- (1.) The instant appeal under Clause X of the Letters Patent is directed against the order dated 25.3.2011 passed by the learned Single Judge holding that transfer is an incidence of service and the appellant may pursue his remedy before his department. Accordingly, the learned Single Judge has refused to interfere.
(2.) The only argument raised before us is that according to the posting policy (P-2) various Zones have been carved out and Officer belonging to Group B could be transferred within their respective Zones alone. On the basis of the aforesaid policy, it has been argued that the appellant belongs to Group B and he belongs to North Zone and Kolkata where he has been presently ordered to be posted being in the East Zone could not be invoked and as such it violates the posting policy.
(3.) Having heard learned counsel for the appellant, we are of the considered opinion that the posting and transfer policies are framed for the internal working of the department. These are not mandatory. It has not been disputed that the appellant belongs to All India Cadre Service and, therefore, he could be transferred any where in the country. The creation of Zones is a convenient mode for the employer for the purposes of administrative convenience. It has no legal force nor any statutory flavour. Therefore, we find no ground to admit the appeal and the same is, hereby, dismissed.;