- (1.) Heard learned Counsel for the petitioner and Sri Jagdev Singh for the respondents.
(2.) Pleadings have been exchanged between the parties and with the consent of the learned Counsel for the parties, the writ petition is being disposed of finally.
(3.) Facts are that petitioner is an employee of North Central Zone Cultural Centre, Allahabad working on the post of Assistant Programme Officer. Vide order dated 5.7.2005 he was transferred to Madhya Pradesh Adivasi Lokkala Academy, Bhopal. The order was put to challenge by the petitioner by filing writ petition No. 48847 of 2005. Initially vide order dated 19.7.2005 this Court passed an order to the effect that the petitioner shall not be compelled to join at Bhopal (Madhya Pradesh) and status-quo as of today with regard to the service of the petitioner shall be maintained. A specific case was set up by the respondents in the said writ petition that the petitioner has not been actually transferred to Bhopal neither he has been relieved from his service from North Central Zone Cultural Centre, Allahabad. He has been only asked to go Bhopal to do such thing as may be necessary, incidental or conducive to the attainment of the objectives of the Society which would be initimated to him from time to time though nothing specific has been said in the impugned order.;