DEVI PRASAD POKHARIYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the petitioner filed a supplementary affidavit alongwith Interim Relief application. Same is taken on record.

(2.) On 23.09.2010, this Court granted ten days time to the respondents to file counter affidavit, but no counter affidavit has been filed.

(3.) By means of this writ petition, the petitioner has challenged the transfer order dated 14.06.2010 passed by the Chief Engineer, Head Quarter Central Command, Lucknow, whereby, the petitioner has been transferred from Garrison Engineer, Dehradun to Garrison Engineer (W) Agra, as well as the order dated 21st August, 2010, by which the representation moved by the petitioner has been rejected.