PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India, claiming the following reliefs: "i) by an appropriate writ, order or direction, the impugned suspension order dated 09.03.2019 (Annexure-1) may kindly be declared illegal and be quashed qua the petitioner with all consequential directions; ii) by an appropriate writ, order or direction, the consequential handling over-taking over of charge at Hanumangarh vide report dated 09.03.2019 (Annex.3) as well as assumption of charge at Jodhpur by the respondent No.4 vide charge assumption report dated 10.03.2019 (Annex.4) may kindly be declared illegal and be quashed; Iii) Any other appropriate writ, order or direction which this Hon'ble Court considers just and proper in the facts and circumstances of the present case, may kindly be passed in favour of the petitioner; iv) costs of the writ petition may kindly be awarded to the petitioner."
(2.) Brief facts of the case, as noticed by this Court are that the petitioner has assailed the impugned order dated 09.03.2019 whereby he has been transferred from the post of Superintending Engineer (I&S), Jodhpur to the post of Superintending Engineer (O&M), Hanumangarh against the posting of respondent No.4. The order dated 09.03.2019 has been issued to respondent No.2 making the transfer with immediate effect and the petitioner's name is at serial No.2 as his place of posting shown as Superintending Engineer (O&M), Hanumangarh.
(3.) Learned counsel for the petitioner submits that the transfer order has been passed to accommodate the respondent No.4, who had been recently transferred to Hanumangarh on 07.02.2019 and was being transferred back to Jodhpur without any justifiable reason.;