D. S. Sinha, J. - (1.) Heard Sri Veer Singh, learned counsel for the Petitioner.
(2.) The petitioner is a Lekhpal. He has been transferred from Tehsil Nagina to Tehsil Chandpur in the district of Bijnor on administrative ground.
(3.) The contention of the petitioner is that he is Adhyaksha of Lekhpal Sangh of district Bijnor and his transfer is bad in as much as it violates the Government Order dated 3rd March, 1983, referred to in the Board's letter of April, 1983, a photostat copy whereof is Annexure 4 to the petition, which prohibits the transfer of the President and Secretaries of the Unions of the Government Employees, save in certain circumstances.;