Anil Kumar, J. - (1.) HEARD Sri P.K.Pandey, learned counsel for the petitioner and learned State Counsel. By means of present writ petition, petitioner has challenged the impugned order of transfer dated 5.4.2011 passed by opposite party No. 3 and reliving order dated 20.11.2011 ( Annexure No. 1) passed by opposite party No. 4 so for it relates to petitioner.
(2.) THE facts in brief as stated by learned counsel for the petitioner that petitioner is working on the post of Constable Driver in District Ambedkar Nagar has been transferred to Gorakhpur. While assailing the impugned order, learned counsel for the petitioner submits that the impugned order of transfer in violation to the transfer policy as well as the same has been passed in a mid -session thus, in case if the petitioner is transferred in pursuance to the impugned order, the study of his children will suffer in the present era of competition. So, the impugned order of transfer is illegal, liable to be set aside.
(3.) I have heard learned counsel for parties and perused the record.;