Hon'ble 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 petitioner has challenged the impugned order of transfer dated 9.11.2011 (Annexure No. 1) passed by O.P. No. 3 by which the petitioner has been transferred to Lucknow to Kheri and the consequently order dated 3.11.2011 passed by opposite parties no. 2 and 4. Learned counsel for petitioner while assailing the impugned orders submits that the same is against the transfer policy/guidelines, as the dependents of the petitioner is more than 85% 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.
(3.) THE law is well settled that transfer being exigency of service can be effected by the employer concerned in accordance with administrative exigency, in the interest of administration and public interest at any point of time and that cannot be monitored and guided by this Court unless it may be shown that transfer order is vitiated on account of the contravention of the statute, or lacks jurisdiction or mala fide.;