- (1.) Heard learned counsel for the appellant, learned Standing counsel for respondents and perused the record.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 (hereinafter referred to as "Rules, 1952") has arisen from judgment and order dated 07.08.2018 passed by learned Single Judge dismissing appellant's writ petition no.16915 of 2018 challenging order of transfer dated 31.05.2018.
(3.) It is not in dispute that order of transfer has been passed by Competent Authority. Appellant is working on a transferable post and is liable to be transferred and transfer is not contrary to any statutory rules. However, complaint is that transfer is in violation of transfer policy.;