Anil Kumar, J. - (1.) MATTER is taken in revised cause list.
(2.) NONE present on behalf of the Petitioner. Heard Devendra Kumar, Learned Counsel for Respondent and perused the record. 3. By means of the present writ petition, Petitioner has challenged the impugned order of transfer dated 06.02.2004 ( Annexure No. 1) passed by Respondent Nos. 2 & 3.
(3.) FROM the perusal of the record, it is not in dispute that the Petitioner is holding transferable post.;