Shobha Ram Jat vs State Of Rajasthan
2022 Latest Caselaw 8285 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 8214/2022

Shobha Ram Jat

----Petitioner Versus State Of Rajasthan & Ors

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) : Mr. Manish Tank, Dy.GC, through VC

HON'BLE MS. JUSTICE REKHA BORANA

(VACATION JUDGE) Order

22/06/2022

The present petition has been filed on the ground that the

petitioner has been transferred more than eight times since his

employment from the year 2018. Counsel for the petitioner further

submits that the order under challenge is the transfer order made

on the ground of 'work arrangement'. This concept does not find

place in any of the rules & regulations of the respondent

department. Counsel relied upon the judgment passed in S.B.

Civil Writ Petition No.2696/2017; Raj Kumar Vs. Ajmer

Vidhyut Vitran Nigam Ltd & Ors wherein the order impugned

issued under the label of 'working arrangement' was quashed and

set aside. Counsel further submits that the petitioner has not been

relieved and is working on his earlier place of posting till date.

Issue notice. Issue notice of the stay petition also.

Mr. Manish Tank, Dy. G.C accepts notices on behalf of all the

respondents. Service is therefore complete.

(2 of 2) [CW-8214/2022]

Meanwhile, the petitioner shall not be relieved from his

present place of posting, if not relieved till date.

List the matter after four weeks.

(REKHA BORANA),VJ 110-Dharmendra/-

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