Gulab Ram vs State Of Rajasthan (2025:Rj-Jd:15621)
2025 Latest Caselaw 9340 Raj

Rajasthan High Court - Jodhpur

Gulab Ram vs State Of Rajasthan (2025:Rj-Jd:15621) on 25 March, 2025

[2025:RJ-JD:15621]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                 S.B. Civil Writ Petition No. 6492/2025

Gulab Ram S/o Pema Ram, Aged About 59 Years, Ward No.19,
Padampur District Sriganganagar (Raj.).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through The Secretary, Department
         Of Land Revenue, Secretariat, Jaipur (Raj).
2.       District Collector (Land Revenue), Sriganganagar (Raj.).
3.       Subhash Chander, Office Kanungo, Tehsil Padampur,
         District Sriganganagar (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Himmat Jagga with
                                Ms. Tania Chugh
For Respondent(s)         :



                HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

25/03/2025

1. The petitioner herein, who is working as Inspector, Land

Records, seeks quashing of an order dated 15.01.2025 (Annex.2),

vide which he has been transferred from Ratwala, Tehsil Padampur

to Tehsil Padampur, which is stated to be 15 kms. away.

2. Heard.

3. Learned counsel for the petitioner submits that the petitioner

is slated to retire on 31.03.2026 and, therefore, the impugned

order is violative of the principles laid down by Division Bench of

this Court in Dr. (Smt.) Pushpa Mehta Vs. Rajasthan Civil

Services Appellate Tribunal & Ors. Reported in 2001(1) RLR

398.

[2025:RJ-JD:15621] (2 of 2) [CW-6492/2025]

4. Transfer being matter of administrative exigency, this Court

generally refrains to interfere and treads cautiously, unless it is a

case of either patent violation of law or extreme hardship.

Moreover, to transfer or not to transfer an official, is sole

discretion of the employer based on the administrative exigencies.

Rather, transfer is an integral part of service conditions of a

government employee and the same arise out of the

administrative exigencies. Such orders are not to be treated as

punishment or a promotion.

5. Moreover, reliance placed by learned counsel for the

petitioner on the judgment in the case of Dr. (Smt.) Pushpa

Mehta (supra), is totally lopsided as the underlying principle

therein was that an employee should not ordinarily be transferred

out of district on the verge of retirement as the same results in

delay in retiral benefits due to change of treasury.

6. Case in hand does not seem to be such that the petitioner is

suffering any extreme hardship of the nature warranting

interference by this Court as he has been transferred in the same

tehsil.

7. In the premise, the writ petition is dismissed.

8. All pending application (s), if any, shall also stand disposed

of.

(ARUN MONGA),J 184-SP/skm/-

Powered by TCPDF (www.tcpdf.org)