Govind Mathur, J. - (1.) To assail the validity, propriety and correctness of the judgment dated 20th November, 2008 passed by the Rajasthan Civil Services Appellate Tribunal, this petition for writ is preferred. By the judgment impugned, learned Tribunal while rejecting the appeal preferred by the petitioner giving challenge to the order of transfer dated 04th October, 2008 held that the transfer impugned was not made in violation of any statute and is not outcome of mala fides.
(2.) It is stated by learned counsel for the petitioner that the Tribunal failed to appreciate that the order dated 04th October, 2008 was made only to accommodate respondent Shri Shyam Sunder Swami at Government Senior Secondary School, Sadul, Bikaner.
(3.) I have examined the order impugned and other documents annexed with the writ petition. From perusal of the judgment impugned, it is apparent that the petitioner is working in urban area of Bikaner for last 23 years. Learned Tribunal after considering all the facts available on record reached to conclusion that the order of transfer was made in administrative exigency and therefore, refused to interfere with the same. I do not find any reason to interfere with the judgment impugned while exercising powers under Articles 226 and 227 of the Constitution of India, as the petitioner failed to point out any perversity in the order impugned. This petition for writ is dismissed.;