- (1.) Writ petitioner-appellant, aggrieved by order dated January 8, 2009 passed by a learned Single Judge in Civil Misc. Writ Petition No. 589 of this appeal Under Rule 5 Chapter VIII of the High Court Rules.
(2.) Writ petitioner-appellant (hereinafter referred to as 'petitioner') aggrieved by order dated November 23, 2009 passed by the Superintending Engineer transferring him from one Sub Station to another Sub-Station, as also by the order of suspension dated December 23, 2009 passed by the Executive Engineer had preferred the writ application. The learned Single Judge by the impugned order declined to interfere with the orders impugned.
(3.) Mr. Ranjit Saxena, appearing on behalf of the petitioner submits that the transfer and suspension have been manipulated by one Sri S.K. Gupta, an Employee of the Corporation.;