RAJESH BALIA J. - (1.) We have heard learned counsel for the appellant.
(2.) The appellant, who is resident of Bikaner and is a Sub-Inspector of Police, was transferred by order dated 19.11.2005 from the field post of Jamsar to Police Line, Bikaner vide order dated 19.11.2005. The writ petition filed by the petitioner challenging the transfer order has been dismissed by learned Single Judge.
(3.) It is stated by the learned counsel for the appellant that learned Single Judge has referred to a wrong order in his judgment while dismissing the writ petition. The appellant's contention is that he has been singly transferred from the field post Jamsar to Police Line, Bikaner because of the nearness of his date of retirement and his transfer at the verge of retirement suffers from malafide.;