Sudhir Agarwal, J. - (1.) Heard Sri Gulab Chandra, learned counsel for the petitioner and perused the record.
(2.) The petitioner has challenged the order dated 29.9.2009 whereby he has been directed to vacate the official accommodation at Moradabad since he has been transferred at Trade Tax Department, Lucknow on deputation. The petitioner submits that since he has not been allotted any official accommodation at Lucknow, therefore, he should be allowed to continue to retain the official accommodation at Moradabad.
(3.) However, I find no force in the submission. Learned counsel for the petitioner could not show any legal right whereby he is entitled to retain the official accommodation despite of his transfer.;