GOVIND CHANDRA GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri U. K. Srivastava, learned Counsel for the petitioner and the learned chief standing counsel, appearing on behalf of the opposite parties.

(2.) By means of the instant writ petition, the petitioner has challenged the impugned transfer order dated 19.1.2010 by which he has been transferred from Etawah to Ghazipur.

(3.) Submission of learned Counsel for the petitioner is that the impugned order has been passed in order to harass the petitioner under garb of the order, passed by this Court on 22.12.2009 in Writ Petition No. 1734 (S/B) of 2009, Govind Chandra Gupta v. U.P. State and Ors.