Ashwani Kumar Mishra, J. - (1.) Petitioner is aggrieved by an order of transfer dated 15.5.2018, whereby petitioner has been transferred from Allahabad to CBCID Lucknow. The order of transfer is challenged on the ground that the petitioner has been posted at Allahabad only 4 months back and, therefore, there is no justification to transfer him.
(2.) Learned Standing Counsel points out that the petitioner is resident of Mirzapur and Allahabad is an adjoining district. Contention is that in terms of the policy, no police personal can be posted in a District which is adjoining to his parent district. Submission is that petitioner's posting at Allahabad was in teeth of the policy and. therefore, he has been sent to Lucknow.
(3.) In the facts and circumstances of the case, this Court finds that neither the order of transfer is violating any rule nor any allegation of malafide has been levelled. In such circumstances, no interference with order of transfer is called for.;