Allahabad High Court
Phool Chandra Mishra vs Member Secretary,Distt. Admin. ... on 1 July, 2010
Bench: Vineet Saran, Ran Vijai Singh
Court No. - 35 Case :- WRIT - A No. - 21389 of 2003 Petitioner :- Phool Chandra Mishra Respondent :- Member Secretary,Distt. Admin. Committee Chitrakoot & Ors. Petitioner Counsel :- R.C. Singh Respondent Counsel :- C.S.C.,H.R. Mishra Hon'ble Vineet Saran,J.
Hon'ble Ran Vijai Singh,J.
List has been revised. No one appears for the petitioner. Learned standing counsel appears for the respondents.
Through this writ petition, the petitioner has prayed for quashing the transfer order dated 22.3.2003. It is well settled that the transfer is an incidence of service and an employee has no right to a particular place whatever right he has, is against the post. Otherwise also this is not a case where the transfer order has been passed either against any statutory provision or under colourable exercise of power or malafide.
In view of that, we do not find any ground to interfere with the impugned transfer order.
The writ petition lacks merit and is hereby dismissed.
Interim order, if any, stands vacated.
Order Date :- 1.7.2010 Pratima