R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) PETITIONER has challenged the order of transfer dated 29.6.2004 whereby petitioner and respondent No. 6 has been ordered to remain at their post though they were transferred by the earlier order dated 16.6.2004. Petitioner 'scase is that he was transferred by order dated 16.6.2004 from Mahuatar to Chandwa. He gave his Joining to the Assistant Engineer on 18.6.2004 by Annexure -2 and thus the order of transfer dated 16.6.2004 was given effect to. Therefore, by subsequent order dated 29.6.2004, petitioner and respondent No. 6 could not be ordered to remain at their earlier place.
(3.) THE main question is whether the order of transfer dated 16.6.2004 was given effect to or not.;