Rajasthan High Court: A Single Judge Bench comprising of Veerender Singh Siradhana, J. dismissed a civil writ petition filed by the petitioner against his transfer from Rajasthan State Consumer Dispute Redressal Commission, Jaipur to District Consumer Dispute Redressal Forum, Jaisalmer.

The petitioner was employed as a class IV employee in the Commission at Jaipur for last 24 years. By the impugned order, as many as six employees including the petitioner were transferred. Feeling aggrieved, the petitioner preferred an appeal before the Rajasthan Civil Services Appellate Tribunal who directed the Commission to consider the representation of the petitioner. However, the Commission declined his representation. Aggrieved, the petitioner approached the High Court.

The High Court, while perusing the record, noted that the only grievance put forth by the appellant was that he had a son and four daughters, who were of marriageable age, and therefore, he ought to have been retained at Jaipur. Placing reliance on the Supreme Court decision in Gobardhan Lal v. State of U.P., (2004) 11 SCC 402, which dealt with the scope and extent of judicial review in matters of transfer of an employee, the High Court observed, by a catena of judgments it is now well settled that transfer is an incident of service. Unless transfer is effected in violation of any mandatory statutory rule or having adverse consequences on conditions of service, the same is not to be interfered with by the Courts as an Appellate Authority. In light of the discussion as mentioned herein, the Court declined to interfere with the impugned transfer order as passed by the Competent Authority. The petition was thereby dismissed. [Vinod Kumar Bairwa v.  Rajasthan State Consumer Dispute Redressal Commission, 2018 SCC OnLine Raj 1358, dated 29-5-2018]

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