B.M.Lal, J. - (1.) Heard learned Counsel for the petitioner and learned Standing Counsel on the question at admission. The counter-affidavit filed on behalf of the respondent is taken on record. The petition is admitted for hearing of parties. At the request of learned Counsel for the parties, the petition is being finally disposed of at the admission stage.
(2.) This petition is directed against an order dated 24-9-1991 (Annexure 4 to the petition) whereby the petitioner has been transferred from Naini to Moradabad.
(3.) Learned Counsel for the petitioner contended that by order dated 31-7-1991 the petitioner was transferred from Ghurma (district Sonbhadra) to Naini district Allahabad, and he accordingly joined at Naini. But within a span of two months he has again been transferred from Naini to Moradabad by means of the impugned order.;