BUTA SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Challenge in this civil writ petition filed under Article 226/227 of the Constitution of India, is to Order dated12.11.2010 (Annexure P-3) whereby the Petitioner has been ordered to be transferred to Abohar Centre, District Ferozepur as Assistant Food &Supplies Officer.

(2.) Learned Counsel contends that the Petitioner is scheduled to retire on 31.8.2012and therefore, the order of transfer is against the policy/ instructions issued by the Respondents in context of transfers.

(3.) I have considered the contention of the learned Counsel.