RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the materials on record.
(2.) PETITIONERS have come up in this petition challenging validity and correctness of an order of transfer dated 3.9.08 passed by respondent No. 3 - Vice Chancellor, Sardar Ballabh Bhai Patel, University of Agriculture and Technology, Meerut appended as annexure No. 7 to the writ petition. It appears from record that petItioners are class IV employees and the impugned order of transfer has been made after the matter was discussed and a settlement was arrived at between the employers and employees' Union.
(3.) THE impugned order is assailed on the ground that it has been passed on wrong assertions; the petitioners had orally informed the University authorities that that farm land of the university is being grabbed by certain persons; that impugned transfer is against the guidelines contained in Govt. transfer policy dated 14.4.1998 wherein ft is provided that 'SAMUH GHA KARMIO KO UNKE GRIH JANPAD MAIN HEE TAINAAT KIYA JAYEGA'.;