- (1.) The petitioner has challenged the transfer order dated 29.09.2019 (Annexure-6) as well as the order dated 28.11.2019 (Annexure-7) passed by the Rajasthan Civil Services Appellate Tribunal.
(2.) This court while issuing notice to the respondents passed the following interim order on 12.12.2019:- "Learned counsel for petitioner submits that petitioner has been transferred from rural area to category third Municipal Council area although he was appointed under the Rajasthan Voluntary Rural Education Service Rules, 2010 and he was working against a vacant post while another person who was additionally posted in the college namely, Punit Bansal who was required to be shifted from the said college but instead of shifting the said person, the petitioner has been posted at Kotputli. Issue notice of the writ petition as well as stay application, returnable within six weeks. In the meanwhile, the effect and operation of the order dated 29th September, 2019, qua petitioner shall remain stayed. However, the respondents shall be free to post any other excess Assistant Professors (Mathematics) at Kaladera, Jaipur. List this case again on 12.02.2020."
(3.) Counsel for the respondents submitted that liberty be granted to the respondents to pass fresh transfer order if, need so arises.;