As per the case facts an appellant challenged a High Court Division Bench judgment that reversed a Single Judge's decision upholding a transfer order The transfer was based on a ... legislative member's note and the Division Bench deemed it arbitrary The question arose whether the transfer order was justified in the absence of mala fide intentions or violation of statutory provisions despite being mooted by a legislative member Finally the Supreme Court allowed the civil appeal setting aside the Division Bench's judgment and restoring the Single Judge's order The Court stated that interference by the Division Bench was not justified merely on unsubstantiated pretext of arbitrariness especially when no mala fide intention or violation of statutory provision was agitated against the transferring authority

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