- (1.) Heard learned counsel for the petitioner and learned Standing Counsel representing the respondents.
(2.) The petitioner, who is a Junior Clerk in the office of the Regional Transport Officer, Ghaziabad, has approached this Court challenging the order of transfer on the allegations that his transfer is in violation of transfer policy dated 21.09.2012. It is further submitted that the petitioner is due to retire within two years and thus, his transfer is in violation of the transfer policy.
(3.) I have considered the submission made by the learned counsel for the petitioner and perused the record.;