Anil Kumar, J. - (1.) HEARD Sri D.K. Dixit, learned Counsel for Petitioner and learned Standing Counsel for opposite parties.
(2.) BY means of the present writ petition, Petitioner Nos. 1 and 2 have challenged the impugned order of transfer dated 15.7.2011 passed by Sub Divisional Magistrate, Sadar, Unnao by which Lekhpals working in district Unnao, who are the members of the Association known as Uttar Pradesh Lekhpal Sangh, Branch Unnao ( herein above referred as an 'Association') to which Ram Naresh Singh (Petitioner No. 2) is the president of the said association has been transferred from one place to another in the same district. A primary objection has been raised by the learned Standing Counsel that the present writ petition filed by Petitioner No. 1/Uttar Pradesh Lekhpal Sangh, Branch Unnao through its president Ram Naresh Singh, is not maintainable as the association is not aggrieved by the order of transfer dated 15.7.2011 by which its members are transferred from one place to another in the same district and if any of the member of the association working on the post of Lekhpal is aggrieved by the said order then in that circumstances they should approached this Court for redressal of his grievance by filing writ petition in individual capacity. So the present writ petition is liable to be dismissed on the said ground as association has No. locus to file the same.
(3.) SRI D.K. Dixit, learned Counsel for the Petitioners, in rebuttal, submits that since the order in question passed by opposite party No. 3 is in violation of transfer policy as such Petitioner No. 1 being Association of Lekhpal working in district Unnao can agitate the claim of its members by filing writ petition under Article 226 of the Constitution of India.;