- (1.) THIS petition under Article 226 of the Constitution is directed against certain orders dated 20. 2. 1987 (Annexures IX, X XI xii) passed by the deputy General Manager (P) U. P. State Road Transport corporation, respondent no. 2, transferring the petitioners nos. 2 to 11 from Azamgarh Region to different regions such as Tanakpur, Naintial dehradun etc.
(2.) THE validity of these transfers has been mainly assailed on the ground that they are in violation of certain policy decisions of the Government regulating transfers, which are contained in Annexures XIII to XV which same have also been adopted by the Corporation.
(3.) HAVING heard learned counsel for the petitioners, we are not inclined to interfere with the impugned orders of transfers which have been made on administrative grounds. The Government instructions contained in the above mentioned Government orders are merely guidelines regulating transfers of employees and they do not have the force of amending conditions of service of the employees. These instructions are generally to be followed, but it does not mean that an employee cannot be transferred otherwise than in accordance with general instructions contained in these government orders if exigencies of service require so, or if he is required to be transferred on administrative reasons. In the impugned orders themselves, it has been mentioned that the transfers had been made on administrative grounds. Consequently we are not inclined to interfere with these orders.;