VIRENDRA KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) -Petitioners in the present writ petitions are Junior Engineer/Water Works Engineer of Jal Sansthan, Jhansi. Petitioners are assailing before this Court transfer order dated 28.7.2006, transferring the petitioner from Jal Sansthan, Jhansi to different Nagar Palikas.

(2.) COMMON and identical question of law and fact being in each one of the writ petition as such all the writ petitions are being taken up together and as such Civil Misc. Writ Petition No. 42661 of 2006 is being treated as leading writ petition.

(3.) FIRST argument which has been raised by Sri R. L. Sharma, advocate qua the competence of the State Government to pass order of transfer is being looked into. At this juncture Section 27A of U.P. Water Supply and Sewerage Act,1975, are being quoted below :