- (1.) Heard Sri Rajendra Nath, learned counsel petitioner, learned State counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order of transfer dated 19.09.2015 passed by respondent No. 2/Commissioner, U.P. Excise Head Office, Allahabad by which he has been transferred from the post of Constable Lucknow to Unnao.
(3.) Learned counsel for petitioner while challenging the impugned order of transfer submits that the same is contrary to the Clause 1 (Ghha) of the transfer policy dated 09.4.2015, as such the same is liable to be set aside.;