- (1.) The present special appeal emanates from a judgment of the learned Single Judge dated 25.10.2018 whereby he has dismissed the writ petition filed by the appellants-petitioners challenging their transfer order dated 10.5.2018.
(2.) The relevant facts may briefly be stated:
(3.) The appellants are five in number. They had filed a writ petition being Writ-A No. 22839 of 2018 along with ten other petitioners. All the appellants are Constables in Traffic Police . They are Group-C State Government employees. Although the writ petition was filed by fifteen petitioners but only five petitioners have filed this appeal. In paragraph-4 of the writ petition it is stated that the petitioner no. 1 was appointed in the year 2006 in Police Department. There are no details regarding other petitioners. In fact, the pleadings of the writ petition are incomprehensible. The reliefs sought by the appellants-petitioners in the writ petition read as under: "I. Issue a writ, order or direction in the nature of Certiorari quashing the impugned transfer order dated 11.05.2018 and relieved order dated 21.08.2018 (12.09.2018) and consequential order dated 18.09.2018 (19.09.2018) and date fixed order dated 18.10.2018 (16.10.2018) and 02.10.2018 passed by respondent nos. 4, 5, 6 and 9 by which the petitioners have been transferred from District-Agra and other Districts to Traffic Police Lucknow, enclosed as Annexure No.1 to this writ petition. II. Issue a writ, order or direction in the nature of Mandamus directing the respondent no. 3 and 4 to cancel the transfer of the petitioners in absence of own request and not transfer from District-Agra and other Districts to Traffic Police Lucknow.";