As per case facts, numerous petitioners challenged blanket transfer orders issued by various government and non-governmental institutions, alleging arbitrariness, lack of individual consideration, violations of transfer policy, prescribed procedure, and ...
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 14009/2026
CNR: RJHC020723372026 | URN: CW / 30346U / 2026
Dr. Mahesh Meena S/o K.s. Meena
----Petitioner
Versus
State Of Rajasthan
----Respondent
Connected With
1. S.B. Civil Writ Petition No. 6/2026
(CNR: RJHC021085482025 | URN: CW / 10U / 2026)
2. S.B. Civil Writ Petition No. 1222/2026
(CNR: RJHC020062962026 | URN: CW / 2630U / 2026)
3. S.B. Civil Writ Petition No. 1261/2026
(CNR: RJHC020063402026 | URN: CW / 2706U / 2026)
4. S.B. Civil Writ Petition No. 1538/2026
(CNR: RJHC020068992026 | URN: CW / 3341U / 2026)
5. S.B. Civil Writ Petition No. 1611/2026
(CNR: RJHC020050932026 | URN: CW / 3443U / 2026)
6. S.B. Civil Writ Petition No. 2599/2026
(CNR: RJHC020129912026 | URN: CW / 5633U / 2026)
7. S.B. Civil Writ Petition No. 2728/2026
(CNR: RJHC020121622026 | URN: CW / 5927U / 2026)
8. S.B. Civil Writ Petition No. 3040/2026
(CNR: RJHC020155022026 | URN: CW / 6687U / 2026)
9. S.B. Civil Writ Petition No. 3138/2026
(CNR: RJHC020140552026 | URN: CW / 6868U / 2026)
(2 of 82) [CW-14009/2026]
10. S.B. Civil Writ Petition No. 3276/2026
(CNR: RJHC020169282026 | URN: CW / 7174U / 2026)
11. S.B. Civil Writ Petition No. 3310/2026
(CNR: RJHC020160802026 | URN: CW / 7245U / 2026)
12. S.B. Civil Writ Petition No. 3596/2026
(CNR: RJHC020140112026 | URN: CW / 7960U / 2026)
13. S.B. Civil Writ Petition No. 3619/2026
(CNR: RJHC020168122026 | URN: CW / 8020U / 2026)
14. S.B. Civil Writ Petition No. 3740/2026
(CNR: RJHC020190622026 | URN: CW / 8299U / 2026)
15. S.B. Civil Writ Petition No. 3871/2026
(CNR: RJHC020198602026 | URN: CW / 8670U / 2026)
16. S.B. Civil Writ Petition No. 4202/2026
(CNR: RJHC020127272026 | URN: CW / 9474U / 2026)
17. S.B. Civil Writ Petition No. 4307/2026
(CNR: RJHC020212572026 | URN: CW / 9656U / 2026)
18. S.B. Civil Writ Petition No. 4478/2026
(CNR: RJHC020219102026 | URN: CW / 9927U / 2026)
19. S.B. Civil Writ Petition No. 4619/2026
(CNR: RJHC020237242026 | URN: CW / 10174U / 2026)
20. S.B. Civil Writ Petition No. 4684/2026
(CNR: RJHC020240102026 | URN: CW / 10307U / 2026)
21. S.B. Civil Writ Petition No. 4750/2026
(CNR: RJHC020216652026 | URN: CW / 10467U / 2026)
22. S.B. Civil Writ Petition No. 4964/2026
(CNR: RJHC020229192026 | URN: CW / 10848U / 2026)
23. S.B. Civil Writ Petition No. 5054/2026
(3 of 82) [CW-14009/2026]
(CNR: RJHC020257272026 | URN: CW / 11029U / 2026)
24. S.B. Civil Writ Petition No. 5131/2026
(CNR: RJHC020260362026 | URN: CW / 11217U / 2026)
25. S.B. Civil Writ Petition No. 5258/2026
(CNR: RJHC020260032026 | URN: CW / 11538U / 2026)
26. S.B. Civil Writ Petition No. 5332/2026
(CNR: RJHC020274162026 | URN: CW / 11748U / 2026)
27. S.B. Civil Writ Petition No. 5354/2026
(CNR: RJHC020265582026 | URN: CW / 11789U / 2026)
28. S.B. Civil Writ Petition No. 5653/2026
(CNR: RJHC020285812026 | URN: CW / 12470U / 2026)
29. S.B. Civil Writ Petition No. 5796/2026
(CNR: RJHC020279372026 | URN: CW / 12776U / 2026)
30. S.B. Civil Writ Petition No. 5981/2026
(CNR: RJHC020283892026 | URN: CW / 13204U / 2026)
31. S.B. Civil Writ Petition No. 6479/2026
(CNR: RJHC020297142026 | URN: CW / 14352U / 2026)
32. S.B. Civil Writ Petition No. 6631/2026
(CNR: RJHC020343862026 | URN: CW / 14629U / 2026)
33. S.B. Civil Writ Petition No. 6791/2026
(CNR: RJHC020339052026 | URN: CW / 14896U / 2026)
34. S.B. Civil Writ Petition No. 6800/2026
(CNR: RJHC020348302026 | URN: CW / 14918U / 2026)
35. S.B. Civil Writ Petition No. 6811/2026
(CNR: RJHC020341412026 | URN: CW / 14939U / 2026)
36. S.B. Civil Writ Petition No. 6962/2026
(CNR: RJHC020359962026 | URN: CW / 15309U / 2026)
(4 of 82) [CW-14009/2026]
37. S.B. Civil Writ Petition No. 7030/2026
(CNR: RJHC020339462026 | URN: CW / 15484U / 2026)
38. S.B. Civil Writ Petition No. 7038/2026
(CNR: RJHC020326802026 | URN: CW / 15508U / 2026)
39. S.B. Civil Writ Petition No. 7086/2026
(CNR: RJHC020367892026 | URN: CW / 15598U / 2026)
40. S.B. Civil Writ Petition No. 7810/2026
(CNR: RJHC020404392026 | URN: CW / 17110U / 2026)
41. S.B. Civil Writ Petition No. 7870/2026
(CNR: RJHC020406612026 | URN: CW / 17253U / 2026)
42. S.B. Civil Writ Petition No. 7947/2026
(CNR: RJHC020401272026 | URN: CW / 17437U / 2026)
43. S.B. Civil Writ Petition No. 8015/2026
(CNR: RJHC020417342026 | URN: CW / 17609U / 2026)
44. S.B. Civil Writ Petition No. 8238/2026
(CNR: RJHC020416942026 | URN: CW / 18134U / 2026)
45. S.B. Civil Writ Petition No. 8263/2026
(CNR: RJHC020435252026 | URN: CW / 18220U / 2026)
46. S.B. Civil Writ Petition No. 8397/2026
(CNR: RJHC020429902026 | URN: CW / 18561U / 2026)
47. S.B. Civil Writ Petition No. 8570/2026
(CNR: RJHC020446992026 | URN: CW / 18956U / 2026)
48. S.B. Civil Writ Petition No. 8668/2026
(CNR: RJHC020454632026 | URN: CW / 19134U / 2026)
49. S.B. Civil Writ Petition No. 8671/2026
(CNR: RJHC020445982026 | URN: CW / 19151U / 2026)
50. S.B. Civil Writ Petition No. 8723/2026
(5 of 82) [CW-14009/2026]
(CNR: RJHC020453152026 | URN: CW / 19269U / 2026)
51. S.B. Civil Writ Petition No. 8746/2026
(CNR: RJHC020454582026 | URN: CW / 19299U / 2026)
52. S.B. Civil Writ Petition No. 9004/2026
(CNR: RJHC020450812026 | URN: CW / 19964U / 2026)
53. S.B. Civil Writ Petition No. 9026/2026
(CNR: RJHC020458962026 | URN: CW / 19999U / 2026)
54. S.B. Civil Writ Petition No. 9161/2026
(CNR: RJHC020467312026 | URN: CW / 20365U / 2026)
55. S.B. Civil Writ Petition No. 9416/2026
(CNR: RJHC020502422026 | URN: CW / 21057U / 2026)
56. S.B. Civil Writ Petition No. 9726/2026
(CNR: RJHC020500292026 | URN: CW / 21710U / 2026)
57. S.B. Civil Writ Petition No. 9735/2026
(CNR: RJHC020520062026 | URN: CW / 21720U / 2026)
58. S.B. Civil Writ Petition No. 9780/2026
(CNR: RJHC020514692026 | URN: CW / 21848U / 2026)
59. S.B. Civil Writ Petition No. 9829/2026
(CNR: RJHC020523032026 | URN: CW / 21944U / 2026)
60. S.B. Civil Writ Petition No. 10471/2026
(CNR: RJHC020562972026 | URN: CW / 23200U / 2026)
61. S.B. Civil Writ Petition No. 10594/2026
(CNR: RJHC020557302026 | URN: CW / 23381U / 2026)
62. S.B. Civil Writ Petition No. 11284/2026
(CNR: RJHC020576612026 | URN: CW / 25015U / 2026)
63. S.B. Civil Writ Petition No. 11361/2026
(CNR: RJHC020603082026 | URN: CW / 25210U / 2026)
(6 of 82) [CW-14009/2026]
64. S.B. Civil Writ Petition No. 12210/2026
(CNR: RJHC020667282026 | URN: CW / 26953U / 2026)
65. S.B. Civil Writ Petition No. 12225/2026
(CNR: RJHC020665912026 | URN: CW / 26987U / 2026)
66. S.B. Civil Writ Petition No. 12234/2026
(CNR: RJHC020660462026 | URN: CW / 27009U / 2026)
67. S.B. Civil Writ Petition No. 12235/2026
(CNR: RJHC020660582026 | URN: CW / 27010U / 2026)
68. S.B. Civil Writ Petition No. 12330/2026
(CNR: RJHC020667132026 | URN: CW / 27251U / 2026)
69. S.B. Civil Writ Petition No. 12459/2026
(CNR: RJHC020670452026 | URN: CW / 27420U / 2026)
70. S.B. Civil Writ Petition No. 12605/2026
(CNR: RJHC020677702026 | URN: CW / 27688U / 2026)
71. S.B. Civil Writ Petition No. 12756/2026
(CNR: RJHC020679832026 | URN: CW / 27962U / 2026)
72. S.B. Civil Writ Petition No. 12823/2026
(CNR: RJHC020679852026 | URN: CW / 28060U / 2026)
73. S.B. Civil Writ Petition No. 12857/2026
(CNR: RJHC020681992026 | URN: CW / 28105U / 2026)
74. S.B. Civil Writ Petition No. 13250/2026
(CNR: RJHC020697152026 | URN: CW / 29030U / 2026)
75. S.B. Civil Writ Petition No. 13251/2026
(CNR: RJHC020697792026 | URN: CW / 29032U / 2026)
76. S.B. Civil Writ Petition No. 13272/2026
(CNR: RJHC020697612026 | URN: CW / 29112U / 2026)
77. S.B. Civil Writ Petition No. 13277/2026
(7 of 82) [CW-14009/2026]
(CNR: RJHC020699242026 | URN: CW / 29125U / 2026)
78. S.B. Civil Writ Petition No. 13380/2026
(CNR: RJHC020702922026 | URN: CW / 29317U / 2026)
79. S.B. Civil Writ Petition No. 13424/2026
(CNR: RJHC020705982026 | URN: CW / 29382U / 2026)
80. S.B. Civil Writ Petition No. 13429/2026
(CNR: RJHC020702852026 | URN: CW / 29390U / 2026)
81. S.B. Civil Writ Petition No. 13457/2026
(CNR: RJHC020701862026 | URN: CW / 29464U / 2026)
82. S.B. Civil Writ Petition No. 13462/2026
(CNR: RJHC020704872026 | URN: CW / 29470U / 2026)
83. S.B. Civil Writ Petition No. 13485/2026
(CNR: RJHC020685592026 | URN: CW / 29507U / 2026)
84. S.B. Civil Writ Petition No. 13610/2026
(CNR: RJHC020710382026 | URN: CW / 29657U / 2026)
85. S.B. Civil Writ Petition No. 13615/2026
(CNR: RJHC020706932026 | URN: CW / 29718U / 2026)
86. S.B. Civil Writ Petition No. 13653/2026
(CNR: RJHC020711982026 | URN: CW / 29777U / 2026)
87. S.B. Civil Writ Petition No. 13659/2026
(CNR: RJHC020709982026 | URN: CW / 29788U / 2026)
88. S.B. Civil Writ Petition No. 13693/2026
(CNR: RJHC020708512026 | URN: CW / 29822U / 2026)
89. S.B. Civil Writ Petition No. 13694/2026
(CNR: RJHC020707722026 | URN: CW / 29823U / 2026)
90. S.B. Civil Writ Petition No. 13701/2026
(CNR: RJHC020708582026 | URN: CW / 29830U / 2026)
(8 of 82) [CW-14009/2026]
91. S.B. Civil Writ Petition No. 13708/2026
(CNR: RJHC020704572026 | URN: CW / 29837U / 2026)
92. S.B. Civil Writ Petition No. 13731/2026
(CNR: RJHC020716022026 | URN: CW / 29869U / 2026)
93. S.B. Civil Writ Petition No. 13792/2026
(CNR: RJHC020718172026 | URN: CW / 29921U / 2026)
94. S.B. Civil Writ Petition No. 13804/2026
(CNR: RJHC020713742026 | URN: CW / 29938U / 2026)
95. S.B. Civil Writ Petition No. 13805/2026
(CNR: RJHC020713462026 | URN: CW / 29939U / 2026)
96. S.B. Civil Writ Petition No. 13806/2026
(CNR: RJHC020713482026 | URN: CW / 29940U / 2026)
97. S.B. Civil Writ Petition No. 13814/2026
(CNR: RJHC020713892026 | URN: CW / 29960U / 2026)
98. S.B. Civil Writ Petition No. 13822/2026
(CNR: RJHC020714522026 | URN: CW / 29969U / 2026)
99. S.B. Civil Writ Petition No. 13825/2026
(CNR: RJHC020707812026 | URN: CW / 29970U / 2026)
100. S.B. Civil Writ Petition No. 13829/2026
(CNR: RJHC020718112026 | URN: CW / 29975U / 2026)
101. S.B. Civil Writ Petition No. 13831/2026
(CNR: RJHC020713512026 | URN: CW / 29978U / 2026)
102. S.B. Civil Writ Petition No. 13832/2026
(CNR: RJHC020717252026 | URN: CW / 29979U / 2026)
103. S.B. Civil Writ Petition No. 13836/2026
(CNR: RJHC020713922026 | URN: CW / 29985U / 2026)
104. S.B. Civil Writ Petition No. 13838/2026
(9 of 82) [CW-14009/2026]
(CNR: RJHC020717182026 | URN: CW / 29988U / 2026)
105. S.B. Civil Writ Petition No. 13844/2026
(CNR: RJHC020713452026 | URN: CW / 29994U / 2026)
106. S.B. Civil Writ Petition No. 13848/2026
(CNR: RJHC020713472026 | URN: CW / 29996U / 2026)
107. S.B. Civil Writ Petition No. 13849/2026
(CNR: RJHC020716242026 | URN: CW / 30009U / 2026)
108. S.B. Civil Writ Petition No. 13850/2026
(CNR: RJHC020713762026 | URN: CW / 30011U / 2026)
109. S.B. Civil Writ Petition No. 13858/2026
(CNR: RJHC020719782026 | URN: CW / 30035U / 2026)
110. S.B. Civil Writ Petition No. 13864/2026
(CNR: RJHC020716152026 | URN: CW / 30062U / 2026)
111. S.B. Civil Writ Petition No. 13865/2026
(CNR: RJHC020718382026 | URN: CW / 30063U / 2026)
112. S.B. Civil Writ Petition No. 13872/2026
(CNR: RJHC020719732026 | URN: CW / 30084U / 2026)
113. S.B. Civil Writ Petition No. 13875/2026
(CNR: RJHC020712772026 | URN: CW / 30087U / 2026)
114. S.B. Civil Writ Petition No. 13886/2026
(CNR: RJHC020718702026 | URN: CW / 30117U / 2026)
115. S.B. Civil Writ Petition No. 13889/2026
(CNR: RJHC020716812026 | URN: CW / 30123U / 2026)
116. S.B. Civil Writ Petition No. 13915/2026
(CNR: RJHC020714472026 | URN: CW / 30172U / 2026)
117. S.B. Civil Writ Petition No. 13924/2026
(CNR: RJHC020717072026 | URN: CW / 30198U / 2026)
(10 of 82) [CW-14009/2026]
118. S.B. Civil Writ Petition No. 13929/2026
(CNR: RJHC020719752026 | URN: CW / 30206U / 2026)
119. S.B. Civil Writ Petition No. 13934/2026
(CNR: RJHC020716942026 | URN: CW / 30229U / 2026)
120. S.B. Civil Writ Petition No. 13936/2026
(CNR: RJHC020720542026 | URN: CW / 30235U / 2026)
121. S.B. Civil Writ Petition No. 13941/2026
(CNR: RJHC020720702026 | URN: CW / 30270U / 2026)
122. S.B. Civil Writ Petition No. 13958/2026
(CNR: RJHC020712552026 | URN: CW / 30288U / 2026)
123. S.B. Civil Writ Petition No. 13961/2026
(CNR: RJHC020712842026 | URN: CW / 30293U / 2026)
124. S.B. Civil Writ Petition No. 13998/2026
(CNR: RJHC020720872026 | URN: CW / 30325U / 2026)
125. S.B. Civil Writ Petition No. 14006/2026
(CNR: RJHC020719832026 | URN: CW / 30340U / 2026)
126. S.B. Civil Writ Petition No. 14011/2026
(CNR: RJHC020715992026 | URN: CW / 30347U / 2026)
127. S.B. Civil Writ Petition No. 14012/2026
(CNR: RJHC020719482026 | URN: CW / 30348U / 2026)
128. S.B. Civil Writ Petition No. 14025/2026
(CNR: RJHC020716802026 | URN: CW / 30367U / 2026)
129. S.B. Civil Writ Petition No. 14027/2026
(CNR: RJHC020716762026 | URN: CW / 30371U / 2026)
130. S.B. Civil Writ Petition No. 14029/2026
(CNR: RJHC020716852026 | URN: CW / 30372U / 2026)
131. S.B. Civil Writ Petition No. 14034/2026
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(CNR: RJHC020726932026 | URN: CW / 30379U / 2026)
132. S.B. Civil Writ Petition No. 14036/2026
(CNR: RJHC020726962026 | URN: CW / 30382U / 2026)
133. S.B. Civil Writ Petition No. 14038/2026
(CNR: RJHC020723802026 | URN: CW / 30384U / 2026)
134. S.B. Civil Writ Petition No. 14039/2026
(CNR: RJHC020726972026 | URN: CW / 30385U / 2026)
135. S.B. Civil Writ Petition No. 14048/2026
(CNR: RJHC020723212026 | URN: CW / 30397U / 2026)
136. S.B. Civil Writ Petition No. 14050/2026
(CNR: RJHC020719702026 | URN: CW / 30402U / 2026)
137. S.B. Civil Writ Petition No. 14052/2026
(CNR: RJHC020709402026 | URN: CW / 30407U / 2026)
138. S.B. Civil Writ Petition No. 14053/2026
(CNR: RJHC020719772026 | URN: CW / 30410U / 2026)
139. S.B. Civil Writ Petition No. 14056/2026
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140. S.B. Civil Writ Petition No. 14057/2026
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141. S.B. Civil Writ Petition No. 14059/2026
(CNR: RJHC020723892026 | URN: CW / 30443U / 2026)
142. S.B. Civil Writ Petition No. 14060/2026
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143. S.B. Civil Writ Petition No. 14062/2026
(CNR: RJHC020726862026 | URN: CW / 30450U / 2026)
144. S.B. Civil Writ Petition No. 14063/2026
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145. S.B. Civil Writ Petition No. 14064/2026
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146. S.B. Civil Writ Petition No. 14065/2026
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147. S.B. Civil Writ Petition No. 14066/2026
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148. S.B. Civil Writ Petition No. 14067/2026
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149. S.B. Civil Writ Petition No. 14071/2026
(CNR: RJHC020726672026 | URN: CW / 30464U / 2026)
150. S.B. Civil Writ Petition No. 14073/2026
(CNR: RJHC020726732026 | URN: CW / 30467U / 2026)
151. S.B. Civil Writ Petition No. 14074/2026
(CNR: RJHC020720622026 | URN: CW / 30476U / 2026)
152. S.B. Civil Writ Petition No. 14085/2026
(CNR: RJHC020726872026 | URN: CW / 30495U / 2026)
153. S.B. Civil Writ Petition No. 14086/2026
(CNR: RJHC020722762026 | URN: CW / 30496U / 2026)
154. S.B. Civil Writ Petition No. 14089/2026
(CNR: RJHC020726882026 | URN: CW / 30499U / 2026)
155. S.B. Civil Writ Petition No. 14092/2026
(CNR: RJHC020727472026 | URN: CW / 30505U / 2026)
156. S.B. Civil Writ Petition No. 14095/2026
(CNR: RJHC020726652026 | URN: CW / 30506U / 2026)
157. S.B. Civil Writ Petition No. 14097/2026
(CNR: RJHC020725792026 | URN: CW / 30507U / 2026)
158. S.B. Civil Writ Petition No. 14098/2026
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(CNR: RJHC020720902026 | URN: CW / 30508U / 2026)
159. S.B. Civil Writ Petition No. 14102/2026
(CNR: RJHC020726892026 | URN: CW / 30516U / 2026)
160. S.B. Civil Writ Petition No. 14117/2026
(CNR: RJHC020723672026 | URN: CW / 30533U / 2026)
161. S.B. Civil Writ Petition No. 14120/2026
(CNR: RJHC020719672026 | URN: CW / 30534U / 2026)
162. S.B. Civil Writ Petition No. 14122/2026
(CNR: RJHC020726852026 | URN: CW / 30536U / 2026)
163. S.B. Civil Writ Petition No. 14123/2026
(CNR: RJHC020721472026 | URN: CW / 30561U / 2026)
164. S.B. Civil Writ Petition No. 14126/2026
(CNR: RJHC020726842026 | URN: CW / 30565U / 2026)
165. S.B. Civil Writ Petition No. 14128/2026
(CNR: RJHC020724312026 | URN: CW / 30571U / 2026)
166. S.B. Civil Writ Petition No. 14130/2026
(CNR: RJHC020726832026 | URN: CW / 30573U / 2026)
167. S.B. Civil Writ Petition No. 14134/2026
(CNR: RJHC020726812026 | URN: CW / 30579U / 2026)
168. S.B. Civil Writ Petition No. 14144/2026
(CNR: RJHC020720582026 | URN: CW / 30605U / 2026)
169. S.B. Civil Writ Petition No. 14148/2026
(CNR: RJHC020719692026 | URN: CW / 30619U / 2026)
170. S.B. Civil Writ Petition No. 14152/2026
(CNR: RJHC020726802026 | URN: CW / 30626U / 2026)
171. S.B. Civil Writ Petition No. 14155/2026
(CNR: RJHC020726742026 | URN: CW / 30632U / 2026)
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172. S.B. Civil Writ Petition No. 14217/2026
(CNR: RJHC020728932026 | URN: CW / 30749U / 2026)
173. S.B. Civil Writ Petition No. 14230/2026
(CNR: RJHC020725462026 | URN: CW / 30777U / 2026)
174. S.B. Civil Writ Petition No. 14247/2026
(CNR: RJHC020723742026 | URN: CW / 30789U / 2026)
175. S.B. Civil Writ Petition No. 14256/2026
(CNR: RJHC020725392026 | URN: CW / 30818U / 2026)
176. S.B. Civil Writ Petition No. 14274/2026
(CNR: RJHC020723972026 | URN: CW / 30845U / 2026)
177. S.B. Civil Writ Petition No. 14275/2026
(CNR: RJHC020733372026 | URN: CW / 30847U / 2026)
178. S.B. Civil Writ Petition No. 14276/2026
(CNR: RJHC020724112026 | URN: CW / 30848U / 2026)
179. S.B. Civil Writ Petition No. 14278/2026
(CNR: RJHC020732452026 | URN: CW / 30851U / 2026)
180. S.B. Civil Writ Petition No. 14287/2026
(CNR: RJHC020738662026 | URN: CW / 30861U / 2026)
181. S.B. Civil Writ Petition No. 14289/2026
(CNR: RJHC020725602026 | URN: CW / 30863U / 2026)
182. S.B. Civil Writ Petition No. 14315/2026
(CNR: RJHC020712382026 | URN: CW / 30916U / 2026)
183. S.B. Civil Writ Petition No. 14316/2026
(CNR: RJHC020730092026 | URN: CW / 30917U / 2026)
184. S.B. Civil Writ Petition No. 14317/2026
(CNR: RJHC020729052026 | URN: CW / 30918U / 2026)
185. S.B. Civil Writ Petition No. 14318/2026
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(CNR: RJHC020733002026 | URN: CW / 30920U / 2026)
186. S.B. Civil Writ Petition No. 14319/2026
(CNR: RJHC020729202026 | URN: CW / 30921U / 2026)
187. S.B. Civil Writ Petition No. 14320/2026
(CNR: RJHC020726082026 | URN: CW / 30923U / 2026)
188. S.B. Civil Writ Petition No. 14324/2026
(CNR: RJHC020730422026 | URN: CW / 30930U / 2026)
189. S.B. Civil Writ Petition No. 14328/2026
(CNR: RJHC020736292026 | URN: CW / 30937U / 2026)
190. S.B. Civil Writ Petition No. 14332/2026
(CNR: RJHC020726102026 | URN: CW / 30949U / 2026)
191. S.B. Civil Writ Petition No. 14333/2026
(CNR: RJHC020733842026 | URN: CW / 30950U / 2026)
192. S.B. Civil Writ Petition No. 14340/2026
(CNR: RJHC020736242026 | URN: CW / 30957U / 2026)
193. S.B. Civil Writ Petition No. 14365/2026
(CNR: RJHC020736832026 | URN: CW / 30980U / 2026)
194. S.B. Civil Writ Petition No. 14366/2026
(CNR: RJHC020736782026 | URN: CW / 30981U / 2026)
195. S.B. Civil Writ Petition No. 14382/2026
(CNR: RJHC020729592026 | URN: CW / 31011U / 2026)
196. S.B. Civil Writ Petition No. 14397/2026
(CNR: RJHC020732902026 | URN: CW / 31044U / 2026)
197. S.B. Civil Writ Petition No. 14401/2026
(CNR: RJHC020732382026 | URN: CW / 31049U / 2026)
198. S.B. Civil Writ Petition No. 14431/2026
(CNR: RJHC020732882026 | URN: CW / 31102U / 2026)
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199. S.B. Civil Writ Petition No. 14467/2026
(CNR: RJHC020741762026 | URN: CW / 31159U / 2026)
200. S.B. Civil Writ Petition No. 14478/2026
(CNR: RJHC020738242026 | URN: CW / 31173U / 2026)
201. S.B. Civil Writ Petition No. 14483/2026
(CNR: RJHC020734722026 | URN: CW / 31178U / 2026)
202. S.B. Civil Writ Petition No. 14484/2026
(CNR: RJHC020732572026 | URN: CW / 31179U / 2026)
203. S.B. Civil Writ Petition No. 14492/2026
(CNR: RJHC020736492026 | URN: CW / 31189U / 2026)
204. S.B. Civil Writ Petition No. 14499/2026
(CNR: RJHC020738422026 | URN: CW / 31200U / 2026)
205. S.B. Civil Writ Petition No. 14515/2026
(CNR: RJHC020732922026 | URN: CW / 31206U / 2026)
206. S.B. Civil Writ Petition No. 14518/2026
(CNR: RJHC020731012026 | URN: CW / 31207U / 2026)
207. S.B. Civil Writ Petition No. 14530/2026
(CNR: RJHC020719052026 | URN: CW / 31214U / 2026)
208. S.B. Civil Writ Petition No. 14533/2026
(CNR: RJHC020734122026 | URN: CW / 31222U / 2026)
209. S.B. Civil Writ Petition No. 14539/2026
(CNR: RJHC020741442026 | URN: CW / 31235U / 2026)
210. S.B. Civil Writ Petition No. 14540/2026
(CNR: RJHC020735732026 | URN: CW / 31238U / 2026)
211. S.B. Civil Writ Petition No. 14543/2026
(CNR: RJHC020740372026 | URN: CW / 31241U / 2026)
212. S.B. Civil Writ Petition No. 14544/2026
(17 of 82) [CW-14009/2026]
(CNR: RJHC020727412026 | URN: CW / 31253U / 2026)
213. S.B. Civil Writ Petition No. 14548/2026
(CNR: RJHC020740382026 | URN: CW / 31257U / 2026)
214. S.B. Civil Writ Petition No. 14550/2026
(CNR: RJHC020738372026 | URN: CW / 31259U / 2026)
215. S.B. Civil Writ Petition No. 14551/2026
(CNR: RJHC020743892026 | URN: CW / 31260U / 2026)
216. S.B. Civil Writ Petition No. 14554/2026
(CNR: RJHC020740232026 | URN: CW / 31266U / 2026)
217. S.B. Civil Writ Petition No. 14570/2026
(CNR: RJHC020732892026 | URN: CW / 31283U / 2026)
218. S.B. Civil Writ Petition No. 14574/2026
(CNR: RJHC020734262026 | URN: CW / 31287U / 2026)
219. S.B. Civil Writ Petition No. 14579/2026
(CNR: RJHC020732942026 | URN: CW / 31292U / 2026)
220. S.B. Civil Writ Petition No. 14580/2026
(CNR: RJHC020732292026 | URN: CW / 31293U / 2026)
221. S.B. Civil Writ Petition No. 14583/2026
(CNR: RJHC020732952026 | URN: CW / 31309U / 2026)
222. S.B. Civil Writ Petition No. 14589/2026
(CNR: RJHC020740042026 | URN: CW / 31318U / 2026)
223. S.B. Civil Writ Petition No. 14594/2026
(CNR: RJHC020735682026 | URN: CW / 31337U / 2026)
224. S.B. Civil Writ Petition No. 14595/2026
(CNR: RJHC020730412026 | URN: CW / 31338U / 2026)
225. S.B. Civil Writ Petition No. 14603/2026
(CNR: RJHC020733312026 | URN: CW / 31343U / 2026)
(18 of 82) [CW-14009/2026]
226. S.B. Civil Writ Petition No. 14610/2026
(CNR: RJHC020734242026 | URN: CW / 31346U / 2026)
227. S.B. Civil Writ Petition No. 14619/2026
(CNR: RJHC020744562026 | URN: CW / 31347U / 2026)
228. S.B. Civil Writ Petition No. 14624/2026
(CNR: RJHC020740212026 | URN: CW / 31356U / 2026)
229. S.B. Civil Writ Petition No. 14627/2026
(CNR: RJHC020742392026 | URN: CW / 31357U / 2026)
230. S.B. Civil Writ Petition No. 14635/2026
(CNR: RJHC020748452026 | URN: CW / 31369U / 2026)
231. S.B. Civil Writ Petition No. 14638/2026
(CNR: RJHC020734222026 | URN: CW / 31383U / 2026)
232. S.B. Civil Writ Petition No. 14640/2026
(CNR: RJHC020749132026 | URN: CW / 31386U / 2026)
233. S.B. Civil Writ Petition No. 14642/2026
(CNR: RJHC020736412026 | URN: CW / 31388U / 2026)
234. S.B. Civil Writ Petition No. 14648/2026
(CNR: RJHC020723932026 | URN: CW / 31394U / 2026)
235. S.B. Civil Writ Petition No. 14649/2026
(CNR: RJHC020748692026 | URN: CW / 31395U / 2026)
236. S.B. Civil Writ Petition No. 14652/2026
(CNR: RJHC020736422026 | URN: CW / 31398U / 2026)
237. S.B. Civil Writ Petition No. 14654/2026
(CNR: RJHC020734842026 | URN: CW / 31400U / 2026)
238. S.B. Civil Writ Petition No. 14655/2026
(CNR: RJHC020732932026 | URN: CW / 31401U / 2026)
239. S.B. Civil Writ Petition No. 14657/2026
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(CNR: RJHC020744792026 | URN: CW / 31403U / 2026)
240. S.B. Civil Writ Petition No. 14658/2026
(CNR: RJHC020744702026 | URN: CW / 31404U / 2026)
241. S.B. Civil Writ Petition No. 14661/2026
(CNR: RJHC020732412026 | URN: CW / 31407U / 2026)
242. S.B. Civil Writ Petition No. 14662/2026
(CNR: RJHC020726392026 | URN: CW / 31408U / 2026)
243. S.B. Civil Writ Petition No. 14679/2026
(CNR: RJHC020718472026 | URN: CW / 31452U / 2026)
244. S.B. Civil Writ Petition No. 14682/2026
(CNR: RJHC020742362026 | URN: CW / 31455U / 2026)
245. S.B. Civil Writ Petition No. 14684/2026
(CNR: RJHC020741902026 | URN: CW / 31458U / 2026)
246. S.B. Civil Writ Petition No. 14692/2026
(CNR: RJHC020745362026 | URN: CW / 31468U / 2026)
247. S.B. Civil Writ Petition No. 14699/2026
(CNR: RJHC020720862026 | URN: CW / 31477U / 2026)
248. S.B. Civil Writ Petition No. 14703/2026
(CNR: RJHC020748072026 | URN: CW / 31483U / 2026)
249. S.B. Civil Writ Petition No. 14705/2026
(CNR: RJHC020747552026 | URN: CW / 31490U / 2026)
250. S.B. Civil Writ Petition No. 14711/2026
(CNR: RJHC020733062026 | URN: CW / 31500U / 2026)
251. S.B. Civil Writ Petition No. 14714/2026
(CNR: RJHC020726442026 | URN: CW / 31503U / 2026)
252. S.B. Civil Writ Petition No. 14739/2026
(CNR: RJHC020743352026 | URN: CW / 31540U / 2026)
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253. S.B. Civil Writ Petition No. 14758/2026
(CNR: RJHC020742182026 | URN: CW / 31580U / 2026)
254. S.B. Civil Writ Petition No. 14770/2026
(CNR: RJHC020744742026 | URN: CW / 31592U / 2026)
255. S.B. Civil Writ Petition No. 14776/2026
(CNR: RJHC020742322026 | URN: CW / 31598U / 2026)
256. S.B. Civil Writ Petition No. 14867/2026
(CNR: RJHC020744352026 | URN: CW / 31748U / 2026)
257. S.B. Civil Writ Petition No. 14880/2026
(CNR: RJHC020729822026 | URN: CW / 31767U / 2026)
258. S.B. Civil Writ Petition No. 14881/2026
(CNR: RJHC020744852026 | URN: CW / 31769U / 2026)
259. S.B. Civil Writ Petition No. 14952/2026
(CNR: RJHC020756882026 | URN: CW / 31871U / 2026)
260. S.B. Civil Writ Petition No. 14953/2026
(CNR: RJHC020756732026 | URN: CW / 31875U / 2026)
261. S.B. Civil Writ Petition No. 14954/2026
(CNR: RJHC020756762026 | URN: CW / 31877U / 2026)
262. S.B. Civil Writ Petition No. 15170/2026
(CNR: RJHC020738962026 | URN: CW / 32308U / 2026)
263. S.B. Civil Writ Petition No. 15211/2026
(CNR: RJHC020764682026 | URN: CW / 32380U / 2026)
264. S.B. Civil Writ Petition No. 15288/2026
(CNR: RJHC020738722026 | URN: CW / 32519U / 2026)
265. S.B. Civil Writ Petition No. 15343/2026
(CNR: RJHC020769042026 | URN: CW / 32685U / 2026)
266. S.B. Civil Writ Petition No. 15357/2026
(21 of 82) [CW-14009/2026]
(CNR: RJHC020772642026 | URN: CW / 32720U / 2026)
267. S.B. Civil Writ Petition No. 15372/2026
(CNR: RJHC020758282026 | URN: CW / 32774U / 2026)
268. S.B. Civil Writ Petition No. 15373/2026
(CNR: RJHC020769092026 | URN: CW / 32775U / 2026)
269. S.B. Civil Writ Petition No. 15374/2026
(CNR: RJHC020773622026 | URN: CW / 32776U / 2026)
270. S.B. Civil Writ Petition No. 15377/2026
(CNR: RJHC020752462026 | URN: CW / 32777U / 2026)
271. S.B. Civil Writ Petition No. 15405/2026
(CNR: RJHC020769022026 | URN: CW / 32789U / 2026)
272. S.B. Civil Writ Petition No. 15471/2026
(CNR: RJHC020773422026 | URN: CW / 32908U / 2026)
273. S.B. Civil Writ Petition No. 15475/2026
(CNR: RJHC020766012026 | URN: CW / 32912U / 2026)
274. S.B. Civil Writ Petition No. 15476/2026
(CNR: RJHC020775012026 | URN: CW / 32913U / 2026)
275. S.B. Civil Writ Petition No. 15482/2026
(CNR: RJHC020769012026 | URN: CW / 32922U / 2026)
276. S.B. Civil Writ Petition No. 15483/2026
(CNR: RJHC020776442026 | URN: CW / 32923U / 2026)
277. S.B. Civil Writ Petition No. 14845/2026
CNR: RJHC020747262026 | URN: CW / 31702U / 2026
278. S.B. Civil Writ Petition No. 13512/2026
(CNR: RJHC020704532026 | URN: CW / 29548U / 2026)
279. S.B. Civil Writ Petition No. 13572/2026
(22 of 82) [CW-14009/2026]
(CNR: RJHC020707012026 | URN: CW / 29591U / 2026)
280. S.B. Civil Writ Petition No. 13738/2026
(CNR: RJHC020711172026 | URN: CW / 29883U / 2026)
281. S.B. Civil Writ Petition No. 14641/2026
(CNR: RJHC020744462026 | URN: CW / 31387U / 2026)
282. S.B. Civil Writ Petition No. 14647/2026
(CNR: RJHC020744292026 | URN: CW / 31393U / 2026)
283. S.B. Civil Writ Petition No. 14761/2026
(CNR: RJHC020725862026 | URN: CW / 31583U / 2026)
284. S.B. Civil Writ Petition No. 14767/2026
(CNR: RJHC020711612026 | URN: CW / 31589U / 2026)
285. S.B. Civil Writ Petition No. 14804/2026
(CNR: RJHC020742852026 | URN: CW / 31636U / 2026)
286. S.B. Civil Writ Petition No. 14822/2026
(CNR: RJHC020743972026 | URN: CW / 31672U / 2026)
287. S.B. Civil Writ Petition No. 14823/2026
(CNR: RJHC020743942026 | URN: CW / 31675U / 2026)
288. S.B. Civil Writ Petition No. 14824/2026
(CNR: RJHC020750702026 | URN: CW / 31676U / 2026)
289. S.B. Civil Writ Petition No. 14835/2026
(CNR: RJHC020741672026 | URN: CW / 31696U / 2026)
290. S.B. Civil Writ Petition No. 14950/2026
(CNR: RJHC020745242026 | URN: CW / 31865U / 2026)
291. S.B. Civil Writ Petition No. 14951/2026
(CNR: RJHC020752572026 | URN: CW / 31870U / 2026)
292. S.B. Civil Writ Petition No. 14959/2026
(CNR: RJHC020757752026 | URN: CW / 31889U / 2026)
(23 of 82) [CW-14009/2026]
293. S.B. Civil Writ Petition No. 14960/2026
(CNR: RJHC020750652026 | URN: CW / 31892U / 2026)
294. S.B. Civil Writ Petition No. 14961/2026
(CNR: RJHC020739672026 | URN: CW / 31893U / 2026)
295. S.B. Civil Writ Petition No. 14978/2026
(CNR: RJHC020757802026 | URN: CW / 31930U / 2026)
296. S.B. Civil Writ Petition No. 14988/2026
(CNR: RJHC020718432026 | URN: CW / 31954U / 2026)
297. S.B. Civil Writ Petition No. 14997/2026
(CNR: RJHC020752932026 | URN: CW / 31967U / 2026)
298. S.B. Civil Writ Petition No. 15014/2026
(CNR: RJHC020748412026 | URN: CW / 31991U / 2026)
299. S.B. Civil Writ Petition No. 15030/2026
(CNR: RJHC020755042026 | URN: CW / 32017U / 2026)
300. S.B. Civil Writ Petition No. 15046/2026
(CNR: RJHC020750292026 | URN: CW / 32069U / 2026)
301. S.B. Civil Writ Petition No. 15054/2026
(CNR: RJHC020750332026 | URN: CW / 32102U / 2026)
302. S.B. Civil Writ Petition No. 15055/2026
(CNR: RJHC020758332026 | URN: CW / 32103U / 2026)
303. S.B. Civil Writ Petition No. 15065/2026
(CNR: RJHC020760882026 | URN: CW / 32127U / 2026)
304. S.B. Civil Writ Petition No. 15067/2026
(CNR: RJHC020750012026 | URN: CW / 32133U / 2026)
305. S.B. Civil Writ Petition No. 15069/2026
(CNR: RJHC020739112026 | URN: CW / 32143U / 2026)
306. S.B. Civil Writ Petition No. 15070/2026
(24 of 82) [CW-14009/2026]
(CNR: RJHC020748382026 | URN: CW / 32144U / 2026)
307. S.B. Civil Writ Petition No. 15075/2026
(CNR: RJHC020747392026 | URN: CW / 32160U / 2026)
308. S.B. Civil Writ Petition No. 15077/2026
(CNR: RJHC020759522026 | URN: CW / 32163U / 2026)
309. S.B. Civil Writ Petition No. 14347/2026
CNR: RJHC020736802026 | URN: CW / 30959U / 2026
310. S.B. Civil Writ Petition No. 14348/2026
CNR: RJHC020736842026 | URN: CW / 30961U / 2026
311. S.B. Civil Writ Petition No. 13977/2026
CNR: RJHC020706372026 | URN: CW / 30316U / 2026
312. S.B. Civil Writ Petition No. 20567/2025
CNR: RJHC021127742025 | URN: CW / 45578U / 2025
313. S.B. Civil Writ Petition No. 1204/2026
(CNR: RJHC020056162026 | URN: CW / 2598U / 2026)
314. S.B. Civil Writ Petition No. 7091/2026
(CNR: RJHC020366872026 | URN: CW / 15606U / 2026)
315. S.B. Civil Writ Petition No. 7157/2026
(CNR: RJHC020374292026 | URN: CW / 15717U / 2026)
316. S.B. Civil Writ Petition No. 8526/2026
(CNR: RJHC020447842026 | URN: CW / 18847U / 2026)
317. S.B. Civil Writ Petition No. 9473/2026
(CNR: RJHC020498932026 | URN: CW / 21157U / 2026)
318. S.B. Civil Writ Petition No. 10608/2026
(CNR: RJHC020565562026 | URN: CW / 23399U / 2026)
319. S.B. Civil Writ Petition No. 12077/2026
(CNR: RJHC020663562026 | URN: CW / 26660U / 2026)
(25 of 82) [CW-14009/2026]
320. S.B. Civil Writ Petition No. 12216/2026
(CNR: RJHC020668232026 | URN: CW / 26965U / 2026)
321. S.B. Civil Writ Petition No. 12319/2026
(CNR: RJHC020664602026 | URN: CW / 27242U / 2026)
322. S.B. Civil Writ Petition No. 12447/2026
(CNR: RJHC020674102026 | URN: CW / 27393U / 2026)
323. S.B. Civil Writ Petition No. 12467/2026
(CNR: RJHC020674832026 | URN: CW / 27434U / 2026)
324. S.B. Civil Writ Petition No. 12651/2026
(CNR: RJHC020677632026 | URN: CW / 27759U / 2026)
325. S.B. Civil Writ Petition No. 12777/2026
(CNR: RJHC020681202026 | URN: CW / 27979U / 2026)
326. S.B. Civil Writ Petition No. 12859/2026
(CNR: RJHC020684072026 | URN: CW / 28108U / 2026)
327. S.B. Civil Writ Petition No. 12888/2026
(CNR: RJHC020679622026 | URN: CW / 28176U / 2026)
328. S.B. Civil Writ Petition No. 12893/2026
(CNR: RJHC020679662026 | URN: CW / 28187U / 2026)
329. S.B. Civil Writ Petition No. 12940/2026
(CNR: RJHC020683442026 | URN: CW / 28295U / 2026)
330. S.B. Civil Writ Petition No. 12942/2026
(CNR: RJHC020668912026 | URN: CW / 28300U / 2026)
331. S.B. Civil Writ Petition No. 12954/2026
(CNR: RJHC020686392026 | URN: CW / 28323U / 2026)
332. S.B. Civil Writ Petition No. 13071/2026
(CNR: RJHC020690662026 | URN: CW / 28615U / 2026)
333. S.B. Civil Writ Petition No. 13183/2026
(26 of 82) [CW-14009/2026]
(CNR: RJHC020690792026 | URN: CW / 28902U / 2026)
334. S.B. Civil Writ Petition No. 13184/2026
(CNR: RJHC020684762026 | URN: CW / 28903U / 2026)
335. S.B. Civil Writ Petition No. 13192/2026
(CNR: RJHC020690582026 | URN: CW / 28920U / 2026)
336. S.B. Civil Writ Petition No. 13209/2026
(CNR: RJHC020693342026 | URN: CW / 28955U / 2026)
337. S.B. Civil Writ Petition No. 13217/2026
(CNR: RJHC020686522026 | URN: CW / 28972U / 2026)
338. S.B. Civil Writ Petition No. 13252/2026
(CNR: RJHC020697412026 | URN: CW / 29042U / 2026)
339. S.B. Civil Writ Petition No. 13256/2026
(CNR: RJHC020689892026 | URN: CW / 29057U / 2026)
340. S.B. Civil Writ Petition No. 13257/2026
(CNR: RJHC020690022026 | URN: CW / 29058U / 2026)
341. S.B. Civil Writ Petition No. 13299/2026
(CNR: RJHC020692202026 | URN: CW / 29196U / 2026)
342. S.B. Civil Writ Petition No. 13484/2026
(CNR: RJHC020700302026 | URN: CW / 29504U / 2026)
343. S.B. Civil Writ Petition No. 13486/2026
(CNR: RJHC020701742026 | URN: CW / 29508U / 2026)
344. S.B. Civil Writ Petition No. 13501/2026
(CNR: RJHC020707362026 | URN: CW / 29523U / 2026)
345. S.B. Civil Writ Petition No. 13595/2026
(CNR: RJHC020707402026 | URN: CW / 29620U / 2026)
346. S.B. Civil Writ Petition No. 13596/2026
(CNR: RJHC020707372026 | URN: CW / 29622U / 2026)
(27 of 82) [CW-14009/2026]
347. S.B. Civil Writ Petition No. 13600/2026
(CNR: RJHC020704422026 | URN: CW / 29635U / 2026)
348. S.B. Civil Writ Petition No. 13602/2026
(CNR: RJHC020695812026 | URN: CW / 29638U / 2026)
349. S.B. Civil Writ Petition No. 13603/2026
(CNR: RJHC020695852026 | URN: CW / 29640U / 2026)
350. S.B. Civil Writ Petition No. 13604/2026
(CNR: RJHC020707002026 | URN: CW / 29641U / 2026)
351. S.B. Civil Writ Petition No. 13632/2026
(CNR: RJHC020689822026 | URN: CW / 29743U / 2026)
352. S.B. Civil Writ Petition No. 13637/2026
(CNR: RJHC020695772026 | URN: CW / 29759U / 2026)
353. S.B. Civil Writ Petition No. 13658/2026
(CNR: RJHC020697252026 | URN: CW / 29787U / 2026)
354. S.B. Civil Writ Petition No. 13707/2026
(CNR: RJHC020689772026 | URN: CW / 29836U / 2026)
355. S.B. Civil Writ Petition No. 13835/2026
(CNR: RJHC020711122026 | URN: CW / 29983U / 2026)
356. S.B. Civil Writ Petition No. 13897/2026
(CNR: RJHC020719062026 | URN: CW / 30130U / 2026)
357. S.B. Civil Writ Petition No. 13926/2026
(CNR: RJHC020719802026 | URN: CW / 30202U / 2026)
358. S.B. Civil Writ Petition No. 13932/2026
(CNR: RJHC020726582026 | URN: CW / 30212U / 2026)
359. S.B. Civil Writ Petition No. 14196/2026
(CNR: RJHC020725662026 | URN: CW / 30718U / 2026)
360. S.B. Civil Writ Petition No. 14325/2026
(28 of 82) [CW-14009/2026]
(CNR: RJHC020719282026 | URN: CW / 30932U / 2026)
361. S.B. Civil Writ Petition No. 14405/2026
(CNR: RJHC020732342026 | URN: CW / 31053U / 2026)
362. S.B. Civil Writ Petition No. 14443/2026
(CNR: RJHC020731702026 | URN: CW / 31119U / 2026)
363. S.B. Civil Writ Petition No. 14646/2026
(CNR: RJHC020727032026 | URN: CW / 31392U / 2026)
364. S.B. Civil Writ Petition No. 14650/2026
(CNR: RJHC020732632026 | URN: CW / 31396U / 2026)
365. S.B. Civil Writ Petition No. 14986/2026
(CNR: RJHC020750832026 | URN: CW / 31952U / 2026)
366. S.B. Civil Writ Petition No. 14622/2026
CNR: RJHC020746142026 | URN: CW / 31352U / 2026
367. S.B. Civil Writ Petition No. 14636/2026
CNR: RJHC020746152026 | URN: CW / 31381U / 2026
368. S.B. Civil Writ Petition No. 14956/2026
CNR: RJHC020756942026 | URN: CW / 31885U / 2026
369. S.B. Civil Writ Petition No. 15140/2026
CNR: RJHC020760722026 | URN: CW / 32249U / 2026
370. S.B. Civil Writ Petition No. 15141/2026
CNR: RJHC020760292026 | URN: CW / 32250U / 2026
371. S.B. Civil Writ Petition No. 15171/2026
CNR: RJHC020760522026 | URN: CW / 32311U / 2026
372. S.B. Civil Writ Petition No. 15191/2026
CNR: RJHC020754912026 | URN: CW / 32323U / 2026
373. S.B. Civil Writ Petition No. 13419/2026
CNR: RJHC020704902026 | URN: CW / 29366U / 2026
(29 of 82) [CW-14009/2026]
374. S.B. Civil Writ Petition No. 13475/2026
CNR: RJHC020704922026 | URN: CW / 29490U / 2026
375. S.B. Civil Writ Petition No. 14204/2026
CNR: RJHC020712092026 | URN: CW / 30729U / 2026
376. S.B. Civil Writ Petition No. 14221/2026
CNR: RJHC020726432026 | URN: CW / 30759U / 2026
377. S.B. Civil Writ Petition No. 14335/2026
CNR: RJHC020722982026 | URN: CW / 30952U / 2026
378. S.B. Civil Writ Petition No. 14338/2026
CNR: RJHC020725512026 | URN: CW / 30955U / 2026
379. S.B. Civil Writ Petition No. 14375/2026
CNR: RJHC020726342026 | URN: CW / 30998U / 2026
380. S.B. Civil Writ Petition No. 14388/2026
CNR: RJHC020725572026 | URN: CW / 31027U / 2026
381. S.B. Civil Writ Petition No. 14402/2026
CNR: RJHC020726012026 | URN: CW / 31050U / 2026
382. S.B. Civil Writ Petition No. 14403/2026
CNR: RJHC020733882026 | URN: CW / 31051U / 2026
383. S.B. Civil Writ Petition No. 14406/2026
CNR: RJHC020726052026 | URN: CW / 31054U / 2026
384. S.B. Civil Writ Petition No. 14415/2026
CNR: RJHC020724352026 | URN: CW / 31074U / 2026
385. S.B. Civil Writ Petition No. 14417/2026
CNR: RJHC020732532026 | URN: CW / 31082U / 2026
386. S.B. Civil Writ Petition No. 14418/2026
CNR: RJHC020717222026 | URN: CW / 31083U / 2026
(30 of 82) [CW-14009/2026]
387. S.B. Civil Writ Petition No. 14435/2026
CNR: RJHC020731822026 | URN: CW / 31107U / 2026
388. S.B. Civil Writ Petition No. 14450/2026
CNR: RJHC020727572026 | URN: CW / 31126U / 2026
389. S.B. Civil Writ Petition No. 14451/2026
CNR: RJHC020712912026 | URN: CW / 31127U / 2026
390. S.B. Civil Writ Petition No. 14358/2026
CNR: RJHC020740202026 | URN: CW / 30976U / 2026
AND LISTED IN APPENDIX
For Petitioner(s) : Mr. Sandeep Kalwaniya with
Mr. Dayaram Bhaskar
Mr. Ashish Saxena (Amicus Curiae)
Mr. R.P. Singh, Sr. Adv. with
Mr. Asgar Khan
Mr. Ashish Poonia
Mr. Mahendra Sharma
Mr. Ashok Bansal
Mr. Eliyas Khan for
Mr. Tanveer Ahamad
Mr. Ambrish Vashishtha
Mr. Prashant Tada
Mr. Dhirendra Singh Fauzdar
Mr. Satish Kumar Khandal
Mr. Vinayak Kumar Joshi
Mr. Devendra Kumar Bhardwaj
Mr. Pallav Sharma
Mr. M S Raghav
Mr. Vishwas Saini
Mr. Mananjay Singh Rathore
Mr. Ashwinee Kumar Jaiman
Mr. Ram Pratap Saini
Mr. Vijay Pathak
Mr. Vinod Kumar Singhal
Mr. Arun Sharma
Mr. R B Sharma Ganthola
Mr. Hira Lal
Mr. Abhishek Pareek
Mr. Vijay Punia
Mr. Sudhir Yadav
(31 of 82) [CW-14009/2026]
Mr. Kunal Kant Rawat
Mr. Himanshu Jain
Mr. Rishi Raj Maheshwari
Mr. T C Vyas
Mr. Pradeep Mathur
Ms. Supriya Saxena
Mr. Akhil Simlote
Mr. Tanmay Dhand
Mr. Swaraj Panwar
Mr. Sandeep Singh Tanwar
Mr. Prahlad Sharma
Mr. Deepak Choudhary
Mr. Akshay Sharma
Mr. Ram Pratap Saini with
Mr. Aamir Khan
Ms. Anita Saini
Ms. Kavita Sharma
Mr. Kapil Kumar Khandelwal
Mr. Giriraj Rajoria
Mr. Ramit Pareek
Mr. Kartik Sharma
Mr. Anil K. Sharma
Mr. Rajesh Kumar Mutha
Mr. Shreyansh Mutha
Mr. Pyare Lal
Mr. Jhabar Swami
Mr. Sandeep Saxena
Ms. Neha Swami
Mr. Bhuvnesh Tiwari
Mr. Punit Singhvi
Mr. Jhabar Mal Swami
Mr. Shobhit Vyas
Mr. Harendar Neel
Mr. Amogh Gupta
Mr. Ajatshatru Mina with
Mr. Movil Jeenwal
Mr. Pooran Singh Meena
Mr. Chain Singh Rathore
Mr. Sudhir Gupta
Mr. Shailesh Prakash Sharma
Mr. Dilip Sharma
Mr. Suresh Kashyap
Ms. Sarita Choudhary
Mr. Vinod Kumar Sharma
Mr. Hanuman Choudhary
Mr. Bajrang Sepat for
Ms. Komal Kumari Giri
Mr. Ravi Kant Sharma
Mr. R D Meena
Mr. Raghu Nandan Sharma
Mr. Pradeep Mathur
Mr. David Mehla
(32 of 82) [CW-14009/2026]
Mr. Kuldeep Singh
Mr. Shovit Jhajharia
Mr. Sandeep Bhagwati
Mr. Sukhraj Singh Rathore
Mr. Mohammad Wasim Khan
Mr. Shailender Singh Balwada
Mr. Kailash Chander Sharma
Mr. Sanjay Buri
Mr. Sunil Kumar Swami
Mr. Sohan Lal Meena
Mr. Shribhan Gurjar
Mr. Rahul Kamwar
Mr. Shubham Rohila
Mr. Vaibhav Nirmal
Mr. Lakshya Sharma
Mr. Mukesh Choudhary
Mr. Manish Sharma
Mr. Sanjay Khedar
Mr. Abhishek Choudhary
Mr. Inderjeet Deora
Mr. G.S. Gouttam
Mr. M.I. Abbasi
Mr. Akshay Yadav
Mr. Rajesh Gadwal
Mr. Waseem Akram
Mr. Rakesh
Mr. Buddhi Prakash Sharma
Mr. Lakhan Singh Meena
Mr. Ajay Poonia
Mr. Yash Joshi
Mr. Rupender Singh Rathore
Mr. Shashank Singh
Mr. Keshav Parashar
Mr. Gunjan Sharma
Mr. Abhishek Parashar
Mr. Mohar Pal Meena
Mr. Vinod Goyal
Mr. Sandeep Garssa with
Mr. R.S. Amena
Mr. Ganesh
Mr. Nitin Sinsinwar
Mr. Harendar Neel with
Mr. Amogh Gupta
Mr. Rohan Gupta
Mr. Jeetendra Kumar Sharma
Mr. Ashindra Gautam
Mr. Pankaj Datt
Mr. Jay Vardhan Joshi
Mr. Dinesh Chand Sharma
Mr. T C Vyas
Mr. Bhanu Pratap Saini
Ms. Srijana Shresth
(33 of 82) [CW-14009/2026]
Mr. Manish Kumar Sharma
Mr. Kuldeep Sharma
Mr. Udit Sharma
Mr. Mukesh Chouhan
Mr. Bhaskar Sharma
Mr. Adesh Arora
Mr. Sanjeev Kumar Mahala
Mr. Prakash Sharma
Mr. Hira Lal
Mr. Rajendra Kumar Saini
Ms. Rashmi Jain
Ms. Dipti Jain
Mr. R D Meena
Mr. Rakesh Kumar Saini
Mr. Deshraj Kalwania
Mr. Abhishek Sharma
Mr. Ashindra Gautam
Mr. Digvijay Singh
Mr. Gordhan Singh
Mr. Navdeep Singh
Ms. Bhuvaneshwari
Mr. Manoj Kumar Avasthi
Mr. Sandeep Kumar Meena
Mr. Rahul Danodia
Mr. Dilip Singh Kurka
Mr. Hari Kishan Saini
Mr. Munesh Bhardwaj
Ms. Monti Kumari Khatri
Mr. Kuldeep Singh
Mr. Sanjay Mehla with
Ms. Sunita Mehla
Mr. Nagendra Sharma
Mr. Ankit Sharma
Mr. Abhay Singh Rathore
Mr. Pushpendra Singh
Mr. Khushal Singh Rathore
Mr. Sandeep Singh Tanwar
Mr. Ravi Kant Agarwal
Mr. Tushar Panwar
Mr. Ram Babu Sharma
Mr. D K Dixit
Mr. Praveen Sharma
Mr. Sudarshan Kumar Laddha
Mr. Laxmi Kant Malpura
Mr. Pradeep Singh
Mr. Pradeep Mathur
Mr. Saurabh Khandppa
Mr. Sumit Kumar Jain
Mr. Suray Prakash Sharma
Mr. Brijesh Methi
Mr. Ajay Goyal
Mr. Anjani Kumar Sharma
(34 of 82) [CW-14009/2026]
Mr. D P Sharma
Mr. Daya Krishan Gurjar
Mr. Prakhar Gupta
Ms. Lipi Garg
Mr. Pradeep Vishnoi
Ms. Chhavi Chaturvedi
Mr. Shyogi Ram Sharma
Mr. Suresh Kumar Meena
Mr. Shobit Tiwari
Mr. Dinesh Yadav
Mr. Ravinder Kumar
Mr. Swadeep Singh Hora with
Ms. Yaadvi Dhawan
Mr. Swapnil Singh Patel
Ms. Shivangi Singh Patel
Mr. Yuvraj Samant
Mr. Mahendra Kumar
Mr. C P Sharma
Mr. Jayesh Sharma
Mr. Sitaram Samota
Mr. Narpat Singh Shekhawat
Mr. Anany Goyal
Mr. Rajesh Kumar
Mr. Satyanarayan Kumawat
Mr. Yuvraj Singh Rathore
Mr. Vikas Kabra
Mr. Sameer Sharma
Mr. Puneet Garg
Mr. Aditya Joshi
Mr. Ankit Sharma
Mr. Vikram Yadav
Mr. Trilok Chand Sharma
Ms. Pallavi Mehta
Mr. Aman Garg
Mr. Ankur Singh Tomar
Mr. D.P. Sharma
Mr. Ramrakh Sharma
Mr. Deepesh Sharma
Mr. Abhishek Sharma
Mr. Ashish Sharma
Mr. Yogesh Kumar Tailor
Mr. Pradeep Bacholiya
Mr. Hemraj Bairwa
Mr. Neeraj Kumar Sharma
Mr. Shivatma Kumar Tank
Mr. Chitrank Sharma
Mr. Suraj K Dixit
Mr. Rajesh Kumar Kuri
Mr. Tribhuvan Narayan Singh with
Mr. Tushar Sharma
Mr. Rahul Agrawal
Mr. Surya Pratap Singh
(35 of 82) [CW-14009/2026]
Mr. Manoj Kumar Bhardwaj with
Mr. T L Pandey
Mr. Poonam Chand Sharma
Mr. Dheeraj Kumar Palia
For Respondent(s) : Mr. Rajendra Prasad, AG with
Ms. Dhriti Laddha
Ms. Mahi Yadav, AAG
Mr. S.S. Naruka, AAG with
Mr. Jitendra Kumar Takar
Ms. Ritika Naruka
Mr. Anshuman Singh
Mr. Bhuwnesh Sharma, AAG with
Mr. Vishnu Dutt Sharma
Ms. Manju Joshi, AGC
Ms. Minakshi Jain, GC with
Ms. Supriya Rana
Mr. Rahul Lodha, AGC with
Mr. Shubham Gupta
Mr. Vinod Kumar Gupta, AGC with
Ms. Karishma Soni
Mr. Aditya Singh, GC
Mr. Avaneesh Kumar Sharma, Dy. GC
Mr. Devansh Sharma, Dy.GC
Ms. Pooja Sharma with
Mr. Vishal Kumar
Mr. Divyansh Mathur for
Mr. Manoj Sharma, AAG
Mr. Sandeep Singh Shekhawat with
Ms. Priyanshi Jaiswal
Mr. Sandeep Pathak
Mr. Indresh Sharma with
Mr. Rajesh Sharma
Mr. Yuvraj Singh Rathore
Mr. Vishvesh Gupta
Mr. Kishan Swami
Mr. Naveen Verma with
Ms. Keerti
Mr. Utkarsh Dubey for
Mr. Prateek Mathur
Mr. Sagar Jindal
Ms. Sneha Kaushal for
Mr. Neeraj Batara, GC
Mr. Praveen Sharma
Mr. Naveen Kumar Tiwari with
Mr. Shard Dadhich
Mr. Divanshu Gupta
Ms. Simran Sharma
Mr. Tanishq Jhavery
Mr. Rishipal Agarwal
Mr. Yash Joshi
(36 of 82) [CW-14009/2026]
Ms. Anita Aggarwal
Mr. Pradeep Kalwaniya
Mr. Mohit Choudhary
Mr. Ishan Kumawat
Ms. Anima Chaturvedi
Mr. Ankur Srivastava
Mr. Abhishek Sharma
Mr. Atul Sharma
Mr. Sarvesh Jain
Mr. Vijay Pathak (In S.B.CWP
No.13254/2026)
HON'BLE MR. JUSTICE SAMEER JAIN
Judgment
1Arguments concluded on 11.08.2026
2Judgment reserved on 11.08.2026
12.08.2026
13.08.2026
14.08.2026
3Full Judgment or operative part pronounced Full Judgment
4Pronounced on 17.08.2026
R EPORTABLE
1.In the present batch of writ petitions, the scope of the
controversy involved, albeit not limited to but is broadly and
predominantly defined by the challenge raised regarding the
arbitrariness allegedly inflicted upon the petitioners by the
issuance of blanket transfer orders, without due consideration of
their individual circumstances and personal grievances, and in
disregard of the established parameters and guidelines ordinarily
adhered to by various departments before effecting transfers.
(37 of 82) [CW-14009/2026]
Consequently, considering the fact that the writ petitions warrant
adjudication on common questions of law and fact; with the
consent of learned counsel appearing on behalf of all the parties,
S.B. Civil Writ Petition No. 14009/2026 titled as Dr. Mahesh
Meena Vs. State of Rajasthan , is being taken up as the lead
case. It is cautiously clarified that any discrepancies in the present
batch of writ petitions, pertain purely to the factual narratives
contained therein and not vis-a-vis the questions of law to be
determined by this Court; the instant judgment shall be applicable
on all the petitions connected herein/henceforth (inclusive on the
petitions enumerated in the Appendix endorsed herein) on mutatis
mutandis basis.
2.The lead petition has been filed with the following prayers:
“i) By an appropriate writ, order and direction, the
Impugned Transfer order dated 10.07.2026
(Annex.1) and relieving order if any may kindly be
quashed and set aside.
ii) By an appropriate writ, order and direction, the
respondents be directed to continue the petitioner
on the post of Senior Veterinary Officer at First
Class Veterinary Hospital, Sultanpura, Kota.
iii) Pass any other appropriate order which this
Hon’ble Court may deem fit, just and proper in the
facts and circumstances of the case in favour of the
petitioner.”
3.While exercising roster in matters pertaining to service
disputes, this Court has been frequently confronted with a
recurring stream of writ petitions assailing transfer orders issued
by various Government Departments, Boards, Nigams, Discoms,
Financial Institutions, Banks, instrumentalities of the State, and,
in appropriate cases, even non-governmental educational
(38 of 82) [CW-14009/2026]
institutions. The persistent influx of such matters is indicative of a
larger institutional concern, particularly when it is brought to the
notice of the Court that the alternative statutory remedy available
to aggrieved employees before the Rajasthan Civil Services
Appellate Tribunal is, at present, not functioning with the requisite
efficacy owing, inter alia, to the non-availability/non-sitting of the
requisite Members and consequent delay in adjudication. In such
circumstances, the ordinarily available alternative forum is
rendered substantially inefficacious for immediate redressal of
grievances arising out of transfer orders, leaving the affected
employees in a position of considerable hardship and uncertainty.
The petitioners, who would otherwise be expected to avail the
statutory mechanism before invoking the extraordinary jurisdiction
of this Court, are thus constrained, by circumstances beyond their
control, to approach the writ Court seeking expeditious judicial
intervention. The recurring nature of such litigation, therefore,
warrants consideration not merely from the standpoint of the
individual grievance of the employee concerned, but also from the
broader perspective of ensuring that an effective, accessible and
functional remedial mechanism remains available to persons
aggrieved by administrative action in service matters.
4.The power of transfer, though ordinarily an incident of
service and largely within the administrative domain, is not an
uncanalised or unfettered power. The exercise thereof must
remain informed by the applicable statutory framework,
departmental policy, prescribed procedure and the constitutional
discipline of fairness and non-arbitrariness. Therefore, while the
(39 of 82) [CW-14009/2026]
Court may not ordinarily substitute its own view for that of the
competent administrative authority as to the place at which an
employee ought to be posted, as also held in a catena of
judgments passed by Hon’ble Supreme Court, inter alia, 1986 (4)
SCC 131 : Varadha Rao v. State of Karnataka and ors. ,
Shilpi Bose (Mrs.) and Others v. State of Bihar and Others
reported in 1991 Supp (2) SCC 659 and S.K. Nausad
Rahaman v. Union of India and ors. reported in (2022) 12
SCC 1, the writ courts ought not to interfere in such issues. But
the exercise of such power remains amenable to judicial scrutiny
where it is demonstrated to be vitiated by mala fides,
arbitrariness, colourable exercise of power, violation of statutory
rules or binding policy, non-application of mind, extraneous
considerations, discrimination, or ultra vires, in non-compliance of
the statutory provisions, disregard of relevant and compelling
circumstances or the impugned orders being passed by the
incompetent authority.
5.The core controversy in the connected writ petitions concerns
the legality and arbitrariness of transfer orders issued against
government, public-sector and even employees working for non-
governmental educational institutions. The principal grievances of
the petitioners are that the transfers have, in several cases, been
made without considering individual circumstances, in violation of
the applicable transfer policy, without following the prescribed
procedure, and allegedly for extraneous or mala fide
considerations.
(40 of 82) [CW-14009/2026]
6.In the course of the proceedings, the learned counsel
appearing for the petitioners unisonly proffered their submissions
as recorded ad-infra:
6.1 That the connected matters involve employees of the
State Government, its Boards, Corporations, local authorities, Dis-
coms, Rajasthan State Electricity Boards, non-governmental
educational institutions and other instrumentalities, as well as
certain Central Government/public utility employees.
6.2 That the principal grievance is against transfer orders
which are challenged as being cryptic, arbitrary and, in some
cases, allegedly mala fide, including allegations that transfers
were effected to accommodate particular individuals, without
considering the personal difficulties and circumstances of the
employees or by political ulterior motives, with unwarranted
political intervention.
7.The primary allegations leveled by the learned counsel for
the petitioners are:
7.1 That there are matters wherein frequent or successive
transfers and repeated transfers are ordered within a short span
of time, particularly where there is no demonstrable administrative
necessity/exigency or objective justification;
7.2 That the respondents have erred in consideration of the
pleas of the petitioners as factors such as, Spouse ground
(apparent failure to consider the employee's request for posting at
or near the place of posting of the spouse, particularly where the
applicable policy recognizes spouse grounds), medical and
personal conditions of the employees (non-consideration of serious
(41 of 82) [CW-14009/2026]
medical conditions, disability, treatment requirements, dependent
family members, or other compelling personal circumstances).
Withal, there are transfer orders passed sans considering the fact
that the employee is at the fag end of service, particularly where
the transfer causes disproportionate hardship and the employee is
nearing retirement.
7.3 That transfer orders are issued for such place where the
sanctioned post does not exist, the post is already occupied, the
name of the petitioner-employees are reflected twice in the same
transferred employees list at different serial numbers, the
employee cannot meaningfully be accommodated in accordance
with the applicable cadre structure, or at a remote location that is
approximately 300 kms. (qua low paid employees also) away from
the erstwhile place of posting of the petitioner-employees, transfer
without considering the nature of the post, cadre, sanctioned
strength, functional requirement, qualification, seniority or
availability of an appropriate position, thus making it unambiguous
that the said orders are mechanical or non-speaking transfer
orders, without disclosure of the administrative exigency or any
discernible reason where the surrounding circumstances require
the authority to demonstrate due application of mind. It was also
contended that disturbing a prescribed or reasonably expected
tenure without recording adequate justification, particularly where
the employee has not completed the normal tenure prescribed
under the applicable policy, the employees are being transferred
under a garb that the same is a temporary arrangement, however,
the same gets extended upto nine months. Withal, shifting an
(42 of 82) [CW-14009/2026]
employee from one place to another within an unusually short
period, results in disruption of service and personal hardship,
without a corresponding administrative rationale.
7.4 That there is a sheer violation of departmental transfer
guidelines/policy, as a few of the departments, for instance,
AVVNL, Women and Child Development Department, Finance
Department etc. have formulated specific guidelines governing
tenure, counselling, preferences, transfer calendars, priority
categories, or permissible grounds, thus, departure therefrom
without cogent justification may constitute an important factor for
judicial scrutiny.
7.5 That the term “administrative exigency” is referred by
the respondents in the vaguest or omnibus manner, without any
discernible material demonstrating the existence of such exigency;
and therefore, such expression cannot be permitted to become an
unrestricted or subjective justification for every transfer. A bare
perusal of the transfer orders might make it clear that the
impugned transfer in the guise of administrative necessity, is
serving an extraneous purpose, where the ostensible ground of
administrative exigency appears to be a mere cloak for
accommodating another employee, effecting displacement of a
particular employee, or achieving an otherwise impermissible
objective.
7.6 That in several cases there have been obvious political
or extraneous interference, as transfers are allegedly made at the
instance of an extraneous authority or for considerations unrelated
to legitimate administrative requirements, particularly where the
(43 of 82) [CW-14009/2026]
surrounding circumstances furnish prima facie material suggesting
interference. It was also contended that there prevails an absence
of a defined transfer/ban period; as where the applicable
framework contemplates a transfer calendar or restricts transfers
during a particular period, deviation from such mechanism without
recorded justification is per se arbitrary. Especially when the
respondent-State has admitted that unlike states of Haryana,
Kerela, and even Union of India, there is a policy governing and
guiding the instant lis, but not qua state of Rajasthan.
7.7 That a few of the impugned transfer orders have been
punitive under the guise of administration, as it is a transfer
which, in substance, operates as a punishment, particularly where
it follows a dispute, complaint, adverse representation or
disagreement with superior authorities, coupled with political
ulterior motives, and favoritism, without following the procedure
prescribed for disciplinary action. Learned Senior Counsel Shri R.P.
Singh, along with Shri R.P. Saini have stoutly contended that in
ample of matters there is a sheer violation of the provisions of
Section 20 of the Rajasthan Service Rules, and undue,
unwarranted political intervention; for which certain substantial
material is also placed on record. For the sake of reference an
illustration, from the relevant issue (from SBCWP No.
15621/2026 ) is reproduced herein below:
(44 of 82) [CW-14009/2026]
(45 of 82) [CW-14009/2026]
7.8 That umpteen number of transfer orders are passed by
an incompetent authority, as the same is passed by an authority
not vested with the requisite statutory, delegated or administrative
power to effect the transfer; and that there has been non-
compliance of the prescribed procedure, as the respondents have
failed to follow mandatory procedural safeguards such as
counselling, inviting options/preferences, obtaining requisite
approvals, recording reasons, consultation with the competent
authority, or adherence to the prescribed transfer mechanism.
7.9 That there is sheer violation of Section 89(8)(ii) of the
Rajasthan Panchayati Raj Act, 1994, as the impugned transfer
orders have been passed in derogation of the said provision, as
well as the applicable service rules, departmental regulations and
binding instructions. It was contended that, where the statute
prescribes the manner and authority for exercise of the power of
transfer, the same cannot be bypassed by merely invoking
administrative exigency. Such violation, according to the
petitioners, goes to the root of the legality and competence of the
impugned orders and, therefore, renders them unsustainable in
law. For sake of reference relevant extract from the above relied
provision is reproduced hereinbelow:
“89.Constitution of the Rajasthan Panchayat
Samiti and Zila Parishad Service
……
(ii) transfer shall be made after consultation
with the Pradhans or the Pramukhs, as the case
may be of the Panchayat Samitis or the Zila
Parishad from and to which such transfer is
proposed to be made.”
(46 of 82) [CW-14009/2026]
7.10 That the impugned transfer orders, to the extent they
have the effect of placing the petitioners on posts carrying lesser
pay than the permanent posts on which they hold a lien , are
contrary to Rule 20 of the applicable service rules i.e. the
Rajasthan Service Rules, 1951. It was contended that, except in
the circumstances expressly contemplated under Rule 20, such
substantive transfer to a lower-paid post is impermissible. The
Note appended to Rule 20 further clarifies that, save in cases
specifically excepted, transfer to a post carrying lesser pay
amounts, in substance, to imposition of the penalty of reduction in
rank, which can be effected only upon following the procedure
prescribed under the Rajasthan Civil Services (Classification,
Control & Appeal) Rules, 1958. Accordingly, learned counsel
contended that the respondents cannot, under the guise of a
transfer order, effect a reduction in rank or diminish the
petitioners’ service benefits without adherence to the statutory
disciplinary procedure, and that even if any order is to be passed
the same is to be passed only on plea of such employee or due to
any misbehavior and the impugned orders are therefore liable to
be interfered with to that extent. For the sake of handiness
provisions of Rule 20 are reproduced hereinbelow:
“20. Transfer of Government servant.— (a)
Government may transfer a Government servant
from one post to another; provided that except—
(i) on account of inefficiency or mis-behaviour, or
(ii) on his written request,
a Government servant shall not be transferred
substantively to, or, except in a case covered by Rule
50 appointed to officiate in, a post carrying less pay
than the pay of the permanent post on which he
(47 of 82) [CW-14009/2026]
holds a lien or could hold a lien had his lien not been
suspended under Rule 17.
*Note:— Except in cases of acceptance of a lower
post on abolition of post, in accordance with clause
(b) in Rule 215, transfer to a post carrying less pay
than the pay of the permanent post on which
Government servant holds a lien amounts to
imposition of the penalty of reduction in rank and
such penalty can be imposed only in accordance,
with procedure laid down in the Rajasthan Civil
Services (Classification, Control & Appeal) Rules,
1958.”
7.11 That there has been a violation of priority/protected
categories, as the respondents have clearly failed to accord due
consideration to categories specifically protected or given
preference under the applicable policy, such as persons with
disabilities, employees nearing retirement,
widows/divorced/abandoned employees, ex-servicemen,
employees with serious medical conditions, low paid employees,
spouse cases, etc. Further, there is also failure on part of the
respondents to consider the employee's previous tenure in
difficult, remote, tribal, border, dark or backward areas,
particularly where the transfer policy prescribes rotational
principles.
7.12 That the alternative remedy, where the employee is
ordinarily required to approach the Rajasthan Civil Services
Appellate Tribunal (hereinafter referred to as “RCSAT”) or another
statutory forum, is not effectively functional or capable of
providing timely relief, particularly where the transfer entails
immediate consequences. Qua the aforesaid issue , learned
counsel appearing for the petitioners along with the learned
(48 of 82) [CW-14009/2026]
amicus curiae have placed reliance upon the ratio laid down by the
Hon’ble Supreme Court in Madras Bar Association v. Union of
India & Anr., (2022) 12 SCC 455 and L. Chandra Kumar v.
Union of India & Ors., AIR 1997 SC 1125 , and submitted that
appropriate directions may be issued for appointment of a retired
Judge of the High Court as a supervisory authority over the
RCSAT. It was contended that the existing arrangement, whereby
the Judicial Member is entrusted with additional charge of the
Tribunal only for short and intermittent periods, has rendered the
functioning of the Tribunal substantially ineffective, with matters
being listed after considerable intervals, as from a long time the
said post was lying vacant. Moreover, such an arrangement is
causing serious prejudice and grave hardship to the aggrieved
employees, who are consequently compelled to invoke the
extraordinary writ jurisdiction of this Court for expeditious
redressal of their service grievances.
7.13 That there is a violation of legitimate expectation
arising from an established policy/practice, as where a consistent
departmental practice or policy has created a reasonable
expectation regarding tenure, counselling, transfer schedule or
consideration of preferences, the respondents had unexplained
departure therefrom, creating a bubble of mala fide intention, as it
appears that the transfer orders are passed being actuated by
personal bias, hostility, extraneous considerations or an oblique
motive. It was stoutly contended that mala fides may be examined
not merely from an express statement of motive but also from the
surrounding facts and circumstances.
(49 of 82) [CW-14009/2026]
8.Learned counsel for the petitioners have submitted that in
consequence of inability of the petitioners to join at the
transferred place of posting, owing to the circumstances and
grievances attendant upon the impugned transfer orders, the
respondents have, in several cases, proceeded to initiate
disciplinary proceedings against the concerned employees. It was
contended that such consequential action has aggravated the
predicament of the petitioners manifold, as the employees are
now confronted not only with the hardship occasioned by the
transfer orders but also with the spectre of disciplinary action
arising from their non-joining. Such proceedings, if permitted to
continue without first addressing the legality and propriety of the
underlying transfer orders, would, according to the petitioners,
compound their hardship and cause grave and irreparable
prejudice, thereby virtually becoming the last nail in the coffin of
the grievances already being faced by them.
9.In substance, it was urged that the petitioners ought
not to be left remediless between the Scylla of an allegedly
arbitrary transfer order and the Charybdis of consequential
disciplinary proceedings for non-compliance thereof. The
grievance, according to learned counsel, therefore warrants
consideration by the Court at the earliest, particularly where the
employees have approached the Court are bona fide and the
challenge to the transfer orders raise issues concerning violation
of the applicable policy, lack of jurisdiction, non-application of
mind, mala fides or other exceptional circumstances.
(50 of 82) [CW-14009/2026]
10.Per contra, learned Advocate General, assisted by learned
counsel appearing for the respective respondent-Departments,
Boards, Nigams, Discoms and other instrumentalities, have
opposed the maintainability as well as the merits of the challenge
to the transfer orders. It was submitted that the entire premise of
the petitioners proceeds upon an erroneous conflation of an
“administrative transfer with an adjudicable legal right”, whereas
the settled position of law is that transfer is an ordinary and
inherent incidence of service and that an employee holding a
transferable post cannot claim a vested right to continue at a
particular place or station. Learned Advocate General submitted
that the scope of judicial review in matters of transfer is extremely
circumscribed. The Court, while exercising jurisdiction under
Article 226 of the Constitution of India, does not sit as an
appellate authority over the decision of the competent
administrative authority, nor is it expected to undertake an
examination of the comparative suitability of different employees
for particular stations. The question as to who should be posted
where, in what administrative exigency and for how long ,
essentially falls within the domain of the employer, unless the
decision is shown to be vitiated by mala fides, violation of a
mandatory statutory provision, want of jurisdiction or such patent
arbitrariness as would render the exercise of power legally
unsustainable.
11.Reliance in this regard was placed upon the ratio enunciated
in Gujarat Electricity Board & Anr. v. Atmaram Sungomal
Poshani: (1989) 2 SCC 602 , wherein it has been held that
(51 of 82) [CW-14009/2026]
transfer from one place to another is ordinarily a condition of
service and is necessitated in public interest and for administrative
efficiency. The Hon’ble Supreme Court further held that, where an
employee experiences genuine difficulty in proceeding to the
transferred place, the appropriate course is to submit a
representation to the competent authority seeking stay,
modification or cancellation; however, in the absence of an order
staying or modifying the transfer, the employee cannot evade
compliance merely on the ground that a representation has been
made or that personal difficulty is being experienced. Identically,
in the ratio laid down in Shilpi Bose (Mrs.) & Ors. v. State of
Bihar & Ors.: 1991 Supp (2) SCC 659 , the Apex Court has
consistently cautioned that Courts ought not to interfere with
transfer orders made in public interest or for administrative
reasons unless the order is shown to have been passed in violation
of a mandatory statutory provision or is actuated by mala fides. A
Government servant occupying a transferable post has no vested
right to remain posted at one particular place. Significantly, even
where executive instructions or administrative guidelines are
alleged to have been departed from, such departure, by itself,
does not ordinarily furnish a ground for judicial interference. The
relevant extract from Shilpi Bose (Mrs.) & Ors. (supra) is
reproduced hereinbelow:
“4. In our opinion, the Courts should not interfere
with a transfer Order which are made in public
interest and for administrative reasons unless the
transfer Orders are made in violation of any
mandatory statutory Rule or on the ground of
malafide. A Government servant holding a
(52 of 82) [CW-14009/2026]
transferable post has no vested right to remain
posted at one place or the other, he is liable to
be transferred from one place to the other.
Transfer Orders issued by the competent
authority do not violate any of his legal rights.
Even if a transfer Order is passed in violation of
executive instructions or Orders, the Courts
ordinarily should not interfere with the Order
instead affected party should approach the
higher authorities in the Department. If the
Courts continue to interfere with day-to-day transfer
Orders issued by the Government and its subordinate
authorities, there will be complete chaos in the
Administration which would not be conducive to
public interest. The High Court over looked these
aspects in interfering with the transfer Orders.”
(emphasis supplied)
12.Learned counsel representing the respondents have also
relied upon the dictum encapsulated in Union of India & Ors. v.
S.L. Abbas, (1993) 4 SCC 357 , wherein the Hon’ble Supreme
Court has authoritatively drawn a distinction between statutory
provisions and administrative guidelines governing transfer. While
the competent authority is expected to keep such guidelines in
view, the guidelines do not confer upon an employee an
enforceable legal right to insist upon a particular posting or to
invalidate a transfer merely because a guideline has not been
adhered to.
13.It was urged that the petitioners cannot elevate every
deviation from an administrative instruction, every personal
difficulty, or every premature transfer into a constitutional
infirmity. The jurisdiction of a writ court under Article 226 of the
Constitution of India is directed against illegality in the decision-
making process , and not against the mere inconvenience or
(53 of 82) [CW-14009/2026]
undesirability of the decision from the employee's perspective .
Unless the petitioners are able to establish a breach of a statutory
rule, lack of competence, mala fide exercise of power or a
demonstrably colourable exercise of jurisdiction, the mere fact
that another administrative arrangement might have been more
convenient or equitable cannot furnish a ground for interference.
14.In response to the petitioners' reliance upon the purported
transfer policy qua other states and central government, and even
qua the draft policy for the state of Rajasthan, learned Advocate
General specifically submitted that the document being relied
upon by the petitioners is, at best, a draft/proposed policy under
consideration, and has neither acquired the character of a
statutory rule nor has it been finally notified/adopted so as to
create enforceable rights in favour of the employees. The same,
therefore, cannot be treated as a binding instrument governing
the validity of every transfer order issued by the various
Departments, Boards, Nigams, Discoms or other authorities. The
mere fact that a draft policy has been prepared, circulated or
placed for consideration cannot, in law, be equated with the
promulgation of a binding statutory instrument. Unless the
competent authority has finally approved and adopted the policy
in accordance with the governing statutory framework, the
contents thereof cannot be employed as a yardstick for
invalidating an otherwise lawful administrative order.
15.More importantly, it was pointed out that the alleged policy
has not been placed on the pedestal of a statutory rule, nor has it
(54 of 82) [CW-14009/2026]
been demonstrated to have been duly notified as a binding
condition of service.
16.Learned counsel have further submitted that the petitioners
cannot derive an enforceable right merely from a document which
is still at the stage of formulation or consideration. The distinction
between a policy proposal, executive guideline, administrative
instruction and statutory rule is fundamental and cannot be
obliterated merely because the proposed policy contains elaborate
parameters concerning tenure, counselling, spouse grounds,
medical grounds, retirement, disability or other categories.
17.Even arguendo, without admitting, certain Departments have
framed or are in the process of framing their own transfer
guidelines, the same would necessarily operate within the
particular administrative and statutory framework of the
concerned Department and cannot automatically be projected as a
universal, binding and inviolable code applicable across all
Departments, Nigams, Discoms, Boards, autonomous bodies and
other entities. The very diversity of the institutions involved in the
present batch makes such an omnibus proposition legally
untenable.
18.Subsequently, endorsing the arguments made by learned
Advocate General it was argued by the learned counsel appearing
on behalf of AVVNL, JVVNL, Discoms, and non-governmental
education institutions that the petitioners' contention that the
expression “administrative exigency” must necessarily be
accompanied by detailed reasons in every transfer order, proceeds
upon an assumption which is not borne out from the settled law.
(55 of 82) [CW-14009/2026]
Administrative exigency is inherently contextual and cannot be
reduced to an exhaustive or rigid catalogue of circumstances. The
exigency may arise from administrative restructuring, manpower
rationalisation, availability or non-availability of personnel,
functional requirements, public interest, vacancy position,
efficiency of administration, disciplinary sensitivity, re-organisation
of work or other circumstances which may not be capable of being
disclosed in detail in every individual transfer order.
19.The employer is best placed to assess the functional
requirements of its establishment. Thus, the Court exercising
judicial review, ordinarily lacks the institutional expertise to
undertake a comparative assessment of the administrative
necessity of retaining one employee at Station-A instead of
posting him at Station-B. Moreover, to require every transfer order
to contain a detailed exposition of the internal administrative
reasons would, in substance, amount to judicial supervision over
day-to-day personnel management. In this regard, learned
counsel had placed reliance upon the dictum of State of U.P. v.
Gobardhan Lal, (2004) 11 SCC 402 , the Hon’ble Supreme
Court reiterated that transfer is an incident of service and that
interference is warranted only in limited circumstances such as
mala fides or violation of a statutory provision. The Court is not
expected to interfere merely because the transfer causes
inconvenience to the employee or because another posting may
appear more advantageous.
20.Likewise, in Rajendra Singh & Ors. v. State of U.P. &
Ors., (2009) 15 SCC 178 , the Hon’ble Supreme Court reiterated
(56 of 82) [CW-14009/2026]
that transfer is ordinarily an incident of service and that the Court
should exercise restraint, particularly where the order has been
passed by the competent authority in the exigencies of
administration. The judicial forum cannot substitute its own
decision regarding the place where an employee ought to be
posted. Withal, learned counsel appearing for Municipal
Corporation, Ajmer had drawn the attention of the Court on
provisions of Section 336(1) of the Rajasthan Municipalities Act,
2009, and submitted that the competent authority possesses
statutory power to transfer the petitioner to any other Municipality
within the State, rendering the geographical objection completely
untenable. For the sake of handiness and reference the relevant
provision, as relied supra, is reproduced hereinbelow:
“336.Transfer from one Municipality to
another
(1) Any officer or servant of a Municipality who
is a member of subordinate service, ministerial
service or class IV service may be transferred
by the State Government from the service of
one Municipality to the services of another
Municipality….”
21.With regard to the various grounds urged by the petitioners,
including spouse grounds, medical conditions, retirement, family
circumstances, financial hardship and other personal difficulties,
learned counsel have submitted that such circumstances may
undoubtedly constitute grounds for making a representation
before the competent authority, but they do not, in themselves,
render an otherwise valid transfer order void or illegal. The
distinction between a ground for sympathetic administrative
consideration and a ground for judicial invalidation is required to
(57 of 82) [CW-14009/2026]
be maintained. A compassionate circumstance may persuade the
competent authority to modify, defer or reconsider a transfer;
however, the existence of such circumstance does not confer upon
an employee a legally enforceable right to demand a particular
station. It was urged that the said principle is equally applicable to
spouse-related claims. Such guidelines, even where they exist,
generally require the authority to take the circumstances into
consideration subject to administrative requirements; they do not
confer an indefeasible right to a posting at the station of one's
spouse; as also held in S.L. Abbas (supra).
22.Learned counsel have strongly controverted the sweeping
allegations of political interference, favoritism, accommodation of
particular employees and mala fide exercise of power. It was
submitted that mala fides is a serious allegation carrying a heavy
burden of proof and cannot be inferred merely from the fact that
an employee has been transferred prematurely or that another
employee has simultaneously been posted at the station
concerned. A bald assertion that an employee has been
transferred “to accommodate” another person, without impleading
the person against whom mala fides are alleged in appropriate
circumstances and without placing cogent material demonstrating
the alleged nexus, cannot be sufficient to invite constitutional
adjudication. The Court cannot presume mala fides merely
because an order results in hardship to the petitioner. Similarly,
the allegation of political interference must be supported by
tangible material demonstrating that the competent authority
surrendered its discretion or acted at the behest of an extraneous
(58 of 82) [CW-14009/2026]
authority. A mere recommendation, representation or
communication by a public representative, without anything
further demonstrating that the statutory/competent authority
abdicated its own judgment, cannot automatically vitiate an
administrative decision.
23.Learned Advocate General along with other counsel have
lastly submitted that the present batch cannot be treated as a
proceeding for judicial formulation of a universal transfer policy.
The Court may, at the highest, lay down the constitutional and
legal parameters within which the administrative power must
operate, but the actual exercise of transfer and posting must
remain with the competent authority. It was contended that the
petitioners have not demonstrated that the impugned transfer
orders, merely by reason of their alleged inconvenience,
premature nature, deviation from non-statutory guidelines, or the
existence of individual personal difficulties, stand vitiated in law;
and thus in the absence of a specific demonstration of lack of
competence, violation of a mandatory statutory provision, proved
mala fides, colourable exercise of power or patent arbitrariness,
no case for interference under Article 226 of the Constitution is
made out.
24.Learned counsel for the respondents relied upon the ratio
encapsulated in, inter alia, Ajit Kumar Nag V. General Manager
(PJ) Indian Oil Corpn. Ltd. : (2005) 7 SCC 764; Shilpi Bose
(Mrs.) and ors. v. State of Bihar, 1991 Supp (2) SCC 659;
Union of India v. S.L. Abbas, (1993) 4 SCC 357; State of
U.P. v. Gobardhan Lal, (2004) 11 SCC 402; Rajendra Singh
(59 of 82) [CW-14009/2026]
v. State of U.P., (2009) 15 SCC 178 , Union of India v.
Deepak Niranjan Nath Pandit: (2020) 3 SCC 404 , Chattarpal
Singh Gaur v. Union of India in D.B.CW 10104/2026, Dr.
Mini Mathur v. Union of India in D.B.CW 20290/2023,
Jhabar Singh Jat v. State of Rajasthan:
MANU/RH/0199/2025, Jaideep Kumar Pathak v. State of
Rajasthan: 2012 SCC OnLine Raj 2631, Director Secondary
Education, Bikaner v. Smt. Swati Bhatnagar and Anr. in
D.B.SAW 495/2020, Mohd. Yusuf Khan v. State of
Rajasthan in S.B.CW 3283/2024, Javed Khan v. RRVPNL in
S.B.CW 3361/2024, Sunil Kumar v. JVVNL MANU RH
0732/2024, Managing Director, JVVNL v. Dhanpal Singh in
D.B.SAW 852/2026, JVVNL v. Ashok Kumar Shyoran in
D.B.SAW 858/2026 , which circumscribes the permissible scope
of judicial interference in matters of transfer and posting.
25.Having heard the rival submissions advanced by learned
counsel for the respective parties, perusal of the material available
on record, scanning the statistics pertaining to the functioning and
disposal of matters before the learned RCSAT (relevant data of
which is tabulated hereinbelow), and considering the judgments
relied upon at the Bar, it is opined that the central issue is not
whether the State possesses the power to transfer its employees,
but whether such power has been exercised in accordance with
the applicable transfer policy, statutory framework and principles
of fairness, while duly considering individual circumstances, or has
been exercised arbitrarily, mala fide and for extraneous
considerations.
(60 of 82) [CW-14009/2026]
Year Total
Appeals
Disposed Pending Disposal
Rate
2018 4556 4450 106 97.67%
2019 4741 4595 146 96.92%
2020 1732 1565 167 90.35%
2021 6124 5642 482 92.12%
2022 6066 5467 599 90.12%
2023 3416 2795 621 81.22%
2024 4624 3808 816 82.35%
2025 5290 4094 1196 77.39%
2026 3467 1027 2440 29.62%
Source:- Generalized Court Management System of RCSAT
26.Before parting with the merits/demerits of the matters, this
Court places on record its sincere appreciation for the valuable
assistance rendered by Mr. Ashish Saxena, learned amicus curiae,
who upon being requested by the Court, undertook the task of
examining the larger and recurring issues arising in the present
batch of matters. His submissions have enabled the Court to
appreciate the controversy not merely from the perspective of
individual grievances, but also in its broader institutional and
administrative context.
27.Adverting with the merits of the case this Court finds that
the controversy arising in the present batch of writ petitions,
though individually founded upon distinct transfer orders and
varying factual circumstances, gives rise to certain common and
recurring issues which require consideration from a broader
institutional perspective. At the outset, this Court is conscious of
the settled position that transfer is an incident of service and that
an employee holding a transferable post does not possess an
indefeasible or vested right to remain posted at a particular place
(61 of 82) [CW-14009/2026]
or station. The employer, particularly the State and its
instrumentalities, must necessarily retain a reasonable degree of
latitude in deployment of its human resources so as to ensure
administrative efficiency, continuity of public service and effective
implementation of governmental policies; as also held in
Rajendra Singh V. State of U.P. : (2009) 15 SCC 178,
relevant extract from which is reproduced hereinbelow:
“8. A Government Servant has no vested right to
remain posted at a place of his choice nor can he
insist that he must be posted at one place or the
other. He is liable to be transferred in the
administrative exigencies from one place to the
other. Transfer of an employee is not only an incident
inherent in the terms of appointment but also implicit
as an essential condition of service in the absence of
any specific indication to the contrary. No
Government can function if the Government
Servant insists that once appointed or posted in
a particular place or position, he should continue
in such place or position as long as he desires
[see State of U.P. v. Gobardhan Lal Rajendra Singh
and Ors. vs. State of U.P. and Ors. (31.07.2009 - SC)
9. The courts are always reluctant in interfering with
the transfer of an employee unless such transfer is
vitiated by violation of some statutory provisions or
suffers from mala fides. In the case of Shilpi Bose
(Mrs.) and Ors. v. State of Bihar and Ors. : AIR 1991
SC 532, this Court held:
4. In our opinion, the courts should not
interfere with a transfer order which is made in
public interest and for administrative reasons
unless the transfer orders are made in violation
of any mandatory statutory rule or on the
ground of mala fide. A government servant
holding a transferable post has no vested right
to remain posted at one place or the other, he
is liable to be transferred from one place to the
other. Transfer orders issued by the competent
authority do not violate any of his legal rights.
Even if a transfer order is passed in violation of
executive instructions or orders, the courts
(62 of 82) [CW-14009/2026]
ordinarily should not interfere with the order
instead affected party should approach the
higher authorities in the department. If the
courts continue to interfere with day-to- day
transfer orders issued by the government and
its subordinate authorities, there will be
complete chaos in the administration which
would not be conducive to public interest. The
High Court overlooked these aspects in
interfering with the transfer orders.
10. In N.K. Singh v. Union of India and Ors. (1994) 6
SCC 1998, this Court reiterated that
6…. the scope of judicial review in matters of
transfer of a Government Servant to an
equivalent post without adverse consequence
on the service or career prospects is very
limited being confined only to the grounds of
mala fides or violation of any specific
provision.”
(emphasis supplied)
28.The Court, in exercise of its jurisdiction under Article 226 of
the Constitution, ordinarily does not sit in appeal over an
administrative decision concerning the place at which an employee
is required to discharge his or her duties; the Court cannot
substitute its own perception of administrative convenience for
that of the competent authority, nor can every personal
inconvenience occasioned by a transfer furnish a cause for judicial
interference; as also held in Union of India and ors. V. Deepak
Niranjan Nath Pandit: AIR 2020 SUPREME COURT 1492,
relevant extract of which is reproduced hereinbelow:
“3. The High Court, in interfering with the order of
transfer, has relied on two circumstances. Firstly,
the High Court has noted that as a result of the
stay on the order of transfer, the headquarters of
the Respondent will remain at Mumbai and even if
he is to be suspended, his headquarters will
continue to remain at Mumbai. The second reason,
which has weighed with the High Court, is that the
(63 of 82) [CW-14009/2026]
spouse of the Respondent suffers from a cardiac
ailment and is obtaining medical treatment in
Mumbai. In our view, neither of these reasons can
furnish a valid justification for the High Court to
take recourse to its extraordinary jurisdiction
Under Article 226 of the Constitution in passing an
order of injunction of this nature. Significantly,
the High Court has not even found a prima
facie case to the effect that the order of
transfer was either mala fide or in breach of
law. The High Court could not have dictated
to the employer as to where the Respondent
should be posted during the period of
suspension. Individual hardships are matters
for the Union of India, as an employer, to
take a dispassionate view.
4. However, we are categorically of the view that
the impugned order of the High Court interfering
with the order of transfer was in excess of
jurisdiction and an improper exercise of judicial
power. We are constrained to observe that the
impugned order has been passed in breach of the
settled principles and precedents which have
consistently been enunciated and followed by this
Court. The manner in which judicial power has
been exercised by the High Court to stall a lawful
order of transfer is disquieting. We express our
disapproval.”
(emphasis supplied)
29.At the same time, the proposition that transfer is an
incidence of service cannot be understood to mean that the power
of transfer is an uncanalised, unguided or unfettered power. Every
administrative power, however wide, remains subject to the
discipline of law and constitutional governance. The power must
be exercised by the competent authority, for a legitimate
administrative purpose, upon relevant considerations and without
being coloured by mala fides, extraneous considerations,
discrimination, arbitrariness or colourable exercise of power. The
settled jurisprudence, commencing from Gujarat Electricity
(64 of 82) [CW-14009/2026]
Board & Anr. (supra), Atmaram Sungomal Poshani (supra),
Shilpi Bose (Mrs.) & Ors. (supra), S.L. Abbas (supra),
Gobardhan Lal (supra), makes it abundantly clear that while the
Court exercises restraint in transfer matters, such restraint does
not amount to abdication of judicial review. The distinction,
therefore, is between the power to transfer and the manner of
exercise of that power. The existence of the power is ordinarily not
in dispute. What is amenable to judicial scrutiny is the legality of
its exercise. A transfer order passed by a competent authority in
genuine administrative exigency may not ordinarily warrant
interference merely because it causes hardship to the employee.
Conversely, if the order is demonstrably contrary to a mandatory
statutory provision, issued by an incompetent authority, actuated
by mala fides, founded upon extraneous considerations, or passed
in patent disregard of relevant and compelling circumstances in a
manner which renders the decision arbitrary, the constitutional
jurisdiction of the Court cannot be rendered otiose.
30.This Court is also mindful of the distinction between
statutory rules, duly promulgated executive instructions,
departmental guidelines and draft policy proposals. The mere
formulation of a policy, or preparation of a draft containing
elaborate parameters relating to transfer and posting, cannot by
itself confer an enforceable right upon an employee unless such
policy has been duly approved, adopted and brought into
operation by the competent authority in accordance with law.
However, once a policy is formulated and made available in public
forum for implementation, it is to be abided as per the ratio
(65 of 82) [CW-14009/2026]
encapsulated in Bhika Ram and ors. v. State of Rajasthan :
(2025) SCC OnLine SC 2891. Qua the instant matter, it is
apprised to the Court that the State of Haryana, Kerela, Gujarat
and even the Union Government, have a policy that governs and
delineates the guidelines for transfer in view of the statutory
provisions; and that qua the state of Rajasthan such policy is yet
to be formulated and a draft policy is proposed. The relevant
extract from Bhika Ram and ors. (supra) is reproduced
hereinbelow:
“16. The aforesaid circular is in the nature of a policy
decision. Clause 4 of the circular has been
incorporated with an object to maintain communal
harmony. It is well settled in law that a policy
decision though executive in nature binds the
Government, and the Government cannot act
contrary thereto, unless the policy is lawfully
amended or withdrawn. Any action taken in
derogation of such a policy, without
amendment or valid justification, is arbitrary
and violative of Article 14 of the Constitution of
India.”
(emphasis supplied)
31.The Court is unable to accept the proposition that every
personal circumstance urged by an employee creates a
corresponding legal right to remain at a particular station. Spouse
grounds, medical circumstances, proximity to retirement,
disability, family hardship, care of dependants and similar
circumstances are matters which may warrant sympathetic and
reasoned consideration by the competent administrative authority.
They cannot, in the absence of a statutory mandate or binding
(66 of 82) [CW-14009/2026]
policy, be converted into an absolute right to a particular posting.
The appropriate balance, therefore, lies not in judicially
prescribing the place at which each employee should be posted,
but in ensuring that the competent authority considers the
relevant circumstances in a fair, transparent and structured
manner.
32.This Court is further of the considered view that the recurring
nature of the present litigation cannot be ignored. While exercising
the roster in service matters, this Court has repeatedly noticed a
substantial number of writ petitions challenging transfer orders
issued by different Departments, Boards, Nigams, Discoms, local
authorities and other establishments. The repetitive invocation of
the writ jurisdiction in matters which, ordinarily, ought to be
capable of resolution within the administrative hierarchy, is
indicative of a systemic deficiency requiring remedial attention.
The difficulty becomes more pronounced in view of the
submissions placed before the Court regarding the present
functioning of the Rajasthan Civil Services Appellate Tribunal. The
Court has been apprised that the Tribunal has, at various points of
time, faced difficulties on account of vacancies and non-
availability/non-sitting of requisite Members, resulting in delay in
adjudication. The consequence is that employees aggrieved by
transfer orders, particularly where such orders operate
immediately and are accompanied by relieving directions, are
confronted with a practical dilemma: the statutory forum may not
provide an expeditious remedy commensurate with the urgency of
(67 of 82) [CW-14009/2026]
the grievance, while approaching the writ Court results in a
recurring burden upon the constitutional docket.
33.The Court is not inclined to treat the existence of an
alternative remedy as an absolute bar to the exercise of Article
226 jurisdiction. Equally, the Court does not propose to convert
the writ jurisdiction into a substitute for the statutory appellate
forum. The constitutional remedy must remain available in cases
where recognised grounds for judicial review are made out;
however, the administration must simultaneously ensure that the
statutory remedial mechanism functions with sufficient efficacy so
as to inspire confidence among employees and reduce avoidable
constitutional litigation; and not to defeat the constitutional
mandate and fundamental rights as guaranteed by Article 14, 16
and 21 of the Constitution of India.
34.This Court, therefore, considers it appropriate to adopt a
course which balances two competing considerations: the
legitimate administrative prerogative of the State to deploy its
employees in public interest, and the equally legitimate
requirement that such power be exercised transparently,
consistently, fairly and upon consideration of relevant
circumstances. The object of the present exercise is not to
judicially administer the transfer establishment of the State, nor to
create a right in every employee to insist upon retention at a
particular station. The object is to establish a transitional and
institutional mechanism through which genuine grievances may be
considered expeditiously and through which a comprehensive
(68 of 82) [CW-14009/2026]
transfer framework may be evolved by the competent executive
authority.
CONCLUSION
35.Upon a conspectus of the rival submissions, the material
placed on record, the statutory framework governing the
respective services, and the judicial precedents cited at the Bar,
this Court is of the considered view that the controversy must be
approached by maintaining a clear distinction between the
existence of the power of transfer and the legality of its exercise.
The settled position as per the ratios encapsulated in Shilpi Bose
(Mrs.) and ors. (Supra), Gobardhan Lal (Supra) and S.L.
Abbas (Supra) is that transfer is an ordinary incidence of service
and an employee has no vested right to remain posted at a
particular place. The Court ordinarily cannot substitute its own
assessment of administrative convenience for that of the
competent authority. At the same time, such power is not
absolute. Judicial interference remains permissible where the
order is passed without jurisdiction, in violation of a mandatory
statutory provision (for instance, Rule 20 of the Rajasthan Service
Rules and Section 89(8)(ii) of the Rajasthan Panchayati Raj Act,
1994), actuated by mala fides, founded upon extraneous
considerations, or otherwise vitiated by patent arbitrariness.
36.Consequently, the mere violation of an executive transfer
guideline or administrative instruction does not, by itself, confer
upon an employee an enforceable right to have the transfer
quashed. Such grievance ordinarily warrants representation before
the competent authority. However, where the alleged infraction
(69 of 82) [CW-14009/2026]
concerns a statutory rule or a mandatory condition governing the
exercise of power, the matter assumes a different character and
becomes amenable to judicial review.
37.Before parting, this Court considers it necessary to
emphasise that good administration and good governance
do not lie in either extreme, neither in permitting an
employee to dictate the place of his or her posting, nor in
conferring upon the administration an unrestricted power
to transfer without reference to law, fairness or reason. The
legitimate interests of administration and the legitimate
expectations of employees must co-exist within the constitutional
framework. A transfer is, at its core, an instrument of
administration; it ought not to become an instrument of
punishment, favouritism or personal preference. Conversely,
the writ jurisdiction of this Court cannot become an appellate
mechanism for every employee dissatisfied with a lawful
administrative decision. The institutional equilibrium lies in
ensuring that the decision is taken by the competent authority,
upon relevant considerations, through a transparent process, and
that an efficacious mechanism exists for redressal of genuine
grievances.
38.In the present batch, this distinction assumes particular
significance. The petitioners cannot claim an indefeasible
right to a particular station merely on the basis of personal
hardship, spouse grounds, medical circumstances,
proximity to retirement or other individual considerations.
These factors may constitute legitimate grounds for
(70 of 82) [CW-14009/2026]
administrative consideration, but do not, absent a statutory
mandate or binding provision, convert the employee's
preference into a legally enforceable right. Equally, the
respondents cannot claim an unqualified immunity merely by
describing every transfer as being in “administrative exigency”.
Where a transfer is specifically assailed on the ground of violation
of a statutory prescription, incompetence of the authority, political
intervention, mala fides or colourable exercise of power, the Court
is required to examine the decision-making process, without
entering into the merits of the administrative choice itself.
39.The Court, however, cannot overlook the recurring litigation
concerning transfers and the difficulties placed on record
regarding the functioning of the RCSAT. An efficacious remedial
mechanism is an important component of orderly administration.
The existence of an alternative forum does not extinguish the
constitutional jurisdiction of this Court; equally, the writ
jurisdiction cannot be transformed into a routine appellate forum
for every transfer dispute. The appropriate course is therefore to
strengthen the statutory and administrative mechanisms so that
genuine grievances receive timely consideration at the appropriate
level.
40.The Court, finds that the present controversy does not
warrant formulation of an inflexible judicial code governing every
transfer in the State; what is required is a structured
administrative mechanism which preserves the employer's
legitimate prerogative while ensuring transparency, consistency,
(71 of 82) [CW-14009/2026]
consideration of relevant circumstances and availability of a
meaningful remedy.
41.It is trite that the State, as parens patriae, bears a
corresponding obligation to safeguard the welfare, dignity and
legitimate interests of its citizens and employees. While an
employee cannot claim a vested right to a posting of his choice,
the administration ought, wherever reasonably practicable, to take
into account genuine personal and familial circumstances, for a
contented and secure employee is ordinarily better placed to
discharge public duties with efficiency, commitment and undivided
attention. An employee placed in circumstances of undue
hardship, without consideration of relevant factors, may inevitably
experience diminished morale and consequential impairment in
the quality and efficiency of public service. The power of transfer
must, therefore, be exercised not merely as an instrument of
administrative control, but with due regard to the human element
underlying public administration.
DIRECTIONS
42.In view of the aforesaid discussion, and with a view to
bringing finality to the present batch while simultaneously
ensuring that the grievances of individual employees are not
rendered illusory, the following directions are issued:
A. REPRESENTATION BY INDIVIDUAL PETITIONERS
43.Each petitioner in the present batch shall be at liberty to
appear before the competent authority of the concerned
Department/establishment and submit a comprehensive
representation ventilating all grounds available to him/her,
(72 of 82) [CW-14009/2026]
including, where applicable, medical circumstances; spouse-
related grounds; disability or other protected circumstances;
proximity to retirement; previous tenure in difficult/backward/dark
areas; hardship relating to dependent family members; alleged
violation of applicable statutory provisions or departmental
instructions; alleged lack of sanctioned post or appropriate post at
the transferred station; alleged premature or repeated transfer;
any other circumstance having a direct bearing upon the legality
or equitable consideration of the transfer.
44.Such representation shall be filed within a period of fifteen
days from the date of this judgment. The petitioner shall annex
all relevant documents and material upon which reliance is sought
to be placed. The representation shall not be treated as a mere
reiteration of the pleadings before this Court but shall specifically
identify the factual and legal grounds which require consideration
by the competent authority.
B. TIME-BOUND CONSIDERATION OF REPRESENTATIONS
45.The Committee/competent authority shall consider each
representation within and upper limit of fifteen days from the
date of its filing, after granting such opportunity of hearing or
consideration as may be warranted in the facts of the individual
case. The authority shall examine, inter alia:
(a) whether the transfer has been issued by the competent
authority;
(b) whether any mandatory statutory provision has been violated;
(c) whether the employee has completed the normal tenure,
wherever such tenure is prescribed;
(73 of 82) [CW-14009/2026]
(d) whether the transfer is premature and, if so, whether any
legitimate administrative justification exists;
(e) whether relevant protected categories or compelling personal
circumstances have been duly considered;
(f) whether there is an available and appropriate sanctioned post
at the transferred place;
(g) whether there has been a series of successive transfers within
a short period;
(h) whether the transfer is alleged to be mala fide or actuated by
extraneous considerations;
(i) whether any departmental transfer policy or binding executive
instruction is applicable to the employee;
(j) any other circumstance relevant to determining the legality,
propriety or equitable consideration of the transfer.
46.The decision shall be taken by application of mind and shall
disclose, in brief but intelligible terms, the reasons for acceptance
or rejection of the principal grounds urged in the representation. A
cryptic or mechanical disposal shall not constitute compliance with
this direction.
C. INTERIM PROTECTION
47.As a transitional arrangement and to ensure that the remedy
contemplated by this judgment is rendered meaningful, it is
directed that the impugned transfer orders, insofar as they
concern the petitioners in the present batch (however, with a
caveat that qua the petitioners who have already joined at the
transferred place of posting, there posting/place of posting shall
remain subject to outcome of the representation so filed by them),
(74 of 82) [CW-14009/2026]
shall be kept in abeyance, till disposal of the representation
of the petitioners or for a period of 30 days from the date of
this judgment, which ever is earlier . Upon filing of the
representation within the aforesaid period, the interim protection
shall continue until the representation is considered and an
appropriate order is passed by the competent authority in
accordance with the directions and the timeline contained herein.
48.It is clarified that the protection granted herein shall not be
construed as an adjudication on the legality or otherwise of any
individual transfer order. The same is intended only to preserve
the existing position and to prevent the petitioners from being
subjected to irreversible consequences before their
representations receive consideration.
D. DEPARTMENTAL COMMITTEES
49.At the first place, the Highest authority of the respondents
herein i.e. Department / Board / Nigam /Discom / Financial
Institutions/ non-governmental educational institutions or other
establishment, within seven working days from the date of
this judgment, constitute an appropriate Departmental Transfer
Grievance Committee in each concerned department, as may be
necessary in accordance with its statutory framework. The
constitution of each such Committee shall be undertaken by the
competent administrative authority, keeping in view the hierarchy,
cadre structure and statutory provisions governing the concerned
establishment. The Committee shall, wherever permissible under
the governing framework, comprise officers sufficiently senior and
(75 of 82) [CW-14009/2026]
independent to ensure that the consideration of representations is
not reduced to a mechanical administrative exercise.
50.The concerned Committee shall undertake a preliminary
categorisation of employees/posts having regard to the hierarchy,
nature of duties, functional responsibilities, sensitivity of the post
and applicable statutory provisions, broadly classifying them into
Grade-A and Grade-B (low paid employees) categories, wherever
such categorisation is administratively and legally permissible.
51.It is cautiously made clear that the aforesaid categorisation
shall not be understood as creating a new service classification or
altering the statutory cadre structure, and shall operate only as an
administrative tool for determining the appropriate level of
scrutiny, priority and consideration of transfer grievances, subject
always to the governing statutory provisions.
E. STATE-LEVEL TRANSFER POLICY COMMITTEE
52.The Court, as in consonance of Rule 20 of the Rajasthan
Service Rules, judicial precedents, as discussed hereinabove, and
taking categorical note of the plea made that being aggrieved of
the fact that the learned RCSAT is not working/operational
efficaciously, qua which a Public Interest Litigation is also filed, is
of the considered view that the recurring nature of the litigation
warrants formulation of a comprehensive and uniform policy
framework governing transfers within the State of Rajasthan,
without, obliterating the legitimate functional differences between
distinct Departments, cadres, Boards, Nigams, Discoms and
autonomous establishments.
(76 of 82) [CW-14009/2026]
53.Accordingly, it is proposed that the Hon’ble Justice Alok
Sharma (Former Judge); the learned Advocate General for the
State of Rajasthan; Chief Secretary, State of Rajasthan; shall
constitute a State-Level Committee for formulation of a
comprehensive transfer policy for the State of Rajasthan. The
Committee shall formulate and place before the competent
Government a comprehensive policy in regards to the subject
issue herein, within a period of two months from the date of this
judgment. While formulating the policy, the Committee shall
consider, inter alia:
(i) minimum and maximum tenure at a particular station;
(ii) circumstances warranting premature transfer;
(iii) procedure for administrative transfers;
(iv) counselling and preference mechanism, wherever feasible;
(v) spouse-related considerations;
(vi) medical and disability-related circumstances;
(vii) employees nearing superannuation;
(viii) widowed, divorced or abandoned employees, where legally
and administratively relevant;
(ix) employees posted in difficult, remote, backward, border or
dark areas;
(x) previous tenure and rotation principles;
(xi) transparency in the transfer process;
(xii) competent authority for making transfers at different levels;
(xiii) procedure for recording administrative exigency;
(xiv) mechanism for consideration of representations;
(xv) time-bound disposal of grievances;
(77 of 82) [CW-14009/2026]
(xvi) safeguards against repeated and arbitrary transfers;
(xvii) circumstances warranting exemption from ordinary tenure;
(xviii) distinction between statutory rules and executive
guidelines;
(xix) digitalisation/maintenance of transfer records wherever
practicable; and
(xx) a mechanism ensuring that the policy remains sufficiently
flexible to accommodate genuine administrative exigencies;
(xxi) any other relevant factor.
54.The Committee shall also examine whether different
categories of establishments require separate departmental
guidelines within the overarching State framework, so that the
policy does not become either excessively rigid or incapable of
accommodating legitimate administrative requirements. It is
clarified that the formulation of the aforesaid policy shall remain
within the executive domain. For compliance of the directions
enumerated herein, learned Advocate General shall make
necessary coordination with the members of the committee; and
formulate the requisite rules, terms and conditions. The Court
does not prescribe the substantive contents of the policy but
merely requires the State to undertake the exercise in a
structured, transparent and time-bound manner.
F. TRANSITIONAL ARRANGEMENT REGARDING LEARNED
RAJASTHAN CIVIL SERVICES APPELLATE TRIBUNAL
55.In view of the material placed before this Court regarding the
functioning of the learned Rajasthan Civil Services Appellate
Tribunal and the consequent difficulties faced by litigants in
(78 of 82) [CW-14009/2026]
obtaining timely adjudication, keeping in view the ratio
encapsulated in Madras Bar Association (Supra) and L.
Chandra Kumar (supra) the State Government shall, as a
transitional measure and subject to the governing statutory
framework, take immediate steps for appointment/nomination of a
retired Judge of the High Court as the supervisory head/
Chairman/ supervisory authority of the RCSAT, in accordance with
law. The purpose of the aforesaid arrangement shall be to
facilitate effective functioning of the Tribunal, rational listing of
matters, expeditious disposal of pending cases and appropriate
administrative supervision, and not to confer upon the supervisory
authority any jurisdiction contrary to the statutory scheme
governing the Tribunal.
56.The appropriate authority shall take consequential steps,
including filling up of existing vacancies and ensuring availability
of requisite judicial Members, so that the statutory appellate
mechanism functions as a meaningful and efficacious forum for
employees aggrieved by service-related orders. This Court makes
it clear that the aforesaid transitional direction shall not be
construed as an adjudication upon the constitutional validity of the
existing structure of learned RCSAT, nor shall it be understood as
a permanent alteration of the statutory constitution of the
Tribunal. The legislative and executive authorities shall remain at
liberty to take an appropriate decision in accordance with law.
G. DISCIPLINARY PROCEEDINGS ARISING FROM NON-
JOINING
(79 of 82) [CW-14009/2026]
57.In cases where disciplinary proceedings have been initiated
against any petitioner solely on account of non-joining pursuant to
the impugned transfer order, the competent disciplinary authority
shall, before proceeding further, take into consideration the
representation submitted by the employee and the decision
rendered thereon pursuant to the present judgment. It is clarified
that this direction shall not prevent the competent authority from
proceeding in accordance with law where the alleged misconduct
comprises matters independent of the transfer or where there are
allegations of insubordination or misconduct distinct from the
mere non-joining. The present direction is confined to ensuring
that the consequence flowing from non-joining is not examined in
isolation from the grievance regarding the underlying transfer.
58.In view of the aforesaid directions, this Court is of the
considered opinion that keeping each of the present writ petitions
pending would neither serve the ends of justice nor advance the
larger institutional purpose which has occasioned consideration of
the batch. The individual grievances are capable of being
examined by the competent authorities within the structured
mechanism directed herein, while the State-level issue concerning
formulation of a comprehensive transfer policy shall receive
consideration at the appropriate administrative level.
59.It is yet again clarified that nothing contained in this
judgment shall be construed as conferring upon any employee a
vested right to remain posted at a particular station or as
curtailing the legitimate power of the State or its instrumentalities
to effect transfers in genuine administrative exigency.
(80 of 82) [CW-14009/2026]
60.The directions contained herein are accordingly intended to
provide a structured transitional mechanism, without trenching
upon the legitimate executive domain, while ensuring that the
recurring grievances concerning transfers receive due, timely and
reasoned consideration. The Court trusts that the State
Government and its instrumentalities shall treat the present
exercise not merely as a response to the present litigation, but as
an opportunity to strengthen the administrative architecture
governing transfers and to minimise avoidable litigation in future.
61.With the aforesaid observations and directions, the entire
batch of writ petitions stands disposed of. Pending applications, if
any, also stand disposed of.
(SAMEER JAIN),J
DEEPAK/
(81 of 82) [CW-14009/2026]
APPENDIX
Petitions Reserved on
S.B.CWP No.15089/2026 12.08.2026
S.B.CWP No.15166/2026 12.08.2026
S.B.CWP No.15168/2026 12.08.2026
S.B.CWP No.15169/2026 12.08.2026
S.B.CWP No.15207/2026 12.08.2026
S.B.CWP No.15214/2026 12.08.2026
S.B.CWP No.15234/2026 12.08.2026
S.B.CWP No.15246/2026 12.08.2026
S.B.CWP No.15249/2026 12.08.2026
S.B.CWP No.15254/2026 12.08.2026
S.B.CWP No.15359/2026 12.08.2026
S.B.CWP No.13583/2026 12.08.2026
S.B.CWP No.13588/2026 12.08.2026
S.B.CWP No.13669/2026 12.08.2026
S.B.CWP No.13737/2026 12.08.2026
S.B.CWP No.14411/2026 12.08.2026
S.B.CWP No.14412/2026 12.08.2026
S.B.CWP No.14438/2026 12.08.2026
S.B.CWP No.14439/2026 12.08.2026
S.B.CWP No.14440/2026 12.08.2026
S.B.CWP No.14441/2026 12.08.2026
S.B.CWP No.14442/2026 12.08.2026
S.B.CWP No.18344/2025 12.08.2026
S.B.CWP No.18824/2025 12.08.2026
S.B.CWP No.15571/2026 12.08.2026
S.B.CWP No.15577/2026 12.08.2026
S.B.CWP No.15614/2026 12.08.2026
S.B.CWP No.15615/2026 12.08.2026
S.B.CWP No.15619/2026 12.08.2026
S.B.CWP No.12958/2026 12.08.2026
S.B.CWP No.15621/2026 12.08.2026
S.B.CWP No.15080/2026 13.08.2026
S.B.CWP No.15086/2026 13.08.2026
S.B.CWP No.15151/2026 13.08.2026
S.B.CWP No.15179/2026 13.08.2026
S.B.CWP No.15280/2026 13.08.2026
(82 of 82) [CW-14009/2026]
S.B.CWP No.15298/2026 13.08.2026
S.B.CWP No.15310/2026 13.08.2026
S.B.CWP No.15318/2026 13.08.2026
S.B.CWP No.15460/2026 13.08.2026
S.B.CWP No.15478/2026 13.08.2026
S.B.CWP No.15531/2026 13.08.2026
S.B.CWP No.15549/2026 13.08.2026
S.B.CWP No.14410/2026 13.08.2026
S.B.CWP No.15640/2026 13.08.2026
S.B.CWP No.15673/2026 13.08.2026
S.B.CWP No.15686/2026 13.08.2026
S.B.CWP No.15713/2026 13.08.2026
S.B.CWP No.15714/2026 13.08.2026
S.B.CWP No.15731/2026 13.08.2026
S.B.CWP No.13254/2026 13.08.2026
S.B.CWP No.15260/2026 14.08.2026
S.B.CWP No.15464/2026 14.08.2026
S.B.CWP No.15465/2026 14.08.2026
S.B.CWP No.15547/2026 14.08.2026
S.B.CWP No.15622/2026 14.08.2026
S.B.CWP No.15651/2026 14.08.2026
S.B.CWP No.15795/2026 14.08.2026
S.B.CWP No.15808/2026 14.08.2026
S.B.CWP No.15817/2026 14.08.2026
S.B.CWP No.15885/2026 14.08.2026
S.B.CWP No.15896/2026 14.08.2026
S.B.CWP No.15897/2026 14.08.2026
S.B.CWP No.15898/2026 14.08.2026
S.B.CWP No.15900/2026 14.08.2026
S.B.CWP No.15909/2026 14.08.2026
S.B.CWP No.15910/2026 14.08.2026
S.B.CWP No.15911/2026 14.08.2026
S.B.CWP No.15913/2026 14.08.2026
S.B.CWP No.15925/2026 14.08.2026
S.B.CWP No.12945/2026 14.08.2026
(SAMEER JAIN),J
The Rajasthan High Court has recently delivered a pivotal judgment concerning the often-contested realm of government employee transfers. In a comprehensive ruling, the Court has provided crucial directives for the Judicial Review of Transfer Orders and the urgent need for a structured Rajasthan High Court Transfer Policy. This significant pronouncement, led by S.B. Civil Writ Petition No. 14009/2026, titled Dr. Mahesh Meena Vs. State of Rajasthan, is now prominently featured on CaseOn, offering an in-depth analysis for legal professionals.
The central question before the Court revolved around the increasing number of writ petitions challenging transfer orders. Petitioners consistently argued that these orders were arbitrary, lacked proper justification, were frequently issued prematurely, and often failed to consider critical individual circumstances such as:
Adding to the complexity was the admitted ineffectiveness of the Rajasthan Civil Services Appellate Tribunal (RCSAT), the primary alternative remedy, due to persistent vacancies and irregular sittings, forcing aggrieved employees to seek redress directly from the High Court.
Counsel for the petitioners highlighted several legal infractions, including:
The Advocate General, representing the State, countered by emphasizing the well-established principle that transfer is an inherent condition of service. Employees holding transferable posts, they argued, have no vested right to remain at a particular station. Key Supreme Court judgments were cited to underscore the limited scope of judicial review in transfer matters:
It was also argued that proposed transfer policies for Rajasthan were merely drafts and not legally binding instruments, thus not creating enforceable rights.
For legal professionals seeking swift comprehension of these complex rulings, CaseOn.in offers invaluable 2-minute audio briefs. These concise summaries distill the essence of judgments like Dr. Mahesh Meena Vs. State of Rajasthan, enabling quick analysis and efficient case preparation.
The High Court acknowledged the State's administrative prerogative in deploying its human resources for efficiency. However, it equally stressed that this power is not absolute and must conform to the discipline of law and constitutional fairness. The Court found merit in the petitioners' concerns regarding the efficacy of the RCSAT, citing statistics that showed a significantly low disposal rate (29.62% in 2026), thus justifying direct approach to the High Court.
The judgment underscored that while individual hardships (like spouse grounds or medical issues) do not automatically create an enforceable right to a specific posting, good administration requires sympathetic and reasoned consideration of these factors. Transfers, at their core, are administrative tools and should not be used as instruments of punishment or favoritism.
To address the systemic issues and ensure a balanced approach, the Rajasthan High Court issued several significant directives:
Each petitioner must submit a detailed representation outlining all grounds (medical, spouse, disability, policy violation, mala fides, etc.) to the competent authority within fifteen days from the judgment date. This representation should not be a mere reiteration but specifically identify factual and legal grounds.
The competent authority/committee must consider each representation within an upper limit of fifteen days of its filing, after providing an opportunity of hearing. Decisions must be reasoned, disclosing the basis for acceptance or rejection of grounds.
Impugned transfer orders (for those who haven't joined new posts) will be kept in abeyance for 30 days or until the representation is disposed of, whichever is earlier. For those who have already joined, their posting remains subject to the outcome of their representation.
Within seven working days, the highest authority in each department/establishment must constitute a Departmental Transfer Grievance Committee. These committees will classify employees/posts (Grade-A, Grade-B) to ensure appropriate scrutiny and priority for transfer grievances.
A State-Level Committee, comprising Hon'ble Justice Alok Sharma (Former Judge), the Advocate General, and the Chief Secretary, State of Rajasthan, is to be constituted. This committee must formulate a comprehensive transfer policy for the State within two months, considering aspects like:
The State Government must take immediate steps to appoint a retired High Court Judge as the supervisory head/Chairman of the RCSAT. This measure aims to facilitate the Tribunal's effective functioning, rational listing, and expeditious disposal of cases, along with filling existing judicial member vacancies.
Any disciplinary proceedings initiated solely due to non-joining after an impugned transfer order must consider the employee's representation and the judgment's outcome before further action.
The Rajasthan High Court's judgment in Dr. Mahesh Meena Vs. State of Rajasthan is a landmark ruling that addresses the widespread grievances related to arbitrary and unreasoned transfer orders within various government and semi-government bodies. While reaffirming the employer's prerogative to transfer, the Court has imposed strict accountability measures by mandating time-bound consideration of individual representations, establishment of dedicated grievance committees, and the formulation of a comprehensive, transparent State-Level Transfer Policy. Furthermore, it has ordered urgent reforms to improve the functionality of the Rajasthan Civil Services Appellate Tribunal (RCSAT), ensuring that employees have an effective and accessible forum for redressal.
This judgment is essential for several reasons:
All information provided in this article is for informational purposes only and does not constitute legal advice. While efforts have been made to ensure accuracy, readers are advised to consult with a qualified legal professional for advice on specific legal issues.
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