Markandey Katju, J. - (1.) THIS writ petition has been filed against the impugned orders dated 24 -6 -1992 and 9 -3 -1993. The petitioner has been transferred from 4th Bn. PAC Allahabad to Gorakhpur. The petitioner has relied on the Govt. Order dated 28 -7 -1992 (Annexure 3 to the petition) and he has submitted that according to the said G.O. a class IV employee cannot be transferred outside the district. In my opinion merely on the basis of this G.O. it cannot be held as a universal rule that a class IV employee cannot be transferred outside the district. The nature of the service has also to be seen. The P.A.C. is an armed force and it has to be utilized wherever the exigencies require. Hence it cannot be said that a Class IV employee cannot be transferred outside the district in every case as it will hamper the working of the P.A.C. Such a view cannot be accepted by this court. There is no force in this petition. It is accordingly dismissed.;