Govind Mathur, J. - (1.) BY this petition for writ, validity, correctness and propriety of order dated 27.1.2011 passed by Rajasthan Civil Services Appellate Tribunal, Rajasthan, Jaipur (Circuit Bench, Jodhpur) is questioned.
(2.) IN brief, the facts of case are that the Petitioner a driver with the Respondents was attached with Senior Hydrologist, Department of Ground Water, Bikaner vide order dated 14.12.2010. By another order dated 30.12.2010, the order of attachment was cancelled and the Petitioner was attached with the Assistant Engineer, Ground Water Department, Churu. The Assistant Engineer, Ground Water Department, Churu on 5.1.2011 instructed the Petitioner to report at the place of posting as he was not in need of an additional driver. Subsequent thereto, the Chief Engineer, Ground Water Department, Jodhpur passed order dated 6.1.2011 transferring the Petitioner from Churu to Bikaner. The validity of the order aforesaid was challenged by way of filing an appeal before the Tribunal.
(3.) THE Tribunal refused to interfere with the order on the count that the Petitioner was working at Churu since 1998 and his transfer was made in administrative exigency.;