SHASHANK SINGHANIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Abhineet Jaiswal, learned counsel for the petitioner, learned Standing counsel appearing for the State-respondents and Sri Puneet Chandra, learned counsel appearing for the respondent no. 3.

(2.) The petitioner being aggrieved with the transfer order dated 29.06.2019, a copy of which is annexure 2 to the petition by which he has been transferred from Parichha Thermal Project, Jhansi to Harduaganj at Aligarh is before this Court. Also under challenge is the order dated 07.08.2019, a copy of which is annexure 1 to the petition by which the petitioner's representation has been rejected.

(3.) Learned counsel for the petitioner contends that he has been working as Assistant Engineer at the Parichha Thermal Project, Jhansi. His wife is also Government employee and is posted at U.P. Jal Nigam at Jhansi. It is contended that the father of the petitioner is 55 % physically handicapped suffering from Locomotor Disability who resides with the petitioner. Through an order dated 29.06.2019, the petitioner was transferred from Parichha Thermal Project, Jhansi to Harduaganj Project at Aligarh. Being aggrieved with the transfer order dated 29.06.2019, the petitioner preferred Writ Petition No. 20141 (SS) of 2019 Inre; Rakesh Kumar and 14 Ors Vs. State of U.P and Ors in which the petitioner was one of the petitioners. This Court vide order dated 25.07.2019, a copy of which is annexure 20 to the petition disposed of the petition without entering into the merits of the case giving liberty to the petitioners to submit a representation which was directed to be decided by the respondents within a specified time. Thereafter, the petitioner submitted his joining at Harduaganj Project at Aligarh and waited for the disposal of his representation which has been rejected vide order dated 07.08.2019, a copy of which is annexure 1 to the petition.