ASHOK KUMAR GUPTA Vs. DISTT JUDGE

JUDGEMENT

(1.) The petitioner was transferred from the post of Amin Munsif's court to the post of Misc. clerk in another Munsif's court.

(2.) Sri Dhan Prakash, learned counsel for the petitioner contends that the said order of transfer was punitive and the same has been passed without giving any opportunity of hearing and without holding any enquiry, therefore, it should be quashed.

(3.) On the other hand, learned Standing Counsel contends that the said order cannot be held to be punitive. By the reason of said order, the petitioner would neither suffer reduction in rank nor reduction in pay. Both are Class III posts. Neither petitioner's seniority nor other incidence of service has been affected by the impugned order.