Rajesh Singh Chauhan, J. - (1.) Heard Sri Ramesh Chandra Pandey, learned counsel for the petitioner.
(2.) Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel has put in appearance on their behalf.
(3.) By means of this writ petition, the petitioner has assailed the impugned transfer/ panel change order dated 12.04.2019, passed by the Director, Training and Employment Directorate, U.P., Lucknow, so far as it relates to the petitioner. The grounds to challenge the aforesaid order are in two folds. Firstly, the said transfer order has been passed in violation of Transfer Policy dated 29.03.2018 (Annexure No.5 to the writ petition), and secondly, the present transfer order has not been passed assigning specific reasons as to whether this transfer order has been passed in 'public interest' or on account of any 'administrative exigency'.;