Ajay Bhanot, J. - (1.) Heard learned counsel for the petitioner.
(2.) Petitioner is working on the post of Office Assistant in the respondent Corporation. By the impugned order petitioner has been transferred from Allahabad to Varanasi.
(3.) It is settled law that transfer is an exigency of service. The order of transfer is not liable to be interfered with by the Courts unless it has been passed in violation of statutory provisions or is actuated by malice. No violation of statutory provisions have been brought to the notice of Court. No case of malafides has been made out in the writ petition. The transfer order is not liable to be interfered with.;