PROF. SHAILENDRA KUMAR Vs. THE CHANCELLOR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the respondents.

(2.) Petitioners are aggrieved by the order of transfer.

(3.) Transfer of employee is an incidence of service. It is not the case of the petitioners that the posts they are holding, are not transferable within the zone of University. It is also not the case of the petitioners that the authority passed the order of transfer lacks jurisdiction.