RAJESH SINGH CHAUHAN, J. - (1.) Heard Sri Manish Mishra, learned counsel for the petitioner and the learned Standing Counsel for the State-respondents. The case of the petitioner is that the petitioner, who is Cook in the Department of Fire Services at District-Balrampur, has been transferred vide transfer order dated 30.06.2017 by the opposite party No.3 from District-Balrampur to District-Hamirpur.
(2.) The submission of learned counsel for the petitioner is that the petitioner being Group-D employee, cannot be transferred from one district to another district as per Rule 21(3) of U.P. Group-D Employees Services Rules, 2009. Rule 21 (3) of the aforesaid rule is being reproduced here-in-below. "21 (3). A person appointed to a post for a particular district or P.A.C. Battalion or unit shall not be transferred to any other establishment in normal case. Under special circumstances i.e. administrative ground or self request, a Group-D employee may be transferred by competent police Establishment Board."
(3.) The perusal of the aforesaid rule categorically provides that any Group-D employee cannot be transferred from one district to another district from one Battalion or unit to any other establishment in normal course except on administrative ground or on his own request.;