Anil Kumar, J. - (1.) MATTER is taken in the revised cause list.
(2.) NONE present on behalf of the petitioner. Heard learned State counsel and perused the record.
(3.) BY means of present writ petition, petitioners have challenged the order of transfer dated 30.06.2008 (Annexure No. 1) passed by respondent no. 2/Director -cum -Chief Engineer, Rural Engineering Services, U.P., Lucknow.;