Ajay Rastogi, J. - (1.) Counsel submits that Petitioner is holding the post of Teacher Grade -3rd and is a member of Panchayati Raj Rules, 1996 . Counsel submits that without compliance of Sec. 89 (8 -A) of Panchayati Raj Act,1994 he has been transferred from one Panchayat Samiti to other vide order dt.26.09.2010 which is wholly without jurisdiction. Counsel further submits that the appeal was preferred before the Tribunal only on the solitary ground that the order impugned is without jurisdiction and learned Tribunal recorded a finding that District Education Officer holds authority to transfer the Petitioner and taking note thereof, while admitting the appeal and issuing notices to the Respondent is nothing but an empty formality and in fact the submission which he made for consideration has already been negated by the Tribunal.
(2.) This Court also finds substance that the submission made has already been examined and negated by the Tribunal and no purpose is going to serve.
(3.) Matters come up before this Court day to day that the learned Tribunal taking note of the submissions made by the Appellant and after recording finding negated/rejected the submissions made by counsel for Appellant but still admitting the appeal and issuing notice of stay application. Such practice adopted cannot be appreciated for the reason that once the finding has been recorded negating/ rejecting the contentions advanced, issuance of notice thereafter and calling upon the Respondent is virtually not going to serve any purpose and remains empty formality.;