Jagram Meena vs State Of Rajasthan And Others

Kuldeep Mathur, J

The petitioner has preferred the present writ petition for following reliefs:-

By an appropriate writ, order or direction, the present writ petition may kindly be allowed, the impugned order vide Annex.-5 dated 13.01.2023 may kindly be set aside qua the petitioner and impugned order vide Annex.-6 dated 25.01.2023 passed by Learned Rajasthan Civil Services Appellate Tribunal may kindly be quashed and set aside.

Any other appropriate writ, order or direction which this Hon’ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner.

Writ petition filed by the petitioner may kindly be allowed with costs.”

The impugned order of transfer has been stayed by this Court vide order dated 04.02.2023. Thus, the interim order is operating since 04.02.2023.

Learned counsel for the respondents submitted that he has no objection, in case, the interim order granted against the impugned transfer order dated 13.01.2023 is made absolute and the respondents may be given liberty to pass a fresh order in administrative exigency, if so required.

On such submission, the present writ petition is disposed of while making the interim order dated 04.02.2023 passed by this Court staying effect and operation of the impugned order dated 13.01.2023 (Annexure-5), as absolute.

It is made clear that the respondents shall be at liberty to pass a fresh order and transfer the petitioner in accordance with law, obviously, if administrative exigency so warrants.

All pending applications also stand disposed of.