S.Rafat Alam, Sudhir Agarwal, JJ. - (1.) This special appeal is preferred against the order of the Hon'ble Single Judge dated 1.6.2005 dismissing writ petition No. 44362 of 2005 of the appellant filed against the order of transfer dated 27.5.2005.
(2.) Heard Shri Shashi Nandan, learned Senior Counsel appearing for the appellant and perused the aforesaid order of the Hon'ble Single Judge.
(3.) Learned counsel for the appellant submitted that the impugned order of transfer has been passed by way of punishment inasmuch as it has been passed on administrative grounds posting the appellant on non-sensitive post. He further relied upon Rule 93.5 of the Railway Protection Force Rules, 1987, which reads as under: 93.5 Members of the Force who have got adverse entries or enjoy poor reputation shall not be posted to sensitive posts till they get good entries for three consecutive years.;