Rajasthan High Court - Jodhpur
Ram Gopal Yadav vs State Of Raj. & Ors on 17 February, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
1
S.B. Civil Writ Petition No.929/2010
Ram Gopal Yadav.
vs.
State of Rajasthan & Ors.
Date : 17.2.2010
HON'BLE MR. PRAKASH TATIA, J.
Mr.KS Yadav, for the petitioner.
- - - - -
Heard learned counsel for the petitioner.
The petitioner is aggrieved against the order dated 18.12.2009 passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur whereby the petitioner's appeal against his transfer order dated 5.11.2009 was dismissed.
Learned counsel for the petitioner submits that the petitioner was posted in the Circle Office of Executive Engineer (CAD), Sri Ganganagar which is clear from Annex.P/4 and without application of mind treating him to be posted in Gang Nahar, North Division, Sri Ganganagar has been transferred to the office of CAD Division, Khajuwala. It is also submitted that the petitioner's transfer has been made malafidely and on recommendation of one member of political party who wrote that the petitioner be transferred from Sri Ganganagar district as he is member of rival political party. The petitioner placed on record 2 copy of letter Annex.P/11 dated 15.9.2009.
I considered the submissions of learned counsel for the petitioner.
The Tribunal considered the plea taken by the petitioner particularly of malafide on the basis of the said letter of member of one political party and thereafter, held that it is not a case of victimisation and the petitioner has been transferred just near to Sri Ganganagar itself. The issue has been considered by the Tribunal after taking into account all relevant facts. Therefore, I do not find any just reason to interfere in the order passed by the Tribunal.
Consequently, this writ petition, having no merits, is hereby dismissed.
(PRAKASH TATIA), J.
S.Phophaliya