VINOD KUMAR GAUTAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and Mr. Aditya Dwivedi, learned State Counsel appearing on behalf of opposite parties.

(2.) Petition has been filed challenging transfer order dtd. 28/6/2023, amendment order dtd. 25/7/2023, relieving order dtd. 27/7/2023 and the order dated 20/21/9/2023 rejecting petitioner's representation.

(3.) It has been submitted that earlier petitioner was transferred from District Lucknow to Shrawasti in Public Interest vide order dtd. 28/6/2023 which was subsequently amended on 25/7/2023. The said orders were challenged in Writ A No.5694 of 2023 which was disposed of vide order dtd. 7/8/223 directing opposite parties to consider grievance of petitioner pertaining couple posting in terms of Government Order dtd. 7/6/2023 and ill health of his wife as well as the fact that his children are studying in Lucknow. It is submitted that by means of impugned order dtd. 21/9/2023, petitioner's representation has been rejected without taking into consideration the aspect of couple posting as well as mid term transfer and ill health of petitioner's wife.