NAVEEN KAMAL SRIVASTAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ashok Khare, learned Senior Counsel assisted by Shri Siddharth Khare, learned counsel appearing for the Appellants, Ms. Archana Singh, learned counsel who has put in appearance on behalf of Respondent Nos. 3 and 4 as well as Sri Tej Bhanu Pandey, learned Standing Counsel for the StateRespondent Nos. 1 and 2 .

(2.) The instant appeal is listed alongwith Special Appeal No.998 of 2024 (Manoj Kumar and another Vs. State of UP and others); however, since the appeals have been argued independently, the same are being decided by separate orders.

(3.) The present intracourt appeal is directed against the judgment and order dtd. 5/1/2024, passed by a learned Single Judge, in Writ -A No.20779 of 2023 [Naveen Kamal Srivastava And 2 Others Vs. State Of U.P. and Others], praying for modification of the judgment and order and to allow the writ petition in toto with a further prayer for a direction that the petitionerappellants would be entitled to avail all benefits flowing from sanction orders dtd. 26/6/2023 sanctioning their transfers.