SUNIL KUMAR KASHYAP Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dinesh Kumar Misra, learned counsel for the petitioner, learned Standing Counsel for the opposite party No.1 and Sri Shree Prakash Singh, learned counsel for the opposite party Nos.2 to 5.

(2.) In compliance of order dated 25.02.2019, Sri Shree Prakash. Singh has submitted that the transfer of the petitioner from Varanasi to Gorakhpur has been made due to administrative exigency.

(3.) The perusal of relieving order dated 27.11.2018 does not reveal that the transfer of the petitioner has been made on account of administrative exigency. This Court has taken note of the fact that the petitioner was earlier transferred from Lucknow to Gorakhpur on 31.10.2018 at Paddy Project Centre and that transfer order was assailed by the petitioner in Writ Petition No.33572 (S/S) of 2018 on the ground that the petitioner is a Class-IV employee may not be compelled to take charge of the Paddy Project Centre. On account of the said reasons, this Court was pleased to grant interim order in favour of the petitioner on 20.11.2018.