- (1.) THE present appeal has been filed against the judgment and order dated 9.3.2011 passed by the learned Single Judge whereby the writ petition filed by the Appellant challenging the order dated 1.2.2011 placing the Appellant from one Circle to another had been dismissed.
(2.) WE have heard Sri A.K. Srivastava learned Counsel for the Appellant and the learned standing counsel for the Respondents and have perused the impugned judgment and order dated 9.3.2011 passed by the learned Single Judge giving rise to the present appeal, grounds taken in the memo of appeal and the documents filed along with it. Sri A.K. Srivastava learned Counsel for the Appellant submitted that impugned order dated 1.2.2011 in the writ petition contained no place of posting. So far as the Appellant is concerned, he may not be compelled to join at a particular place in the absence of the order of place of posting.
(3.) THIS Court vide order dated 4.4.2011 directed learned standing counsel to obtain instructions, which he has placed before the Court. On the basis of the instructions, he has stated that the Appellant was transferred on 19.7.2006 from Tahsil Dataganj to Tahsil Saswan.;