Binod Kumar Roy, J. - (1.) BY filing this writ petition on 26th June, 1998 the petitioner assails validity of an order of his transfer transferring him to Kumaun Mandal from Uttar Kashi, Garhwal Mandal on the ground that since his sons are studying in Tehri, his transfer to an unspecified place in Kumaun Division is not proper. It is true that the order of transfer appended to the writ petition does not show the exact place, where the petitioner has been transferred, but that by itself cannot be a ground for quashing the order of transfer, in view of the patent position that the petitioner can approach his headquarters in Kumaun Division for being pointed out the place where he can join. The ground that the petitioner's children are studying at Tehri, has got apparently no force. The further ground that certain lands of the petitioner situate in Tehri, have been acquired for the purposes of construction of Tehri Dam, has also no legs to stand. In the result, this writ petition is dismissed.
(2.) THE office is directed to serve a copy of this order within 3 days from today on Sri. P.K. Bisaria learned Standing Counsel for its communication to the headquarters at Kumaun Division for clarification of the actual placing of the petitioner in that Division.;