- (1.) Heard Mr. Veyankatesh Garg, learned counsel for the petitioner through video calling.
(2.) This writ petition has been filed by the petitioner with the following prayers :- "It is therefore most humbly prayed that this Writ Petition may kindly be allowed and by an appropriate writ/order or direction :- 1. The order-dated 04.05.2020 passed by the Respondent No.2 may kindly be quashed and set aside. 2. The Respondents be directed to release the salary of the Petitioner for the month of July to November 2016. 3. The cost of writ petition may also kindly be awarded in favour of the Petitioners. 4. Any other order, relief or direction, which this Hon'ble Court deems fit and proper, be passed in favour of the Humble Petitioner."
(3.) Counsel for the petitioner submitted that the respondents have wrongly transferred the petitioner vide order dated 04.05.2020 at a remote place-Pokaran, District Jaisalmer during the period of lock-down. Counsel further submitted that the petitioner is likely to be promoted on the post of Ex.En. in near future.;