AMIT NARAYAN RAI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Kartikeya Saran, learned counsel for the petitioner as well as Sri M.C. Chaturvedi, learned Senior Counsel along with Sri Ankit Gaud, learned counsel for the State-respondents.

(2.) The present petitioners pray for issuance of a writ in the nature of certiorari quashing the impugned transfer order dtd. 20/6/2022 and 6/7/2022 passed by the respondent no. 2. The primary ground of challenge to the aforesaid transfer order is that it is in violation of the transfer policy of 2022-23 in so far as it relates to the petitioner.

(3.) The case as setup by the petitioners is that they are all selected and appointed as Class-III Clerical employees and are presently discharging their duties at various places in the State of Uttar Pradesh. It is also stated that all the petitioners being the ministerial employees are also the office bearers of the Uttar Pradesh Medical and Public Health Ministerial Association. The details of each of the petitioners along with his post, place of posting, date on which each was elected when they were elected in the respondent no.4-Association and where have they been transferred has been indicated in a chart which is the part of paragraph 4 of the petition.