VINOD KUMAR BAIRWA Vs. REGISTRAR STATE CONSUMER

JUDGEMENT

(1.) The petitioner present in person, is aggrieved of the order dated 23rd March, 2018, transferring him from Rajasthan State Consumer Dispute Redressal Commission, Jaipur (for short, ' Commission') to District Consumer Dispute Redressal Forum, Jaisalmer.

(2.) Briefly, the essential skeletal materials are that the petitioner was appointed as a Class-IV Employee at Jaipur, in the year 1994, and has continued at the same place i.e. Jaipur, for last 24 years. By impugned order dated 23rd March, 2018, as many as six employees, including the petitioner, were transferred from different places.

(3.) Petitioner submits that aggrieved of the order of transfer, he instituted an appeal before Rajasthan Civil Services Appellate Tribunal, Jaipur (for short, "Tribunal"), by way of an appeal No. 289/2018, which was disposed off on 26 th March, 2018, with a direction to the respondent-Commission. A representation addressed by the petitioner in consequence thereof has been declined by the respondent-Commission in a mechanical manner without application of note. On another appeal instituted before the Tribunal has again been disposed off vide order dated 26th April, 2018, relegating the petitioner again to address a representation which shall be considered sympathetically, in the light of various circulars of the State Government specifically with reference to low paid employees to be retained at their parent district while the staying the execution transfer order on 25th May, 2018.