the appellant has

failed to point out that the transfer order had been passed for any

mala-fide reasons.

Since, the transfer order had been passed on administrative

grounds, learned Single Judge rightly held that the transfer order

dated 24.12.2020 did not warrant any interference.

No ground for interference is made out.

Dismissed.

                                   (MANOJ KUMAR VYAS),J                                                  (SABINA),J

                                   Sanjay Kumawat-48









Powered by TCPDF (www.tcpdf.org)