Anil Kumar, J. - (1.) Heard Sri S.R. Gupta, learned Counsel for the Petitioner and D.P. Singh, learned Counsel for the Respondents.
(2.) Facts in brief in the present writ petition as submitted by counsel for the Petitioner are that the Petitioner is II Ird Class Group(A) employee working on the post of Clerk in the office of Jal Sansthan District Banda has been transferred to the office of Jal Sansthan District Hamirpur. He further submits that the impugned order of transfer is illegal in nature as the same is politically motivated and will disturb the structure of Petitioners family causing irreparable loss and injury. Hence, the present writ petition has been filed for quashing of the order of transfer dated 16.05.1995 (Annexure No. 5 to the writ petition) so far it related to the Petitioner.
(3.) I have heard counsel for the parties and perused the records.;