- (1.) HEARD counsel for the parties.
(2.) THE petitioner, a constable had been trans­ferred from Ghaziabad to Bulandshahr in 2005 and thereafter from Bulandshahr to Unnao vide order dated 26-4-2008. He moved a represen­tation with request not to give effect to the or­der dated 26-4-08 on the ground that his wife is ill. He has prayed for a writ of mandamus commanding the respondent No. 3 to consider his representation dated 27-11-08. The standing counsel has placed instructions received by him in this case along with application of the petitioner for stay of his transfer to district Hamirpur earlier vide order dated 23-8-06. The petitioner's application is as under: (Vernacular matter omitted.... Ed.)
(3.) ACCORDING to the instructions received by the standing counsel, the petitioner is moving application every time when he is transferred. He is posted in Bulandshahr from 11-7-2005 and he is a domicile of district Kanpur Dehat. He had been transferred on his own request from Bulandshahr to Hamirpur vide order dated 23-8-06 which on his aforesaid application dated 15-4-08 was stayed. An amended order of transfer was passed nearly about three years after earlier order of trans­fer to Hamirpur which was on his own re­quest and was stayed upon his application as stated above transferring him to district Unnao. The petitioner has challenged his transfer made after about three years on the ground that now his wife is ill.;