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Judgment
V.K. Shukla, J.
In the present case Chief Personal Officer has issued communication dated 11.11.2008, mentioning therein that as per existing norms, petitioner has been transferred from Krishi Vigyan Kendra Hastinapur, Meerut to Krishi Vigyam Kendra Ujhani, District Buduan. The petitioner is assailing the said transfer order on account of some personal inconvenience.
This fact is not disputed that petitioner holds transferable post, and the authority who has passed the order of transfer, has got full competence to pass such transfer, and there is no violation of any Rules or Regulations in exercising the power of transfer. However, much stress has been laid by the petitioner that his wife is ailing and undergoing under treatment at Meerut.
Transfer and posting are within the domain of the executive authorities, and it is for them to see as to where an incumbent should be posted and where his/her services could be best utilized.
Since personal inconvenience is being stressed, as such liberty is given to petitioner to represent his claim before the Vich Chancellor, Sardar Ballabh Bhai Patel Agriculture and Technology University, Meerut within two weeks from today along with a certified copy of this order. In the event of any such representation being made, the Vice Chancellor shall consider the grievance of petitioner and take appropriate decision in the matter, in accordance with law, within next one month, and the decision so taken be communicated to the petitioner.
Writ petition stands disposed of accordingly.