CONSTABLE 2, Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) BY way of this writ petition, the Petitioners have challenged their transfer order dated 12.1.2011 passed by the Respondent No. 2, which is contained in Annexure No. 1 to the writ petition.

(2.) HEARD learned Counsel for the parties and perused the materials available on record.

(3.) IT is not disputed that the Petitioners hold transferable post. Transfer is an exigency of service. It is well settled that in transfer matters, if malafide is not established, the same cannot be interfered with by this Court under Article 226 of the Constitution of India. From a perusal of the writ petition, is clear that no malafide is made. Therefore, writ petition is devoid of merit and is liable to be dismissed.