ARUN BHANSALI, J. - (1.) This writ petition has been filed aggrieved against the order of transfer dated 10.10.2016 passed by the respondents, whereby the petitioner has been transferred from Pokran to Jaitarn.
(2.) It is submitted by learned counsel for the petitioner that the respondents have exercised power under Section 336 of the Rajasthan Municipalities Act, 2009 ('the Act of 2009'), which power cannot be exercised in a routine manner. Further submission has been made on the strength of document Annex.-4 that the said transfer has taken place on account of political interference and that by order dated 25.5.2010 (Annex.3), it was indicated that the petitioner would be made to work only on the said post and would not be shifted anywhere and therefore, on the said grounds the order of transfer is bad in law and deserves to be set-aside.
(3.) I have considered the submissions made by learned counsel for the petitioner and have perused the material available on record.;