- (1.) Heard learned counsel for the petitioners and learned standing counsel for the respondents in both the writ petitions. First Writ Petition
(2.) This writ petition has been filed by two petitioners.
(3.) Petitioner no.2 is General Secretary of petitioner no.1 Lekhpal's union. Out of 384 lekhpals working in different tehsils of District Ballia, 254 lekhpals have been transferred by the order dated 23.5.2012, Annexure 1 to the writ petition passed by Chief Revenue Officer, Ballia which has been challenged through this writ petition (para 6 of the writ petition). Court fees of Rs.27000/- and odd has been paid i.e. Rs.100/- for each transferred lekhpal. All the transfers are intra district in the sense that each of the affected lekhpals has been transferred from one Tehsil of Ballia to another Tehsil of Ballia. The main ground taken in the writ petition is that the transfer order is in the teeth of notification of the Election Commission dated 23.5.2012. The said notification was issued in respect of elections of local bodies. The said elections are over since long and the notification has been withdrawn.;