Anjani Kumar, J. - (1.) Heard Sri K. S. Rathor, learned counsel appearing for the petitioner and Sri S. K. Rai, Additional Standing Counsel of the Government of India, representing the respondent Nos. 1 to 4.
(2.) The petitioner, who is a member of R.A.F. (Rapid Action Force) of 101 Battalion, aggrieved by the order dated 3rd January, 2003 (Annexure-4 to the writ petition), whereby his representation against the transfer order has been rejected by the Deputy Inspector General of Police, the respondent No. 4, approached this Court by means of this writ petition.
(3.) From the perusal of the prayer made by the petitioner in the writ petition, it is clear that the petitioner has not prayed for quashing the order of transfer. The petitioner has further prayed that a writ of mandamus be issued directing the respondent No. 1 to post the petitioner and his wife at the same station, who is also a member of the same Battalion, as they will now be separated because of the transfer of the petitioner.;