- (1.) Heard learned counsel for appellant.
(2.) The petitioner/appellant has preferred this intra-court appeal against order dated 12th October, 2011 passed by learned Single Bench, whereby S.B.Civil Writ Petition No.15745/2010 filed by petitioner has been dismissed.
(3.) The petitioner is holding a post of Teacher and he was transferred from Government Upper Primary School, Rampura, Dabdi, Amer, Jaipur to Government Girls Upper Primary School, Devan, Shahpura, Jaipur on administrative ground vide order dated 1st October, 2010 passed by District Education Officer Elementary Education, Jaipur. The said order of transfer was challenged by petitioner in Appeal No.3634/2010 before Rajasthan Civil Service Appellate Tribunal, Rajasthan, Jaipur, which was dismissed vide order dated 19th November, 2010. Learned Tribunal dismissed the appeal on the basis of law laid down by Single Bench judgment of this Court in S.B.Civil Writ Petition No.6691/2010, Shashikala Tripati vs. State of Rajasthan & Anr. Learned Tribunal has also observed that appellant was working in present post since 11th July, 2004 and he has been transferred in the same District at the distance of 70 kms on administrative ground, therefore, no interference is called for in the order of transfer of the appellant. Being aggrieved with the order of Tribunal, the appellant preferred writ petition before this Court, which was dismissed by learned Single Bench vide order dated 12th October, 2011, which is impugned in this intra-court appeal.;