Rajasthan High Court - Jaipur
Mukesh Kumar Meena S/O Shri Sayar Mal ... vs Union Of India (2026:Rj-Jp:6797) on 12 February, 2026
[2026:RJ-JP:6797]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3810/2023
Mukesh Kumar Meena S/o Shri Sayar Mal Meena, Aged About 39
Years, R/o Village And Post Bamlas District Jhunjhunu (Raj.) At
Present Working As Driver Grade-I, Hyderabad Division In Rpf,
Department Of South Central Railway.
----Petitioner
Versus
1. Union Of India, Through Secretary, Ministry Of Railway,
Govt. Of India, New Delhi.
2. Director General, Railway Protection Force (Rpf), Railway
Board, New Delhi.
3. Principal Chief Security Commissioners, North Western
Railway, Jawahar Circle, Jaipur.
----Respondents
For Petitioner(s) : Mr. Nikhlesh Katara For Respondent(s) : Mr. Gaurav Jain HON'BLE MR. JUSTICE ANAND SHARMA Order 12/02/2026
1. This writ petition has been filed with following prayer:
" It is, therefore, humbly prayed to your Lordships may kindly graciously be pleased to accept and allow this writ petition and:-
"(i) by appropriate writ, order or direction in the nature thereof the respondents may kindly be directed to consider the request of petitioner for his inter-zonal transfer from South Central Railway to North Western Railway in light of the RBE No. 23/2010 dated 02.02.2010 as well as Directive No. 32 dated 19.09.2014 with all consequential benefit.
(ii). Any other order which this Hon'ble Court deemed just and proper in the facts and circumstances of the case may be passed in favour of the petitioner.
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2. Learned counsel for the respondents, at the outset submitted that at the relevant time, the petitioner was posted at Hyderabad and is virtually seeking his transfer from Hyderabad to Jaipur. Learned counsel submits that even if territorial jurisdiction is assessed on the basis of posting of the employee, even then, this Court does not have jurisdiction to entertain and decide this writ petition.
3. In support of his objection, learned counsel for the respondents has relied upon the judgment of Hon'ble Supreme Court in the case of Eastern Coldfields Ltd. & Ors. Vs. Kalyan Banerjee, 2008 (3) SCC 456 as well as the judgment of this Court in the case of Chhotu Singh Naruka Vs. Union of India & Ors., 2005 (8) RDD 3385 (Raj).
4. In the light of aforesaid objection, learned counsel for the petitioner seeks permission to withdraw the instant writ petition with liberty to file the same before the appropriate Court.
5. In view of above, this petition is dismissed as withdrawn with liberty to file the petition before the appropriate Court.
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