- (1.) Petitioner seeks direction to the respondents Nos.3 and 4 to forward the LPC and service records to the place where he is presently posted so as to draw his regular monthly salary. He also seeks compensation for not sending his LPC.
(2.) Petitioner was transferred vide impugned order dated 17.02.2001. He has challenged the imugned order on the ground that he was engaged in CENSUS Work since 2001 and the
(3.) Government has imposed a ban on transfer of such employees. The Rajasthan Appellate Tribunal disposed of the petition directing that the petitioner should file a representation to the respondent Department. Aggrieved of the order of Tribunal, the petitioner preferred S.B. Civil Writ Petition No.1170/2002 before this Court, which also came to be dismissed.;