Gopal Lal Kulmi vs State Of Rajasthan (2025:Rj-Jd:28601)
2025 Latest Caselaw 1778 Raj

Rajasthan High Court - Jodhpur

Gopal Lal Kulmi vs State Of Rajasthan (2025:Rj-Jd:28601) on 3 July, 2025

Author: Rekha Borana

Bench: Rekha Borana

[2025:RJ-JD:28601]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 12175/2025

Gopal Lal Kulmi S/o Shanker Lal Kulmi, Aged About 58 Years, R/
o Vpo Inra Dungla, District Chittorgarh, At Present Posting Gsss
Dhundhiya, Block Mavli, District Udaipur.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of    Education,       Government            Of      Rajasthan,    Jaipur,
         Rajasthan.
2.       The Director, Secondary Education, Bikaner, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)           :    Mr. Tanwar Singh
For Respondent(s)           :    Mr. N.K. Mehta, Dy.G.C.



              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-7) and further rejection of

representation of the petitioner vide order dated 06.06.2025

(Annexure-12).

2. Vide order dated 12.04.2025, the petitioner was transferred

from Mavli, Udaipur to Sulav, Udaipur after being promoted.

However, he preferred a writ petition before this Court being S.B.

Civil Writ Petition No.8420/2025; Gopal Lal Kulmi Vs. State

of Rajasthan & Anr. which stood disposed of vide order dated

28.04.2025 whereby the respondents were directed to decide the

representation of the petitioner in terms of the judgment passed

by a Co-ordinate Bench of this Court in Poonma Ram vs. The

[2025:RJ-JD:28601] (2 of 2) [CW-12175/2025]

State of 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 (Annexure-11) whereby he requested to be

continued at the same place of posting i.e. at Mavli. The said

representation stood rejected vide order impugned dated

06.06.2025 (Annexure-12). 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 November 2026 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-7) and the writ petition is

hence, dismissed.

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

disposed of.

(REKHA BORANA),J 24-Devanshi/-

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