V.K. Shukla, J. - (1.) Petitioner, Raja Singh has been performing and discharging duties as Inspector at Police Station Khairagarh District Agra. Petitioner was posted at Agra on 21.04.2006 and at the point of time when petitioner has been performing and discharging duties, Local Body election in District Agra took place wherein petitioner was also assigned election duties and in the said Municipal Corporation election ruling party candidate lost. Petitioner has contended that on account of this fact police personals including petitioner has been victimised and petitioner has been sought to be transferred on 11.11.2006. At this juncture present writ petition has been filed.
(2.) On the presentation of present writ petition, learned Standing Counsel was directed to obtain necessary instructions in the matter. Today matter has been taken up and requisite instructions has been received. Copy of the same has been produced before this Court and same has also been passed on to the counsel for the petitioner for perusing the same and thereafter matter has been taken up for final hearing and disposal with the consent of the parties.
(3.) Sri Hemendra Kumar learned counsel for the petitioner contended with vehemence that in the present case transfer order is unreasoned order and circumstances which have been narrated in the body of the writ petition makes it clear that power of transfer has been colorably exercised without there being any real and genuine reason for the same, as such transfer order in the present case is liable to be quashed.;