D.P.S. Chauhan, J. - (1.) Heard learned Counsel for the petitioner.
(2.) By means of this petition, the petitioner has challenged the order dated 2-7-1992 relating to bis transfer.
(3.) Learned Counsel for the petitioner made two fold submissions. Firstly, that one Vindhyachal Prasad Gupta filed a writ petition against the order of his transfer whereby he was transferred from the town area, Allahabad to District Azamgarh, which is pending and wherein an interim order was passed staying the transfer order with a direction to the concerned authority to decide his representation. So far as Vindhyachal Prasad Gupta is concerned, in pursuance of this court's order, his transfer is not disturbed by the impugned order Learned Counsel for the petitioner has expressed his apprehension that the petitioner would commit contempt of this court if he joins at the place of his (Vindhyachal Pi as ad Gupta) transfer. The submission is mis-founded. There is no question of commission of any contempt by the petitioner. The petitioner is not posted at the place of posing of Vindhyachal Prasad Gupta where he was allowed to stay by this court and, even if it was so, even then he could not be held to be at fault and cannot be held to be guilty of contempt.;