AVNESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jay Shanker Shukla, learned counsel for the petitioner and Ms. Jyoti Sikka, learned Additional Advocate General of U.P. for the State-respondents.

(2.) By means of this petition, the petitioner has assailed the order dated 27.7.2021 passed by the Special Secretary, Finance (Services) Anubhag-1, Government of U.P. addressing to the Director, Internal Accounts and Audit Examination, Lucknow suspending the operation of all transfer orders of the employees made for the session 2021-22 until further orders. The petitioner has also assailed the office order dated 28.7.2021 passed by the Director, Internal Accounts and Audit Examination, U.P., Lucknow in compliance of the order dated 27.7.2021 staying the transfer orders issued from 22.6.2021 to 15.7.2021.

(3.) Contention of learned counsel for the petitioner is that the petitioner, who is serving on the post of Accountant in the office of Superintendent, Central Jail, Fatehgarh, Farrukhabad, has been transferred vide order dated 15.7.2021 (Annexure No.8) in the public interest to the office of Finance Controller (Vittiya Paramarshdata), Zila Panchayat, Farrukhabad. Learned counsel for the petitioner has contended that as soon as the transfer order dated 15.7.2021 was passed, the petitioner submitted his joining at the transferred place, therefore, after submitting his joining at the transferred place, his transfer order may not be suspended by means of impugned order dated 27.7.2021. Further, the consequential order dated 28.7.2021 passed by the Director concerned staying all transfer orders is illegal.