Alok Mathur, J. - (1.) Heard learned counsel for the petitioner as well as learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioner has assailed the order dated 11.03.2020 as well as the impugned transfer order dated 29.06.2019 passed by the opposite party No.2 in respect of the petitioner. The petitioner is working on the post of Assistant Clerk in the office of Chief Medical Officer, Lakhimpur Kheri and has been transferred from Lakhimpur Kheri to Pilibhit.
(3.) Learned counsel for the petitioner has submitted that he has preferred a writ petition being writ petition No. 36805 (SS) of 2019 challenging the aforesaid order and by means of order dated 03.01.2020 this Court was pleased to disposed of the writ petition by passing following order:- "Considering the innocuous prayer being made by learned counsel for the petitioner and without entering into the merits of the case, the opposite party No.2, i.e. Director (Administration) Directorate of Director General, Medical & Health Services, U.P. Lucknow is directed to decide the representation dated 1st July, 2019 by reasoned and speaking order within with period of three weeks from the date a copy of this order is produced before him. Final decision by the authority concerned may be taken keeping in view the recommendations made by Chief Medical Officer, Lakhimpur Kheri vide letter dated 1st July, 2019.";