M. Katju, J. - (1.) Heard learned counsel for the petitioner. The petitioner is challenging the transfer order dated 19.12.2002.
(2.) In our opinion, this writ petition is liable to be dismissed on two grounds. Firstly, transfer is an exigency of service and the Court cannot ordinarily interfere with a transfer order. Secondly, the writ petition has been filed against a private company, i.e., Samtal Colour Ltd. Ordinarily, no writ lies against a private body except a writ of habeas corpus.
(3.) No doubt the language of Article 226 of the Constitution is very wide. Article 226 states : "226 (1) Notwithstanding anything in Article 32 every High Court shall have power, throughout the territory in relation to which it exercises jurisdiction, to issue to any person or authority, including in appropriate cases, any Government within those territories directions, orders or writs including writs in the nature of habeas corpus, mandamus prohibition, quo warranto and certtorari, or any of them, for the enforcement of any of the rights covered by part III and for any other purpose.";