RAMA KANT BAJPAI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Manish Kumar, learned counsel for the petitioner as well as Mr. Abhinav N. Trivedi, learned Additional Chief Standing Counsel and perused the records.

(2.) The writ petition has been filed challenging the transfer order dated 6.9.2012 whereby the petitioner has been transferred from Provincial Division, Allahabad to Sonbhadra Circle while working as Junior Engineer. The name of the petitioner finds place at Sl. No. 3 in the impugned order.

(3.) Learned counsel for the petitioner submits that the impugned transfer has been made on the basis of a complaint made by a sitting M.L.A. of ruling party Sri Satya Veer Singh belonging to different constituency. There is no administrative reason or public interest involved in the impugned order and the same has been passed on political as well as on extraneous consideration.