Anjani Kumar, J. - (1.) This petition was heard and dismissed by me on 11th February, 2003 for the reasons to be recorded later on. Now here are the reasons for dismissing the aforesaid writ petition.
(2.) The petitioner, Hirendra Kumar Singh, who is a constable in the Civil Police, by means of this writ petition under Article 226 of the Constitution of India, has challenged the order of transfer dated 2nd January, 2003 which has been communicated by the Superintendent of Police, Azamgarh by the order dated 13th January, 2003 whereby the petitioner has been transferred from District Azamgarh to District Mirzapur.
(3.) Learned counsel for the petitioner has challenged the aforesaid order of transfer on the ground that this order has been passed in a mid-academic session and, therefore, in view of the law laid down by the Apex Court in Director of School Education, Madras and Ors. v. O. Karuppa Thevan and Anr., 1994 Suppl (2) SCC 666, which has been relied by this Court in the judgment dated 30th January, 2003 passed in Civil Misc. Writ Petition No. 5370 of 2003, wherein the Apex Court has held as under : "No law requires an employee to be heard before his transfer when the authorities make the transfer for the exigencies of administration. However, the learned counsel of the respondent, contended that in view of the fact that the respondent's children are studying in school, the transfer should not have been effected during mid academic term. Although there is no such rule, we are of the view that in effecting the transfer, the fact that the children of an employee are studying should be given due weight, if the exigencies of service are not urgent.";