Mamraj Sharma vs Rajasthan Civil Services Appellate Tribunal and Others

Mohammad Rafiq, J.—This petition has been filed by Petitioner against interim order dated 28.10.2010 passed by Respondent Rajasthan Civil Services Appellate Tribunal, which has declined to stay operation of transfer order of Petitioner.

Contention of learned Counsel for Petitioner is that Tribunal while admitting Petitioner''s appeal, was wholly unjustified in not staying operation of transfer order. It is contended that Petitioner has been transferred even when he has been given duties in census operations. The Tribunal was under wrong belief that Petitioner has been transferred for first time in rural area whereas fact is that total service rendered by Petitioner in rural areas was 13 years.

Having regard to fact that Petitioner has continued at Nangal Jaisabohara for last seven years, Tribunal, in my view, was justified in not entertaining request of Petitioner because already he has served in urban area for last seven years and has now been shifted to rural area.

I do not find any merit in writ petition and it is accordingly dismissed.