Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the parties.
(2.) Learned counsel for the petitioner submits that petitioner is working on the post of Patwari at Kankani, the Sub Divisional Officer, Luni passed an order dated 06.01.2011 for his transfer from Kankani to Khara Bera Purohitan in his sub-division, which is illegal.
(3.) Further, it is submitted by learned counsel for the petitioner that as per judgment of Dr. Pushpa Mehta's case, reported in 2000 (1) RLW 233, an employee cannot be transferred if his retirement is within two years, therefore, transfer order deserves to be quashed because petitioner is going to be superannuated within 14 months, therefore, this writ petition may be allowed and order dated 06.01.2011 (Annexure-1) may be quashed.;