- (1.) This writ petition has been filed by the petitioner with the following prayer:- "It is, therefore, most respectfully prayed that in the interest of justice, Your Lordships may graciously be pleased to accept and allow this writ petition and; (i) By an appropriate writ, order or direction, the impugned order 02.07.2020 (Annx-1) passed by the Executive Director (Traffic), Rajasthan State Road Transport Corporation, Jaipur (Rajasthan) and order dated 03.07.2020 (Annx-2) passed by Chief Manager, Sikar Depot, Sikar (Rajasthan) may kindly be quashed and set aside; (ii) By an appropriate writ, order or direction, the petitioner may kindly be allowed to rejoin the duties at Sikar Depot on the post of Conductor; (iii) Any other appropriate order or direction which this Hon'ble Court may consider just and proper in the facts and circumstances of the case may also kindly be passed in favour of the humble petitioner. (iv) Cost of this writ petition may also kindly be awarded in favour of the petitioner."
(2.) By way of this writ petition the petitioner has challenged his transfer order dated 02.07.2020 passed by the respondents by which the petitioner has been transferred from Sikar to Khetri. Counsel for the petitioner submitted that the petitioner has been transferred due to mala-fide reason as the petitioner has made the complaint against the respondent No.3-Chief Manager Sikar, Depot.
(3.) Heard counsel for the petitioner and perused the record.;