M.Katju, J. - (1.) This writ petition has been filed against the impugned transfer order dated 10.10.1994 Annexure-1 to the writ petition.
(2.) Heard learned counsels for the parties.
(3.) The petitioner was appointed as class III employee on 13.10.1983 in the service of the respondent corporation, which is a public sector undertaking and hence an instrumentality of the State within the meaning of Article 12 of the Constitution. On 30.9.1989 the petitioner was promoted as Assistant-cum-typist and since then he has been working at Allahabad on that post as stated in paragraph 2 of the writ petition. By the impugned order dated 10.10.1994 he was transferred from the Allahabad to the Bombay office of the respondent. He made a representation against that order but to no avail. Hence he filed Writ Petition No. 36888 of 1994 which was disposed of by this Court with the direction that the petitioner may make a representation vide Annexure-3 to the writ petition. The petitioner again made another representation but again to no avail. The petitioner has alleged that his family lives in Allahabad and he is only a clerical employee and it is not possible for him to take his family to Bombay and hence he will have to maintain two establishments, one at Allahabad and another at Bombay, which is not possible for him on his meagre salary. Hence he filed this writ petition.;