(1.) The writ jurisdiction of this Court under Article 226 of the Constitution of India is invoked by a Government servant against his transfer order dated 10th May, 2013 passed by the respondent no. 2 i.e. Director, Fisheries, U.P., Lucknow, whereby petitioner has been transferred from the office of Assistant Director, Fisheries, Bareilly to the office of Assistant Director, Fisheries, Maharajganj.
(2.) Short question, which arises for determination, is that what would be the effect of violation of transfer policy/ executive instruction in the matter of transfer of officers and employees of the State Government. For this purpose, few facts, which would be relevant for considering the issue arises in the present case, may be set out.
(3.) The petitioner is an Assistant Fisheries Development Officer. In the year 2005 he was transferred to the office of Assistant Director, Fisheries, District J.P. Nagar and after about one year he was transferred to District Moradabad. In the year 2009 he was transferred from District Moradabad to District Pilibhit. After sometime, he was attached to the Assistant Director, Fisheries, District Shahjahanpur, from where he was again transferred to the office of Assistant Director, Fisheries, District Bareilly on 31st July, 2012. By the impugned order, the petitioner has been transferred from the office of Assistant Director, Fisheries, District Bareilly to the office of Assistant Director, Fisheries, District Maharajganj, which is about 600 Kms. away from district Bareilly.
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