Anil Kumar, J. - (1.) HEARD Sri S.P. Singh, learned counsel for petitioner and learned Standing Counsel as well as Sri Avdhesh Shukla, learned counsel for respondents.
(2.) BY means of the present writ petition, the petitioner has challenged the impugned order of transfer dated 07.09.2011 (Annexure No. 1) passed by O.P. No. 3/Zila Basic Adhikari, Unnao. Learned counsel for petitioner while challenging the impugned order of transfer submits that the same is in contravention to the transfer policy dated 14.05.2011 (Annexure No. 3) as well as order dated 25.05.2011 (Annexure No. 4)passed by O.P. No. 2, in support of his argument, learned counsel for petitioner placed reliance to the judgment of this Court reported in, 2006 (24) LCD 288 (Smt. Urmila Devi Pal Vs. State of U.P. and other).
(3.) I have heard learned counsel for parties and gone through the record.;