Mehta, J. - (1.)By this appeal under Section 18 of the Raiasthan High Court Ordinance, 1949, the appellant has challenged the order dt. Oct. 28. 1983 of the learned single Judge passed in S. B. Civil Writ Petn. No. 727 of 1983.
(2.)A few facts leading to filing of this may be noticed in brief: The petitioner appellant challenged under Article 226 of the Constitution the legality of the orders Ext. 3, 4 and 5. Ex. 3 is the order dt. Jan. 22. 1983 passed by the District Establishment Committee, Barmer whereby the Block Development Officer. Shiv was directed to issue transfer orders of the petitioner from Panchayat Samiti. Bavetu to pan-chayat Samiti, Shiv. In compliance of the order Ex. 3, the Block Development Officer. Shiv passed the order (Ex. 5) dt. Feb. 22, 1983 transferring the petitioner from Panchayat Samiti Bavetu to Pan-chavat Samiti. Shiv. Ex. 4 is the order dt Mar. 4, 1983 issued by the Block Development Officer. Bavetu whereby the petitioner was relieved with immediate effect for submitting his joining report at Panchayat Samiti, Shiv. By the impugned order dt. Oct. 28, 1983, the learned single Judge held that the Collector and Zila Pramukh were competent to pass the transfer order and that there is no illegality in the transfer of the petitioner. Being dissatisfied with the order under appeal, the appellant has preferred this appeal for quashing the orders Exs. 3. 4 and 5.
(3.)We have heard Mr. M. R. Sinchvi, learned counsel for the appellant and Mr. Niyazudeen Kham, learned Additional Government Advocate.