Sudhir Agarwal, J. - (1.) AT the outset, Mr. M.M. Sahai, learned Counsel for the Petitioners requested and permitted to make correction in the description of the Petitioner No. 1.
(2.) HEARD learned Counsel for the parties and perused the material on record. This writ petition is directed against the order dated 18.6.2011 issued by Chief Revenue Officer, Varanasi communicating the order of District Magistrate dated 16.6.2011 cancelling an order of transfer dated 6.6.2011 passed by the Deputy Collector transferring the Petitioners from one place to another.
(3.) LEARNED Counsel for the Petitioners has contended that the impugned order of transfer has been passed to facilitate certain other Lekhpals who are working in an urban areas since long, though initial order of transfer dated 6.6.2011 was issued in purported compliance of the G.O. dated 21.6.2002 in order to shift those Lekhpals who were posted in one area for a long time.;