Sandeep Mehta, J. - (1.) HEARD learned counsel for the parties.
(2.) THE petitioner, who is working as a Technical Helper in the respondent JVVNL, through this writ petition, seeks to assail the legality and validity of the order Annex. P/2 dated 30.6.2015 whereby, he was transferred from Suratgarh to Bikaner. Learned counsel for the petitioner submits that the impugned order Annex. P/2 dated 30.6.2015 is totally de hors the provisions of the Rules applicable to the employees of the power companies. He drew the attention of this Court to Rajasthan State Electricity Board Travelling Allowance Rules which are applicable to such employees and particularly, Appendix -C prepared under Rule 27A(1) and (2) thereof and contended that as per column No. 10 of the Appendix -C, it is mandatory to mention in the transfer order that such transfer is being directed in public interest or for administrative reasons. In absence of such specific stipulation in the transfer order, the transfer shall be treated on request of the concerned employee and traveling allowance on transfer will not be admissible in such cases. He further submits that when transfer is effected at the employee's request, the employee would loose his seniority. He contends that the order Annex. P/2 dated 30.6.2015 does not mention that the transfers are being directed in public interest or for administrative reasons. As per him, the petitioner never made any request for transfer. He thus, urged that in view of the aforesaid language of Appendix -C, it will be assumed that the transfer was made at the request of the petitioner employee and thereby, he will loose his seniority.
(3.) MR . Ravi Bhansali, learned counsel for the respondents, is not in a position to dispute the fact that the language of the transfer order is not in consonance with the requirement of the Appendix -C of the Travelling Allowance Rules applicable to the employees of the power companies. It is undisputed that the transfer order was not directed on the employee's request and, therefore, it was essential to mention in the transfer order that the transfer was being made in public interest or for administrative reasons.;