HARDIK P. SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Claiming himself to be a public spirited citizen interested in public services to the common people of District Valsad, Mr. Hardik Pravinchandra Shah, the petitioner, by means of instant writ petition under Article 226 of the Constitution of India, based on culttered pleadings totally devoid of relevant data pertaining to material facts and particulars regarding the alleged mala fide and extraneous consideration for transferring Mr. N. N. Komar, an I.P.S. Officer from the District of Valsad, seeks intervention of this Court, and prays that the Court may direct the respondents to withdraw and cancel the order of transfer.

(2.) Apart from the shortcomings noticed above, it is to be noted that the petition is not accompanied by the order of transfer which is sought to be assailed.

(3.) It is not disputed that Mr. N. N. Komar belongs to the cadre of transferable service, and the transfer of an incumbent belonging to transferable cadre of service is an incident of his service. Ordinarily and basically, the matter of transfer of an employee is a matter between him and the employer. In the instant case, the matter is between Mr. N. N. Komar and the respondents.