Phool Singh Gurjar vs State Of Rajasthan And Ors

The case of the petitioner is that despite the order of transfer dated 30.7.2018 whereby he working as Patwari has been transferred from Bhilwara to Bharatpur, he has not yet been relieved to join the place of posting despite over 3 months lapsing. It has been submitted that this has not been done despite reminder to the concerned District Collector by the Registrar Board of Revenue, Rajasthan vide letter dated 3.8.2018 as also further reminders dated 8.8.2018 and 13.8.2018. It has been prayed that appropriate directions be issued to the District Collector, Bhilwara-respondent no.3 to relieve the petitioner in pursuance of the order of transfer dated 30.7.2018.

This Court is amazed that writ petitions of such a nature as the one at hand are filed before this Court. If indeed the petitioner has been transferred vide order dated 30.7.2018 from Bhilwara to Bharatpur on the post of Patwari, it is extremely odd even reckoning for the intervening election and Election Commission's directive that he has not yet been relieved despite 3 months lapsing. It was put to counsel for the petitioner as to whether the order of transfer dated 30.7.2018 has been cancelled, but he emphatically submitted that it has not been.

In this view of the matter, I would be inclined to dispose of this petition directing the respondent no.3-the District Collector, Bhilwara to relieve the petitioner forthwith in terms of the transfer order dated 30.7.2018 subject to no doubt any order of cancellation of the said transfer order, or the order in issue being modified in the meantime.

Petition stands disposed of accordingly.