D.S. Sinha, J. - (1.) By means of an order dated 27th June, 1992, the Petitioner, who is a Government employee and holds a transferable post, was transferred from Basti to Hamirpur. He challenged the aforesaid order of transfer in this Court by means of a writ petition. The court by means of its order and judgment dated 7th July, 1992 declined to interfere; with the order of transfer. However, it permitted the Petitioner to make a representation to the appropriate authority with the direction to the authority concerned to decide the representation of the Petitioner within the time fixed in the aforesaid judgment. The Petitioner filed a representation. The said representation has been rejected by the Director. Panchayat Raj, Uttar Pradesh, Lucknow, by means of his order dated 6th July, 1992. The Petitioner has again approached to this Court for intervention in the matter,
(2.) In Gujrat Electricity Board v. Atma Ram, AIR 1989 SC 1433 the Hon'ble Supreme Court has held that the court should not interfere with the order of transfer of an employee holding a transferable post as the appropriate remedy for the Petitioner is to file a representation. It has further been held that if, inspite of representation by the employee, the relevant authority chooses to maintain the order of transfer and does not modify or cancel the same the employee has no option but to carry out the order of transfer.
(3.) In view of the aforesaid legal position, this is not a fit case for Interference. The petition is, therefore, dismissed summarily. Petition dismissed.;