DEVENDRA KUMAR SHARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Santosh Kumar Shukla, learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) Originally, the present petition was filed to challenge the transfer order dtd. 13/7/2021 whereby the petitioner, who was then working as Assistant Teacher (Mathematics) at Government Inter College, Nandgram, Ghaziabad, was transferred intra-district, to Government Inter College, Tyodi, Ghaziabad.

(3.) Perusal of the aforesaid order reveals, it provided for a solitary transfer of the petitioner. There was no other or corresponding transfer contemplated or disclosed therein. Upon the petition being entertained, vide order dtd. 20/9/2021, it was provided, the petitioner may not be relieved unless he has already been relieved. As a fact, the petitioner came to be relieved.