Rajendra Nath Mittal, J. - (1.) The petitioner was working as Office Kanungo in District Gurdaspur. He was transferred vide order dated Jan. 15, 1976, copy Annexure P. 2, from Gurdaspur to Ludhiana. He has challenged the aforesaid order on the ground that the Director of Land Records, Punjab, respondent No. 1.had no- jurisdiction to transfer him from one District to another. The Director has contested the writ petition who has inter alia pleaded that he had the power to transfer him from one District to another.
(2.) The only question that arises for determination in the present case is as to whether the Director bad the jurisdiction to transfer the petitioner from Gurdaspur to Ludhiana. The Kanungo are governed under the Punjab Kanungo Service Rules, 1945. The word 'Kanungo' has been defined in clause (e) of Rule 2 as follows: "Kanungo" includes district, assistant district, office, special settlement and field Kanungo, Patwari Mobarrir and settlement mappers.
(3.) Rule 7 relates to number and character of posts. It says that the service shall comprise the posts in Appendix 'A' and ail the Kanungo's in a district shall constitute a separate cadre emphasis is supplied by underlining).;