MOHAMMAD UMAR Vs. STATE OF U P

JUDGEMENT

(1.) Both these writ petitions are connected and therefore, they are being disposed of by a common order. Writ Petition No. 20072 of 1998 shall be treated as the leading case.

(2.) Mohd. Umar, Executive Engineer in the Minor Irrigation Department (petitioner in the leading case) has filed this petition under Article 226 of the Constitution seeking quashing of the order issued by the State Government on May 27, 1998 by which he has been transferred from Dehradun to Nainital and Paramjeet Singh, respondent No. 3, who was attached in the office of Superintending Engineer, Minor Irrigation Circle, Pauri was transferred to Dehradun, By the same order Pradeep Kumar Srivastava, Executive Engineer, petitioner in Writ Petition No. 21281 of 1998 was transferred from Nainital to the Head Quarter at Lucknow.

(3.) We have heard Sri T.P. Singh for the petitioners in both the writ petitions, Sri S.P. Singh for Respondent No. 3 and Sri Sabhajeet Yadav learned standing counsel for the Respondent Nos. 1 and 4.