A.K. Yog, J. - (1.) Heard learned counsel for the Petitioner and the Shri D.N. Misra learned Standing Counsel appearing on behalf of all the Respondent Nos.1, 2, 3 and 4, and as agreed at the Bar, petition is finally decided at the ' Admission Stage' as contemplated under Rules of Court.
(2.) The two Petitioners (Aditya Prasad Pandey and Shashi Bhushan Pandey) seek to challenge the order of transfer dated 19.05.2001 /Annexure-3 to the petition. Both the Petitioners are regular Collection Amins. Petitioner Nos. 1 and 2 are father and son respectively. Father of Petitioner No. 1, namely, Hari Shanker Prasad Pandey happened to be Pradhan of village Tehsil Bhanpur, District Basti at the relevant time in question.
(3.) Perusal of the copies of the order dated 9.04.2001/Annexure-1 to the petition and the application sent by Petitioner Nos. 2 to the Tehsildar Bhanpur, District Basti /Annexure- 2 to the petition show that the order of transfer was not complied at the last by Petitioner No. 2 and he gave his joining report at Tehsil Bhanpur itself instead of Basti as directed vide order of transfer dated 9.4.2001 /Annexure-1. Perusal of the impugned transfer order dated 19.05.2001/Annexure-3 shows that it takes cognizance of the fact that both the Petitioners (father and son) have been posted at Tehsil Bhanpur and that father of Petitioner No. 1 Hari Shanker Prasad Pandey happens to be Pradhan of some Gaon Sabha in Tehsil Bhanpur. Relationship noted has not been disputed by the Petitioners.;