- (1.) Heard learned counsel for the petitioner and learned Standing Counsel representing the respondents.
(2.) The petitioner, who is working as a Basic Health Worker in Primary Health Center Barauli Aheer, Agra, has approached this Court challenging the order dated 14.05.2012 transferring him from one Primary Health Center to another within the district on the ground that transfer is in violation of transfer policy dated 22.03.2012. which provides that elected office bearers are not liable to be transferred for two years of their election.
(3.) I have considered the submission made by the learned counsel for the petitioner and perused the record.;