- (1.) The petitioner is an Inspector of Railway Protection Force. In February 2003, the petitioner was posted at the Railway Protection Force Post, Dankuni on being transferred from Railway Protection Force Post, Chittaranjan. On 27th May, 2005, the petitionerwas again transferred from Dankuni to Clothing Store/Howrah-ll at Burdwan.
(2.) The said order of transfer of the petitioner from the present place of posting at Dankuni to Clothing Store/Howrah-ll at Burdwan vide Annexure 'P- 4' to this writ petition at page 37, has been challenged in this writ petition on the following grounds :- (i) Transfer order was issued in violation of Rules 93.1 and 93.2 of the Railway Protection Force Rules, 1987 (hereinafter referred to as the said Rules). (ii) Transfer order was issued in violation of the Standing Order No. 70 dated 27th September, 2004. (iii) Transfer order was issued in violation of sub-rule (4) of Rule 53 of the said Rules. (iv) Transfer order was issued in violation of Rule 153.4 of the said Rules.
(3.) The normal tenure of posting forthe Inspectors is four years as per the Standing Order No. 70. The note appended to Clause 3 of the said Standing Order No. 70 provides that "tenure of posting indicated above is in the nature of guidelines and does not preclude the administration from transferring staff at any time before completion of the tenure in exigencies of service or for administrative reasons as envisaged in Rule 90 of Railway Protection Force Rules, 1987".;