- (1.) By the Court. - Heard Sri Ranjit Saxena, learned Counsel for the petitioner, Shri J.P. Pandey, learned counsel for the respondent No. 1 to 3 and Standing Counsel for respondent No. 4 We have perused the relevant documents on record.
(2.) By means of this writ petition preferred under Article 226 of the Constitution of India, the petitioner has prayed for issuance a writ, order or direction in the nature of Certiorari to quash the impugned order of transfer dated 26.12.2009 Annexure-18 to the writ petition issued by opposite party No. 1.
(3.) In brief, it is submitted that the petitioner, Sri Pramod Kumar Sagar was posted as Executive Engineer Revenue, Dakshinanchal Vidyut Vitran Nigam Ltd., Electricity Urban Distribution Division III, Agra and has been transferred to Orai by the impugned transfer order dated 26.12.2009 in the mid session.;