ANIL KUMAR, J. - (1.) HEARD Sri Ravi Singh, learned counsel for the petitioner.
(2.) BY means of the present writ petition, the petitioner has challenged the order dated 16.02.2010 passed by O.P. No. 2 as contained in Annexure-1 to the writ petition by which the petitioner's representation has been rejected in pursuance to the order dated 12.10.2009 passed by this Court in writ petition No. 6427 (SS) of 2009 Narendra Bahadur Singh Vs. State of U.P. and others. Facts in brief as submitted by learned counsel for the petitioner are that the petitioner who is working on the post of Assistant Teacher in Prathmik Vidyalay Mavpur Barchauli, was transferred after promotion to Junior High School, Gauriganj by order dated 26.08.2009 (Annexure-3).
(3.) AGGRIEVED by the said order of transfer, the petitioner submitted a representation dated 05.03.2010 (Annexure-4) to the Competent Authority but when no heed was paid in the matter in question the petitioner approached this Court by means of the writ petition NO. 6427 (SS) of 2009 Narendra Bahadur Singh Vs. State of U.P. and others. On 12.10.2009 an order was passed, the operative part of the said order is reproduced hereinbelow:- "On account of promotion petitioner has been shifted to other place. No case for interference is made out. However, competent authority is directed to decide the petitioner's representation keeping in view the relevant government orders in accordance with law by passing a speaking and reasoned order expeditiously and preferably within a period of two months from the date of receipt of a certified copy of this order and communicate the decision to the petitioner. Subject to above, writ petition is disposed of finality." ;