Ajay Rastogi, J. - (1.) INSTANT petition has been filed assailing the order passed by the Tribunal declining to grant interim relief as prayed for.
(2.) THE Petitioner, who was working as Physical Training Instructor, on being transferred from Nagla Bhadoriya to Bathuakhoh, Basedi under the order of the District Education Officer (Elementary), Dholpur dt. 26/09/2010, preferred an appeal before the learned Tribunal. The learned Tribunal, after taking note of the submissions, while issuing notice of the appeal, was not inclined to grant interim relief as prayed under order impugned dt. 26/10/2010.
(3.) COUNSEL submits that the reason assigned for declining to grant interim relief is not legally sustainable.;