- (1.) Heard learned counsel for the parties and perused the material on record.
(2.) Petitioner is aggrieved by the impugned order of transfer dated 3.6.2011 which has been issued by the District Panchayat Raj Officer, Mahoba, respondent no. 3 in compliance of the approval of transfer dated 28.5.2011 by District Magistrate, Mahoba transferring the petitioner from Vikas Khand-Charkhari to Vikas Khand-Jaitpur District Mahoba.
(3.) It is contended that the impugned order of transfer refers that such officer who have completed ten years are being transferred while the petitioner in the present development block has completed only about six years and more and therefore he cannot be transferred. It is further contended that the impugned order is vitiated on account of malafide.;