Anil Kumar, J. - (1.) HEARD Sri Rakesh Kumar Singh, learned counsel for petitioner, learned State counsel and perused the record.
(2.) BY means of the present writ petition, the petitioners have challenged the impugned order of transfer dated 20.12.2011 (Annexure No. 1) passed by O.P. No. 3 by which the petitioner has been transferred to Lucknow to Hardoi and the consequently order dated 17.12.2011, 04.12.2011 passed by O.P. No. 2 and 4. Learned counsel for petitioner has assailed the impugned order of transfer only on the ground that the same is in contravention to the transfer policy.
(3.) LEARNED counsel for petitioner while challenging the impugned orders submits that the impugned order of transfer is against the transfer policy/guidelines ( as the petitoienr's son is 100% handicapped), so the same is illegal and arbitrary in nature and the same are not in accordance with law, passed with ulterior motive, liable to be set aside.;