VIJAY KUMAR CHAURASIA Vs. STATE OF U P

JUDGEMENT

(1.) THIS special appeal has been filed against the impugned order of the learned Single Judge dated 15 -4 -2004. Heard learned counsel for the parties.

(2.) THE appellant is a Sub -Inspector of Police in U.P. By the order dated 28 -2 -2004 he was transferred from District Firozabad to the General Railway Police. Against this order he filed a writ petition in which the impugned order was passed.

(3.) WE see no infirmity in the impugned order. Obviously the petitioner cannot insist on remaining at the place of his posting forever. He is on a transferable post, and transfer is an exigency of service vide B. Varadha Rao v. State of Karnataka, AIR 1986 SC 1955; Shilpi Bose v. State of Bihar, AIR 1991 SC 532; Union of India v. N.P. Thomas, AIR 1993 SC 1605; Union of India v. S.L. Abbas, AIR 1993 SC 2144.