RAJENDRA PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) SHRI Surendra Pratap Singh, learned counsel for the petitioner, learned Standing Counsel for the opposite party Nos. 1 to 3, Shri Ajay Kumar, learned counsel for the opposite party No. 4 and perused the record.

(2.) BY means of the present writ petitioner, the petitioner has challenged the impugned order of transfer dated 19.06.2015 passed by opposite party No. 3.

(3.) LEARNED Standing Counsel while supporting the impugned order submits that the same is in accordance with the transfer policy. If the petitioner is any grievance that the impugned order of transfer is in contravention to the transfer policy, then in that circumstances, the same will be considered by the competent authority as per law laid down by Hon'ble the Apex Court in the case of S.C. Saxena v. Union of India : (2006) 9 SCC 583.