Nirmaljit Kaur, J. - (1.) THE prayer in the present petition is for quashing of the order dated 29.10.2014 vide which the petitioner was transferred from Circle Baap to Circle Bhopalgarh including the order dated 11.11.2014 vide which he was kept Awaiting Posting Orders and the head office of the petitioner was changed from the Sub Registrar, Cooperative Societies, Jodhpur to the office of the Sub Registrar, Cooperative Societies, Jaisalmer as well as the order dated 14.11.2014 placing the petitioner under suspension.
(2.) THE notice of the petition was issued by this Court vide order dated 20.11.2014. The respondents were duly served. The matter came up for hearing on 8.1.2015. No one was present on behalf of the respondents in spite of service. On 8.1.2015, the following order was passed: - - "No one has put in appearance on behalf of the respondents in spite of service. Accordingly, the matter shall be heard and decided ex parte. To come up for final disposal on 21.1.2015." Today also, no one is present on behalf of the respondents. It is therefore apparent that the respondents are not interested in contesting the matter.
(3.) THE petitioner is stated to have been suspended under Rule 7(4) of the Rules of 1971 which reads as under: - - "7. Taking part in politics and elections. - (4) No Government servant shall canvass or otherwise interfere with or use his influence in connection with, or take part in an election to any legislature or local authority; Provided that - (i) a Government servant qualified to vote at such election may exercise his right to vote, but where he does so, he shall give no indication of the manner in which he proposes to vote or has voted; (ii) a Government servant shall not be deemed to have contravened the provisions of this rule by reason only that he assists in the conduct of an election in the due performance of a duty imposed on him by or under any law for the time being in force";