- (1.) Heard learned counsel for the petitioner and the learned counsel for the respondent.
(2.) The matter is being disposed of at the joint request made by the learned counsel for the. parties.
(3.) The petitioner, in this writ petition under Article 226 of the Constitution, has challenged his transfer order dated 29.9.1992/1.10.1992 (Annex. 1) whereby he has been transferred from Warehouse, Rani to Jaipur (West).;