- (1.) Heard learned counsel for the petitioner and learned Standing Counsel representing the respondents. The petitioner, who is a Senior Clerk in the office of the District Inspector of Schools, Ramabai Nagar, has approached this Court challenging the order dated 31.07.2012 transfering him from Ramabai Nagar to Government Inter College, Bhatasa, Farrukhabad.
(2.) It is contended that the alleged transfer is in violation of transfer policy dated 22.05.2012. Learned counsel for the petitioner does not dispute that the petitioner has been posted in district Ramabai Nagar for the last six years.
(3.) It is well settled legal position that transfer is an incident of service and normally the same is not interfered with unless found to be malafide or in violation of any statutory provision.;