- (1.) NO one appears for the appellant.
(2.) HOWEVER, Counsel for the Respondents is present.
(3.) THE writ petitioner, who is the appellant herein, has filed this appeal against the order dated 25. 04. 2008 passed by the learned Single judge in W. P. (S)No. 1530 of 2008. The order reads as under:- "heard the learned counsel for the parties. The petitioner has challenged the order of transfer contain in Annexure-1 dated 04. 01. 2008 issued by the deputy Inspector General of Police, Karmik, Jharkhand, ranchi whereby the petitioner, who is holding the post of Sergent Major, Dhanbad, has been transferred from dhanbad to Dumka after completion of three years of his posting at Dhanbad. It is stated on behalf of the petitioner that pursuant to the Government order contain in Annexure-2, the petitioner should have been transferred from dhanbad to another place only after completion of 4 years of his posting at Dhanbad. From perusal of Annexure-1 it appears that the petitioner was earlier transferred from Dhanbad to chatra and thereafter the said order of transfer was modified to the extent that the place of transfer of the petitioner has been changed from Chatra to Dumka. I am not inclined to interfere with the impugned order of transfer as the same is an exigency of service. Accordingly, this writ application is dismissed. ";