RIAZ AHMAD Vs. ADDITIONAL REGISTRAR ADMINISTRATION COOPERATIVE SOCIETIES

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter-alia, praying for issuance of writ, order or direction in the nature of certiorari quashing the transfer order dated 21.8.2002 (Annexure 14 to the writ petition) and further for issuance of writ, order or direction in the nature of mandamus commanding the respondents not to interfere in the functioning of the petitioner as Accountant in the office of the District Assistant Registrar, U.P. Co-operative Societies, Siddharth Nagar and pay him salary regularly.

(2.) From the allegations made in the writ petition, it transpires that the petitioner was initially working on the post of Assistant Accountant, and since 29.10.1997, the petitioner is working on the post of Accountant. It further transpires that by the order dated 18th August, 1997 (Annexure 1 to the writ petition), the petitioner was transferred from Gorakhpur to Siddharth Nagar on his request on account of his domestic problems. By the order dated 17th November, 1997 (Annexure 2 to the writ petition), the petitioner was transferred to District Sant Kabir Nagar. However, considering the domestic problems of the petitioner, the said transfer order dated 17th November, 1997 was cancelled by the order dated 19th November, 1997 (Annexure 3 to the writ petition).

(3.) Again, by the order dated 20th January, 1998 (Annexure 4 to the writ petition), the petitioner was transferred from Siddharth Nagar and attached to District Sant Kabir Nagar. However, the said transfer of the petitioner by the order dated 20th January, 1998 was cancelled by the order dated 24th April, 1998 (Annexure 5 to the writ petition).