Ajay Rastogi, J. - (1.) COUNSEL inter -alia submits that Petitioner serving as School Lecturer (Hindi) was initially transferred vide order dt.28/07/2010 (Ann.1) from Shakkargarh (Bhilwara) to Harasar (Churu) but before he could report for duty, that order was revised and by subsequent order dt.20/08/2010 (Ann.2) was transferred to Basoli (Bundi) allegedly in the interest of administration but not at his request; pursuant to which he reported at Basoli on 03/09/2010 and within a short span of 13 days thereafter, was re -transferred to Shobhasar (Churu) vide order dt.16/09/2010, which according to Counsel, cannot be said to be in the interest of administration; however, appeal preferred by him has been rejected by learned Tribunal without examining the justification for having passed subsequent transfer orders within a span of 13 days.
(2.) ISSUE notice of writ & stay petition, along with a copy of this order to Respondents returnable within four weeks as to why the petition may not be finally disposed of at admission stage. Notices may be given Dasti, if desired. PF & notices be filed within seven days, failing which stay order shall stand automatically vacated. In the meanwhile, operation of transfer order impugned dt.16/09/2010 (Ann.5) qua the Petitioner shall remain stayed and Petitioner will be allowed to continue on the post held by him prior to transfer order impugned till further orders.
(3.) LIST after service.;