A. K. Mathur, J. - (1.) Petitioner 'has filed the present writ petition challenging the order of his transfer dated 15.11.84 Ann, 4 where-by he has been transferred from Alai Nagaur to Merta City. This order of transfer has been challenged by the petitioner on two grounds viz., that petitioner has been transferred frequently and his transfer has been effected in order to accommodate one Suresh Chand Sharma and this transfer is mala fide. A return has been, filed and it has been submitted that the petitioner has been transferred from time to time on exigency of the situation and so far as the second argument is concerned that the transfer has been made in order to accommodate Suresh Sharma is mala fide and it has been submitted that the transfer has been made on account of administrative reasons.
(2.) I have heard learned counsel for the parties and I am of the view that this is a purely administrative matter and it does not warrant any interference by this Court. It is true that the petitioner has been transferred from number of places but it appears that it was due to administrative convenience from time to time. Like wise the second submission that since the transfer of the petitioner was mala fide to accommodate Suresh Sharma is concerned, the same has also been effected for the administrative reasons and not on account of any mala fide,
(3.) Thus in the result I do not find any merit in the writ petition and the same is hereby dismissed. However, the Authorities may consider if so' advisable not to disturb the petitioner from the place of his present posting. Petition dismissed.;