Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 14.08.2017 (Annex.-6) passed by the respondents, wherein on telephonic communication, the petitioner has been transferred from Forest Range, Dabla to Forest Range, Lathi.
(2.) The petitioner was working as Forest Ranger Grade-I at Forest Range, Dabla. By order dated 01.02.2017, the work between the petitioner and one Manglaram, respondent No. 4, who was working as Forest Ranger Grade-II at the said Forest Range, Dabla, was distributed along with the persons working under them. The petitioner challenged the validity of the said order before the Rajasthan Civil Services Appellate Tribunal by filing appeal, wherein on 23.02.2017, the order dated 01.02.2017 was stayed. Where after, the order impugned was passed, whereby the petitioner was transferred from Dabla Range to Lathi Range.
(3.) Learned counsel for the petitioner submitted that a bare look at the order Annex.-6 indicates that the Dy. Conservator of Forest, Jaisalmer has passed the order transferring the petitioner from one Range to another Range allegedly on the basis of a telephonic communication, which she had with Principal Chief Conservator of Forest and based on that, the order has been passed. It is submitted that the order is without jurisdiction besides the fact that the same has been passed only on account of the fact that the petitioner had questioned the validity of the order dated 01.02.2017.;