G K TANDON Vs. JUDICIAL COMMISSIONER STATE OF AJMER

JUDGEMENT

(1.) THIS is an application under Article 226 of the Constitution of India.

(2.) G. K. Tandon, petitioner, alleges that he was a Stenographer in the office of the Judicial Commissioner. Ajmer, in the grade of Rs. 80--5--120--10/2--220. taut his services were transferred to the office of the District Judge, Ajmer, by the Judicial Commissioner, Ajmer, on 2nd March, 1951. Thereafter by an order of the Judicial Commissioner dated 31st May, 1952, the lien of his previous post was also transferred. The petitioner made certain representations to the Judicial Commissioner as his chances of future promotion were likely to be affected by his transfer to the office of the District Judge, and subsequent transfer of his lien. These representations were rejected at first by order of the Judicial Commissioner dated 1st February, 1955, and later on by order of the Judicial Commissioner dated 12th July, 1956, who declined to reopen the previous decision without expressing any opinion on the merits of the case. The petitioner thereafter thought that his transfer may have been due to any adverse entry in his character roll, and made an application to the District Judge to afford him a copy of any adverse entry that may have been made in his character roll. The District Judge supplied a copy on 4th August. 1956, of one such entry dated 31st March, 1951. The petitioner has now come to this Court and his prayer is that the orders of transfer of the petitioner from the office of the Judicial Commissioner to the office of the District Judge as also the order of transfer of the lien may be declared to be illegal, void, inoperative and unconstitutional, that he may be directed to be taken back in the office of the Judicial Commissioner, that he should be appointed Registrar in the grade Rs. 200--10--300. and that a direction be given for deletion of the adverse entry.