Anil Kumar, J. - (1.) HEARD Shri Ved Prakash Verma, learned counsel for petitioner, learned Standing Counsel and perused the record.
(2.) BY means of the present writ petition, the petitioner has challenged the impugned orders of transfer dated 26.11.2011 (Annexure No. 1) passed by opposite party no. 2 i.e. Deputy Inspector General of Police (Establishment) U.P. Police Head Quarters, Allahabad by which he has been transferred from Faizabad to Ballia. Learned counsel for petitioner while assailing the impugned order of transfer submits that it is against the government transfer policy as well as the same has been passed in a mid session, in case if the petitioner is compelled to go on transfer, the study of his children will suffer in the present era of competition. Hence, the same is arbitrary in nature, liable to be set aside.
(3.) I have heard learned counsel counsel for parties and perused the record.;