JUDGEMENT
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(1.) Heard Sri Himanshu Raghave, learned Counsel for the petitioner and Sri S. Sanchit Asthana, learned Counsel for the opposite parties.
(2.) By means of present writ petition, the impugned order dated 23.4.2010 passed by Superintending Engineer, Vidyut Vitran Mandal, Faizabad is under challenge.
(3.) Sri Himanshu Raghave, learned Counsel for the petitioner submits that petitioner who is working on the post of Junior Engineer at 33/11 K.V. Upkendra-Maharua, Ambedkar Nagar, by order dated 23.4.2010 issued by Superintending Engineer, Vidyut Vitran Mandal, Faizabad, transferred from 33/II K.V. Upkendra-Maharua, Ambedkar Nagar to 33/11 K.V. Upkendra-Kumarganj, Faizabad of the Vidyut Vitran Khand-II, Faizabad and in pursuance to the said order, impugned order dated 30.4.2010 (Annexure No. 1) has been passed by the opposite party No. 2.;
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