- (1.) Heard Sri Ranjit Saxena, learned Counsel for the petitioner, Shri J.P. Pandey, learned Counsel for the respondent Nos. 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 of a writ, order or direction in the nature of certiorari to quash the impugned order of transfer dated 26.12.2009 Annexure-17 to the writ petition issued by opposite party No. 1,
(3.) In brief, it is submitted that the petitioner, Shri Pradeep Kumar Jain was posted as Executive Engineer, Dakshinanchal Vidyut Vitran Nigam Ltd., Electricity Urban Distribution Division-Ill, Aligarh in July, 2008 and after about one and half years from the present post he was transferred to Hapur by the impugned transfer order dated 26.12.2009, only in order to accommodate the request of respondent No. 10, Shri Syed Shah Nawaz Ahmad, Executive Engineer Revenue, Electricity Distribution Division, Paschimanchal Vidyut Vitran Nigam, Hapur, Ghaziabad transferring him to Aligarh in place of the petitioner.;