Govind Mathur, J. - (1.) TO challenge the order dated 04.2.2011 passed by the Chairman cum Managing Director, Rajasthan State Co -operative Spinning & Ginning Mills Federation Ltd. this petition for writ is preferred.
(2.) THE factual matrix necessary to be noticed is that the Petitioners were transferred under an order dated 20.10.09 from Hanumangarh to Gangapur District Bhilwara. By way of filing a petition for writ, validity of the order aforesaid was challenged but the petition for writ aforesaid came to be disposed of on 07.1.2011 with observation that the order of transfer does not suffer from any illegality. However, looking to the fact that transfer was made at a distant place, an opportunity was granted to the Petitioners to represent their grievances before the employer. Accordingly, the Petitioners submitted representations to the Respondents and those came to be disposed of on 04.2.2011, with assertion that the transfer is necessary eventuality of service and Petitioners were transferred in natural course. While assailing the orders rejecting the representation, it is urged that the employer has not considered all the contentions raised in the representation. It is also urged that order of transfer is without jurisdiction.
(3.) HEARD .;