- (1.) The present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the transfer order dated 18.1.2010.
(2.) It appears that the petitioner is holding the post of Range Forest Officer. He was posted at Monitoring and Evaluation Unit, Mirzapur under the Chief Forest Conservator, Monitoring and Evaluation Unit, U.P., Lucknow.
(3.) By the order dated 18.1.2010 (Annexure-1 to the writ petition), the petitioner has been transferred as Assistant Maintenance Unit Officer (Planning and Execution), J.I.C.A., Project, Obra Forest Division. Even though, the petitioner in the prayer clause of the writ petition, has prayed for quashing the said order dated 18.1.2010, but in paragraph 8 of the writ petition, the petitioner has stated as under: That the instant writ petition is being filed by the petitioner not to quash the impugned transfer order but only to stay the impugned transfer order for a limited period of 4 months so that Board examination of the daughter of the petitioner be completed without any disturbance in career of his daughter, specially in view of the facts as laid in para-3 of the transfer policy issued on 6th June, 2009 for the year 2009-2010. A true copy of the transfer policy dated 6.6.2009 is being filed as Annexure-2 to this writ petition.;