OM PRAKASH PATHAK Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Umesh Kumar Srivastava, learned Counsel for the petitioner and learned Standing Counsel for the respondent/State.

(2.) The petitioner, Om Prakash Pathak, has approached this Court under Article 226 of the Constitution of India with the following main prayers:-

(3.) The petitioner was working in the office of Special Land Acquisition Unit (Joint Organisation), Lucknow. Vide an order dtd. 11/7/1984 the petitioner along with other employees were transferred to the office of Special Acquisition Unit (Joint Organisation), Rae Bareli. The transfer order dtd. 11/7/1984 was challenged before this Court by preferring a Writ Petition No.3448 of 1984. An interim order was granted to the petitioner to continue in his parent department Land Acquisition Unit. Ultimately the said writ petition was dismissed vide order dtd. 23/9/1988. Thereafter the petitioner had challenged the judgment and order dtd. 23/9/1988 before the Hon'ble Supreme Court bearing Special Leave to Appeal No.2189 of 1989.