- (1.) With the consent of the learned counsels for the parties, the matter is being decided finally at the admission stage.
(2.) By way of the present writ petition, the petitioner has challenged the legality of the exparte order dated 07.11.2014 passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur (hereinafter referred to as "the Tribunal"), in appeal being No.1523/2014, filed by the respondent No.3, staying the operation of the transfer order dated 28.10.2014.
(3.) In the instant case, it appears that the petitioner as well as the respondent No.3 are holding the post of District Supply Officer. Vide the order dated 28.10.2014, the petitioner has been transferred from Ajmer to Jhunjhunu and the respondent No.3 has been transferred from Jhunjhunu to Pratapgarh.;