Ajay Rastogi, J. - (1.) INSTANT petition has been filed by the Petitioner assailing the order dt.27.10.2010 whereby the learned Tribunal declined to grant interim relief.
(2.) IT appears from the record that petitioner was transferred vide order dt.03.09.2010 and the learned Tribunal after examination of the material on record issued notice of appeal but was not inclined to grant interim order as prayed for. Counsel submits that the reason assigned by the learned Tribunal declining to grant interim order is not sustainable in law and the same requires interference by this Court.
(3.) THE learned Tribunal after examination of the material on record while calling upon the Respondents was not inclined to grant interim relief as prayed for and merely because the interim order has not been granted to the Petitioner that itself is not sufficient to interfere by this Court unless the order is arbitrary or there being an allegation imputing malice. Which is not the case of the petitioner.;