Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the records.
(2.) The petitioner has challenged validity and correctness of the orders dated 19.7.2000 and 8.8.2000, by which he has been transferred from Allahabad to Delhi. The petitioner has claimed himself to be Trade Union worker and President of U.P. Rajkiya Nirman Nigam Limited, Allahabad Unit of the Trade Union.
(3.) It is submitted that the General Manager of the Nigam addressed a letter to Joint Managing Director on 8.8.2000 stating therein that in view of order dated 30.3.1993 the petitioner cannot be transferred from Allahabad. The order dated 30.3.93, provides that the Government Servants, who are office bearers in recognized Trade Union such as the President or the Secretary, will not be transferred for a period of two years from the date of appointment on the post; and in case of necessity, approval may be taken by the authority higher by one rank than the transferring authority.;