- (1.) HEARD learned counsel for the parties.
(2.) THIS Special Appeal has been filed against the interim order of the learned Single Judge dated 4 -8 -2004 staying the transfer order. Transfer is an exigency of service and hence this Court should not ordinarily interfere vide Vijay Kumar v. State of U.P., 2004(3) AWC 1898. The aforesaid decision has considered the relevant case law on the point.
(3.) IT has also been held in Sandeep Kumar Singh v. State of U.P., Special Appeal No. 911 of 2004 decided on 5 -8 -2004, Shesh Nath Singh v. Mukesh Singh, Special Appeal No. 860 of 2004, decided on 26 -7 -2004, and Union of India v. Raghubir Prasad, decided on 21 -7 -2004 that a Special Appeal is maintainable against an interim order staying a transfer order.;