- (1.) None present for the petitioner.
(2.) Heard learned Counsel for the respondents.
(3.) The petitioner has preferred this writ petition challenging the impugned order dated 13th July, 2001 passed by the Rajasthan Civil Services Appellate Tribunal, Jaipur (Annexure- 4), whereby his appeal against impugned order of transfer dated 22nd July, 2000, whereby he was transferred from Secondary School, Ghassu Madhopura to Secondary School Sihoth Badi, District Sikar, was dismissed. 3. It appears that petitioner was holding the post of Teacher Grade-II and he was transferred vide order dated 22nd July, 2000. He preferred an appeal before the Tribunal, which was dismissed. From the prayer of the writ petition, it appears that initially the prayer was typed challenging the impugned order of transfer dated 22nd July, 2000 alongwith the impugned order passed by the Tribunal dated 13th July, 2001, but for the reasons best known to the petitioner, the prayer regarding challenge to the impugned transfer order dated 22nd July, 2000 was deleted. It is also relevant to mention that the order transferring the petitioner dated 22nd July, 2000 was not stayed by this Court vide order dated 3rd September, 2001, but the order passed by the Tribunal dated 13th July, 2001 was stayed. It is very surprising that the impugned order should have been the order of transfer dated 22nd July, 2000, which has neither been challenged in the writ petition nor the same thereafter has been placed on record and marked as exhibit. In these circumstances, the writ petition deserves to be dismissed only on this ground alone.;