VIJAY KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) This writ petition is directed against the transfer order dtd. 9/10/2024 passed by the Chief Engineer, Distribution Division-II, Prayagraj, transferring the petitioner, an Assistant Engineer, from the Electricity Distribution Sub-Division Katehara, Electricity Distribution Division, Handia, Prayagraj to the Electricity Distribution Sub-Division-City, Pratapgarh, falling under the Electricity Distribution Division-I, Pratapgarh.

(2.) The facts of this case would show that the petitioner has been in the employ of the Uttar Pradesh Power Corporation Limited, Lucknow (for short, 'the Corporation') since the year 2008. He was posted at Prayagraj (then called Allahabad) from the year 2008 to April, 2013 in different establishments. In April, 2013, he was transferred to Ghazipur, but in November, 2015, he was back at Prayagraj, where again he served in different positions in varying establishments, up to the month July, 2019. In July, 2019, he was transferred to the Gorakhpur Zone and then posted at Bhatpaarrani, Deoria. He remained posted in the Gorakhpur Zone up to 28/6/2024, when on his request that his wife was serving as a Lecturer with a Government Institution, to wit, the Gauri Pathshala Inter College, Malviya Nagar, Prayagraj. he was transferred to Prayagraj once again.

(3.) A perusal of the transfer order dtd. 28/6/2024 passed by the Managing Director, Purvanchal Vidyut Vitaran Nigam Limited, Varanasi, would show that the petitioner was transferred from the Electricity Test Division-I, Gorakhpur to Prayagraj under the control of the Chief Engineer (Distribution), Prayagraj Region-II. In Column No.5 of the said order, there is a remark, which reads: "swayam ke anurodh par pati-patni sarkari sewa me karyarat".