RAJEEV KUMAR SAXENA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Jay Shanker Shukla, learned counsel for the petitioner and Ms. Jyoti Sikka, learned Addl. Advocate General, assisted by Sri Shailendra Kumar Singh, learned Chief Standing Counsel-III for the State-respondents.

(2.) At the very outset, Sri Shailendra Kumar Singh, learned Chief Standing Counsel-III has drawn attention of this Court towards the order dtd. 20/9/2021 passed by this Court in Service Single No.21036 of 2021, Avnesh Kumar Vs. State of U.P. & Ors, by submitting that the case of the present petitioner is identical with the case of Avnesh Kumar (supra) inasmuch as the place of posting of the present petitioner is unchanged in the same manner as the place of posting of Avnesh Kumar (supra) was unchanged, therefore, the present writ petition may be decided in terms of order dtd. 20/9/2021. For the convenience, the order dtd. 20/9/2021 passed in re; Avnesh Kumar (supra) is being reproduced herein below:-

(3.) Sri Sri Shailendra Kumar Singh, learned Chief Standing Counsel-III, has informed on the basis of instructions that the Director, who had made transfer of the employees for the session 2021-22, has been placed under suspension pursuant to the fact finding enquiry for the reason that while transferring the employees for the session 2021-22, the relevant guidelines and mandate of policy have not been considered properly, however, final decision is pending consideration before the Government regarding those transfer orders, which have been suspended until further orders.