Sudhir Agarwal, J. - (1.) Heard Sri Vishal Kumar Upadhyay, learned counsel for the petitioner, learned Standing Counsel for the respondents and perused the record.
(2.) The writ petition is directed against order of transfer dated 29th December, 2008 (Annexure No. 1 to the writ petition) passed by respondent No. 2 whereby the Chief Engineer, (Project and Planning), Irrigation Department, U.P. Lucknow has transferred the petitioner having found guilty of dereliction of duty pursuant to enquiry report submitted by enquiry authority to this effect.
(3.) It is contended that transfer by way of punishment is not permissible and therefore, the impugned order of transfer is liable to be set aside.;