- (1.) Having gone through the judgment of the learned Single Judge we see no reason to differ from his finding that "Consideration never appeared to be the interest of the administration but merely the Interest of the said respondent No. 7." In view of this finding and the further observation "it is made clear that the authorities concerned have not been prevented from passing appropriate transfer order at proper time in future if the exigency of service so requires in the public interest", we see no ground for interference is Special Appeal. If anything, it rather appears that the learned Single Judge has been somewhat mild in expressions used by him in dealing with the merits of this case.
(2.) Dismissed. Special appeal dismissed.;