A.K.Yog, J. - (1.) Petitioner Is aggrieved from the order of transfer dated May 20, 1999 (Annexure-3 to the Writ Petition). Petitioner earlier filed Writ Petition No. 31428 of 1999 which was finally disposed of by learned single Judge of this Court vide order dated July 30. 1999 (copy of which has been filed as Annexure-VIII). In compliance to the said order of High Court, the concerned authority decided his representation vide order dated 6th September. 1999 (Annexure-10 to the Writ Petition).
(2.) Petitioner has not pointed out any Illegality or manifest error apparent on the face of record in the said order dated 6th September. 1999. Petitioner has made his submission primarily on the ground that transfer order is vitiated because of mala fide of the concerned officer. Learned counsel for the petitioner referred to paragraphs 6 and 10 of the writ petition in support of the ground of 'mala fide', in para 21 of the petition It is alleged that language of the order itself speaks of the mala fide.
(3.) I am unable to find requisite pleadings sufficient to constitute mala fide for holding that the transfer order in question is vitiated in law.;