Prabhu Dayal Meena vs The State Of Rajasthan ...
2025 Latest Caselaw 1773 Raj

Rajasthan High Court - Jodhpur

Prabhu Dayal Meena vs The State Of Rajasthan ... on 3 July, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:28620]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 12229/2025

Prabhu Dayal Meena S/o Gara Ram Meena, Aged About 58 Years,
Vpo Birol, Tehsil Nawalgarh, District Jhunjhunu, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       The State Of Rajasthan, Through Principal Secretary,
         School Education, Government Secretariat, Jaipur.
2.       The Director, Secondary Education, Bikaner.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vikram Singh Bhawla



              HON'BLE MS. JUSTICE REKHA BORANA

Order

03/07/2025

1. The present writ petition has been filed aggrieved of transfer

order dated 12.04.2025 (Annexure-2) and further rejection of

representation of the petitioner vide order dated 19.06.2025

(Annexure-5).

2. Vide order dated 12.04.2025, the petitioner was transferred

from Birol, Nawalgarh, Jhunjhunu to Untwaliya, Jodhpur after

being promoted. However, he preferred a writ petition before this

Court being S.B. Civil Writ Petition No.8925/2025; Subhash

Chandra Nandwana & Ors. Vs. State of Rajasthan & Anr.

which stood disposed of vide order dated 01.05.2025 whereby the

respondents were directed to decide the representation of the

petitioners in terms of the judgment passed by a Co-ordinate

Bench of this Court in Poonma Ram vs. The State of

[2025:RJ-JD:28620] (2 of 2) [CW-12229/2025]

Rajasthan & Ors.; S.B. Civil Writ Petition No.8749/2025

(decided on 28.04.2025).

3. In pursuance to order dated 12.04.2025, the petitioner filed

his representation dated 07.05.2025 (Annexure-4) whereby he

requested to be continued at the same place of posting i.e. at Birol

Nawalgarh, Jhunjunu. The said representation stood rejected vide

order impugned dated 19.06.2025 (Annexure-5). While rejecting

the representation, the Authority concerned specifically observed

that the petitioner has been transferred to a place in the same

District and not to some other District.

4. Learned counsel for the petitioner submits that the petitioner

is due to retire in the month of July 2027 and hence, he ought not

to be transferred at the verge of his retirement.

5. This Court is of the clear opinion that the detailed reasons as

accorded by the authority while rejecting the representation are

totally legal and valid. No Government employee can, as a matter

of right, claim to be posted and continue at one place of posting

for his complete tenure. So far as the retirement of the petitioner

is concerned, the same is evidently after more than a period of

one year.

6. This Court is therefore not inclined to interfere in order

impugned dated 12.04.2025 (Annexure-2) and the writ petition is

hence, dismissed.

7. Stay petition and pending applications, if any, stand

disposed of.

(REKHA BORANA),J 31-Devanshi/-

Powered by TCPDF (www.tcpdf.org)