MAHENDRA PRATAP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and Mr. Aniruddh Singh, learned State Counsel appearing for opposite parties 1 to 8. Affidavit of service has been filed indicating notice upon opposite party no.9 who has however not put in appearance.

(2.) Petition has been filed challenging order dtd. 30/6/2023 and relieving dtd. 1/7/2023 whereby petitioner has been transferred from District Bahraich to District Gonda on the post of Assistant Development Officer (Panchayat Raj). Also under challenge are consequential orders dtd. 3/7/2023, report dtd. 29/8/2023 as well as order dtd. 11/9/2023 whereby petitioner's representation against transfer has been rejected.

(3.) It has been submitted that earlier petitioner had filed WRIT - A No. - 6092 of 2023 challenging transfer order which was disposed of vide order dtd. 21/8/2023 directing the authority concerned to consider and decide petitioner's representation by a reasoned and speaking order. It is in pursuance thereof that order dtd. 11/9/2023 has been passed rejecting petitioner's representation.