ASHOK KUMAR GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) RAKESH Tiwari, J. Heard learned Counsel for the petitioner, learned Standing Counsel for respondent No. 1 and Sri Amit Shalekar for respondent No. 2.

(2.) THIS petition has been filed against order of transfer. The petitioner has relied upon the guide lines issued by the State Government for consideration for the stay in the impugned order of transfer.

(3.) CONSIDERING the personal difficulties or the principles contained in the guidelines, which may be relied upon by employee for not being transferred, the employee may move before the appropriate authority by means of representation.