Hanuman Prasad Vaishnava Son Of ... vs State Of Rajasthan
2022 Latest Caselaw 6833 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 D.B. Special Appeal Writ No. 1125/2022

Hanuman      Prasad      Vaishnava         Son     Of     Shri     Raghuvar    Dayal
Vaishnava, Aged About 55 Years, Resident Of Main Market,
Pitalwada, Block Bonli, Bamanwas, District Sawai Madhopur
(Raj.)
                                                                      ----Appellant
                                      Versus
1.       State Of Rajasthan, Through Additional Chief Secretary,
         Education Department, Government Secretariat, Jaipur.
2.       Director, Secondary Education, Rajasthan Bikaner (Raj.)
3.       Joint    Director,       School    Education,         Bharatpur   Division
         Bharatpur (Raj.)
4.       Principal,    Government              Senior        Secondary        School,
         Gangwada, Tehsil Bonli, District Sawai Madhopur (Raj.)
5.       Ramesh Chand Meena, Teacher Grade-Ii (Sanskrit), At
         Present Posted In Place Of Petitioner At Government
         Senior Secondary School, Gangwada, Tehsil Bonli, District
         Sawai Madhopur (Raj.)
                                                                   ----Respondents

For Appellant(s) : Mr. Arvind Kumar Arora For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA

Order

20/10/2022

1. Heard learned counsel for the petitioner-appellant.

2. The writ petition of the petitioner-appellant challenging his

order of transfer has been dismissed by the impugned judgment

and order dated 14.10.2022.

3. Transfer is an incident of service and once the petitioner has

completed a fixed tenure at a particular place he is liable to be

(2 of 2) [SAW-1125/2022]

transferred. In case he has any personal difficulty, may be on

medical grounds, it is for the higher authorities to consider such a

grievance of the petitioner-appellant.

4. In view of the aforesaid facts and circumstances, we do not

deem it necessary to intervene in the matter. The appeal lacks

merit and is accordingly disposed of with liberty to the petitioner-

appellant to represent the higher authorities, if he so chooses. All

pending applications also stand disposed of.

(MANINDRA MOHAN SHRIVASTAVA),J (PANKAJ MITHAL),CJ

KAMLESH KUMAR/9

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