M.P. Singh, J. - (1.) Is it not the time to remind ourselves that liberal interference by this Court in transfer matters would amount to creating a chaos in the administration if the Government, which would not be conducive to public interest? There is hardly any dispute that transfer orders are passed on administrative grounds and due to exigencies of service.
(2.) This petition is directed against the transfer order dated 25.1.1992 by means of which the petitioner has been transferred from Varanasi to Garhwal division.
(3.) The petitioner was posted as Block Development Officer at Block Deegh, District Varanasi. District authorities were holding a meeting on 9.1.1992. Some trouble arose between the petitioner and the Additional District Magistrate (Administration) during the said meeting. The matter was reported to the District Magistrate. The petitioner was required to submit his reply to the Chief Development Officer. He did so on 27.1.1992.;