Anil Kumar, J. - (1.) Heard Sri Raj Priya Srivastava learned counsel for the petitioner and Sri Manoj Singh learned counsel for the opposite parties No. 1 to 3.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 17.11.2009 (Annexure-1 to the writ petition) passed by opposite party No. 1.
(3.) Learned counsellor the petitioner submits that by impugned order dated 17.11.2009, the petitioner was transferred from Faizabad to Basti in mid session, as such, the order of transfer is totally arbitrary and unreasonable as the petitioner's son is studying in B.Sc. 1st year and one daughter is studying in Inter final and another is studying in Primary class in District Faizabad, so the mid session transfer shall effect the studies of his childrens.;