Rajasthan High Court - Jodhpur
Govind Dan Charn vs State Of Rajasthan on 18 September, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12955/2021 Govind Dan Charan S/o Hetu Dan Ju Charan, Aged About 58 Years, R/o 16, Shanti Nagar, Heeran Magri, Sector 5, Udaipur (Raj.)
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur
2. The Joint Secretary, Department Of Revenue (Group-1), Jaipur
3. The Chairman, Board Of Revenue, Ajmer.
4. The District Collector, Udaipur District, Udaipur
5. Smt. Ritu Malkani, Presently Holding The Post Of Land Revenue Inspector (Record) Tehsil Mawali District Udaipur.
----Respondents For Petitioner(s) : Mr. Dheerendra Singh Sodha for Mr. Kuldeep Mathur JUSTICE DINESH MEHTA Order 18/09/2021
1. The petitioner, who is working as Revenue Inspector was transferred to Circle Savina, Tehsil Girva, District Udaipur vide order dated 13.08.2021 by the District Collector, Udaipur, whereafter by impugned order dated 14.09.2021, passed by Board of Revenue, Ajmer, one Smt Ritu Malkani has been transferred at Circle Savina, Tehsil Girva (petitioner's place).
2. Learned counsel for the petitioner argues that when the impugned order was passed, the post at Circle Savina, Tehsil Girva was being occupied by the petitioner and the same was not (Downloaded on 18/09/2021 at 09:01:13 PM) (2 of 2) [CW-12955/2021] vacant. He further argues that unless petitioner's transfer is cancelled or petitioner is transferred afresh, the posting of respondent No.5 at Circle Savina, Tehsil Girva is a case of posting of two persons at a time. He adds that impugned order is reflective of lack of application of mind by the Board of Revenue, Ajmer while effecting transfers.
3. Matter requires consideration.
4. Issue notice. Issue notice of stay application also, returnable within six weeks.
5. Meanwhile, effect and operation of the order dated 14.09.2021 qua respondent No.5 shall remain stayed and the petitioner shall be allowed to discharge his duties at Circle Savina, Tehsil Girva, District Udaipur.
(DINESH MEHTA),J 218-Amar/-
(Downloaded on 18/09/2021 at 09:01:13 PM) Powered by TCPDF (www.tcpdf.org)