Ajay Rastogi, J. - (1.) INSTANT petition has been filed by the petitioner assailing the order of the tribunal dt. 20.8.2010 declining to grant interim relief in appeal No. 1969/2010.
(2.) THE petitioner who is holding the post of Principal after having remained posted as per her own saying since 2001 in District Bundi on being transferred to District Baran under order impugned dt.19.7.2010 preferred appeal before the Tribunal. The learned Tribunal after taking note of the submissions made admitted the appeal and issued notice for interim relief, however declined to grant ex parte order as prayed for under order impugned dt.20.8.2010. Counsel submits that the petitioner after remained posted for ten months in the Government Institution at Bundi has been transferred under order impugned to District Baran which is at a distance of 150 kms and such action of the respondents cannot be said to be in the interest of administration or in exigency of service.
(3.) THIS Court does not appreciate the practice of filing writ petitions against the refusal of ex parte/interim order by the Tribunal since it is for the Tribunal to examine as to whether a case for grant of interim relief is made out or not. However, in the instant case, the Tribunal has assigned reasons while declining to grant ex parte order as prayed for under order impugned dt. 20.8.2010.;