GABBAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dhirendra Kumar Singh Rathor, learned counsel appearing for the petitioner and learned Standing Counsel for the State.

(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner has challenged the transfer order dtd. 11/3/2025 on the ground that transfer order is passed against the Government Orders issued laying down guidelines from time to time framing transfer policy and the last one being of 11/6/2024.

(3.) Learned counsel for the petitioner submits that vide Clause 12, it is provided that those office bearers of the recognized Employees Association whether State Level, Divisional Level or District Level election of President and Secretary of such association would not be transferred for a period of two years from the date they have taken charge. He submits that exception is to the effect that those guilty of gross misconduct can of course, be subjected to transfer, however, this is not the case in hand. It is argued by Sri Rathor that the order of transfer of the petitioner is general in nature in the administrative exigency/public interest.