Rajasthan High Court
Roopnarayan Kuldeep S/O Late Shri ... vs State Of Rajasthan on 31 January, 2022
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 1305/2022
Roopnarayan Kuldeep S/o Late Shri Kanaram Kuldeep, Aged
About 32 Years, R/o 118, Amrit Colony, Village Post Nindar, Ward
No. 1 Via VKI Area, Jaipur.
----Petitioner
Versus
1. State Of Rajasthan, Through Principal Secretary,
Education Department, School Education, Government
Secretariat, Jaipur.
2. The Joint Director, Secondary Edu. School Education,
Jaipur Division, Jaipur.
3. The Principal Government Senior Secondary School,
Bhandana, District Dausa
----Respondents
For Petitioner(s) : Mr. Vinod Goyal through VC
HON'BLE MR. JUSTICE MANOJ KUMAR VYAS
Order
31/01/2022
It has been submitted on behalf of petitioner that the
petitioner vide order dated 30.09.2021 was transferred from
Government Senior Secondary School, Bhandana to Government
Senior Secondary School Jatwara, Dausa. The said order was
challenged by the petitioner before the Tribunal by way of filing
the appeal No.4888/2021 and the learned Tribunal was pleased to
stay the operation of transfer order dated 30.09.2021 on
26.10.2021, clearly giving finding that there has been violation of
Rule 17(1) of the TA/DA Rules, 1971.
It is further submitted that after passing of the stay order,
the petitioner joined again at Bhandana. During the pendency of
(2 of 4) [CW-1305/2022]
stay order in Appeal No.4888/2021, the petitioner vide transfer
order dated 07.01.2022 was again transferred to the same place
where he was transferred by way of earlier transfer order dated
30.09.2021. The petitioner was relieved on the same day
(07.01.2022). The impugned transfer order dated 07.01.2022 was
again challenged before the Tribunal by way of filing the appeal
No.86/2022. The learned Tribunal vide order dated 18.01.2022
rejected the appeal without considering and appreciating the facts
and circumstances of the case and legal position involved in the
appeal. Hence, this writ petition with following prayer :-
"It is, therefore humbly prayed that Your Lordship may graciously be
pleased to accept and allow this writ petition and after summoning
the entire record pertaining to this from the Tribunal :-
I. By an appropriate writ order or direction the impugned
judgment dated 18.01.2022 (Annexure-1) passed by the Ld.
Rajasthan Civil Service Appellate Tribunal, Jaipur in Appeal
No.86/2022 titled as Roopnarayan Kuldeep Versus State of Rajasthan
& Ors. may kindly be quashed and set aside.
II. By an appropriate writ order of direction the Appeal
No.86/2022 (Annexure-2) filed by the petitioner may kindly be
allowed as prayed for thereby setting aside the transfer order dated
07.01.2022 and the relieving order dated 07.01.2022 (Annexure-1
and 2 of the Appeal).
III. Any other appropriate order, which may be found just and
proper in the facts and circumstances of the case, be passed in
favour of the petitioner."
Heard learned counsel for the petitioner through video
conferencing.
A perusal of the record reveals that the petitioner was
initially transferred vide order dated 30.09.2021 from Government
Senior Secondary School, Bhandana (Dausa) to Government
Senior Secondary School Jatwara, Dausa. The petitioner preferred
an appeal against this transfer order dated 30.09.2021 and the
learned Tribunal vide order dated 26.10.2021 passed the order
(3 of 4) [CW-1305/2022]
staying the operation of transfer order dated 30.09.2021 and
following observation was made :-
^^vihykFkhZ ds fo}ku vf/koDrk us ;g rdZ fn;k gS fd vihykFkhZ Senior
Teacher Grade-II (Mathematics) ds in ij Govt. Senior Secondary School,
Bhandana, District, Dausa, esa dk;Zjr gSA vihykFkhZ dk vkyksP; vkns"k fnukad 30-
09-2021 ¼vuqyXu 1½ ds }kjk mldk LFkkukUrj.k Govt. Senior Secondary School,
Jatwara, Dausa fd;k x;k gSA vihykFkhZ ds fo}ku vf/koDrk dk ;g dguk gS fd
vihykFkhZ us vihy esa vkykSP; vkns"k dks pqukSrh nsrs gq, e[; vk/kkj ysrs gq, ;g
vuqjks/k fd;k fd vkykSP; vkns"k ;k=k HkŸkk fu;e] 1971 ds fu;e 17 ¼1½ ds ifjf"k"V
dh vH;qfDr la- 4 ds vkKkid izko/kkuksa ds fo:) gksus ds dkj.k vikLr fd;s tkus
;ksX; gSA vr% vihy vihykFkhZ Lohdkj dj vkyksP; vkns"k tks fd fof/k fo:) gS] dks
vihykFkhZ dh lhek rd LFkfxr djrs gq, izR;FkhZx.k dks uksfVlst tkjh fd, tkosA
LFkxu izkFkZuk i= ij ;g varfje vkns"k fn;k tkrk gS fd fooknxzLr vkyksP;
fnukad 30-09-2021 ¼vuqyXud&1½ dk fØ;kUo;u ¼Operation½ vihykFkhZ dks inLFkkiu
ds laca/k esa vf/kdj.k ds vkxkeh vkns"k rd LFkfxr jgsxk ,oa lkFk gh ;g Li"V fd;k
tkrk gS fd vihykFkhZ dks ogha dk;Zjr j[kk tkos tgka ij og pqukSrh vkns"k ikfjr fd;s
tkus ls iwoZ dk;Zjr FkhA ;gka ;g Hkh Li"V fd;k tkrk gS fd izR;FkhZ fOkHkkx u;s fljs
ls fu;ekuqlkj LFkkukUrj.k djus gsrq Lora= gS rFkk ,sls LFkkukUrj.k ij mDr LFkxu
vkns"k ck/kd ugha jgsxkA^^
The petitioner was again transferred to the same place vide
order dated 07.01.2022. The petitioner challenged his second
transfer order dated 07.01.2022. The learned Tribunal vide order
dated 18.01.2022 dismissed appeal of the petitioner and following
observations were made in the impugned order dated 18.01.2022
(Annexure-1) :-
^^vkns"k fnukad 30-09-2021 ¼vuqyXud&3½ }kjk vihykFkhZ dk LFkkukUrj.k
jktdh; mPp ek/;fed fo|ky;] Hk.Mkuk] ftjksrk[kqnZ nkSlk ls jktdh; mPp
ek/;fed fo|ky;] tVokM+k] ftyk nkSlk esa fd;k x;k] ftls ;k=k HkŸkk fu;e 1971
ds fu;e 17 ¼1½ ds ifjf"k"V dh vH;qfDr la[;k 4 ds vkKkid izko/kkuksa ds fo:)
gksus ds dkj.k vf/kdj.k }kjk ikfjr varfje LFkxu vkns"k fnukad 26-10-2021
¼vuqyXud&4½ }kjk mDr vkns"k fnukad 30-09-2021 dks vf/kdj.k ds vkxkeh vkns"k
rd LFkfxr dj fn;k x;kA ml vkns"k eas izR;FkhZ foHkkx dks ;g NwV iznku dh x;h
fd izR;FkhZ foHkkx u;s fljs ls fu;ekuqlkj LFkkukUrj.k djus ds fy;s Lora= gksxkA
izR;FkhZ foHkkx ds }kjk tkjh vkyksP; vkns"k fnukad 07-01-2022 ¼vuqyXud&1½ }kjk
vihykFkhZ dks ;k=k HkŸkk ,oa ;ksxdky ns; fd;k x;k gSA mDr vkns"k esa
(4 of 4) [CW-1305/2022]
vf/kdj.k }kjk tkjh vkns"k fnukad 26-10-2021 ¼vuqyXud&4½ dh vogsyuk nf"kZr
ugha gS vkSj u gh blesa dksbZ nqHkkZouk gSA ;k+=k HkŸkk ,oa ;ksxdky ugha nsus ds vk/kkj
ij fu;e fo:) vkns"k ekudj iwoZ LFkkukUrj.k vkns"k dks varfje vkns"k tkjh dj
vf/kdj.k ds vkxkeh vkns"k rd LFkfxr fd;k x;k FkkA bl vkns"k esa izR;FkhZx.k dks
fu;ekuqdwy uohu vkns"k tkjh djus dh NwV iznku dh x;h FkhA mlh mUeqfDr ds
vuq:i mDr uohu vkns"k ikfjr fd;k x;k gSA vr% bls fof/k fo:) ugha dgk tk
ldrkA
vkyksP; vkns"k fnukad 07-01-2022 ¼vuqyXud&1 o 2½ fu;e fo:) gks
vFkok vl{ke izkf/kdkjh }kjk tkjh fd;s x;s gks] ,slk vkns"k ls nf"kZr ugha gSA
fdlh izdkj dh dksbZ nqHkkZouk Hkh bl vkns"k ls izdV ugha gks jgh gSA ,slh fLFkfr esa
vkyksP; LFkkukUrj.k vkns"k esa gLr{ksi djus dk dksbZ vkSfpR; ugha gSA
vr% mi;qZDr foospukuqlkj vihy e; LFkxu izkFkZuk i=] lkjghu ,oa
cyghu gksus ds dkj.k xzkg;rk ds izØe ij gh ,rn}kjk [kkfjt dh tkrh gSA^^
A perusal of the impugned order of learned Tribunal dated
18.01.2022 makes the position clear that earlier the transfer order
of the petitioner was stayed by an interim order, however, it was
clearly mentioned in earlier order of the learned Tribunal dated
26.10.2021 but the respondents were given liberty to pass order
afresh after complying with the relevant rules (Travelling
Allowances Rules, 1971). Thus, the second transfer order dated
07.01.2022 passed by the respondents was held to be as per rules
and as per the liberty granted by the learned Tribunal in its earlier
order dated 26.10.2021.
In view thereof, the order of learned Tribunal dated
18.01.2022 is just and proper. No ground for any interference is
made out.
The writ petition is devoid of any merit and is liable to be
dismissed.
Dismissed.
Stay application also stands dismissed.
(MANOJ KUMAR VYAS),J
Hemant/14
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