- (1.) HEARD Sri K.N. Mishra, learned counsel for the petitioner, Sri Y.K. Yadav, learned Standing Counsel appears on behalf of respondent nos. 1 and 2 and Sri Shivaji Singh, Advocate appears on behalf of respondent no. 3.
(2.) BY means of the present petition, the petitioner has challenged the transfer order dated 24.7.2013 by which the petitioner has been transferred from Kanpur to Devipatan. It is the case of the petitioner that by the transfer order dated 9.7.2013, he has been transferred from Gorakhpur to Kanpur as a Deputy Labour Commissioner. He took the charge at Kanpur and was working there. By the impugned order, the petitioner has been transferred from Kanpur to Devipatan. The petitioner has challenged the transfer order. By the interim order dated 29.7.2013, impugned transfer order has been stayed.
(3.) LEARNED counsel for the petitioner submitted that the petitioner has been transferred on the basis of the letter of Sri Kailash Yadav, a sitting M.L.A., which is Annexure-7 to the writ petition. In the said letter, he recommended the posting of one Sri Ramesh Chand Yadav on the post of Deputy Labour Commissioner stating therein that he is a close relative. The contents of the letter are as follows: JUDGEMENT_413_ADJ9_2013.jpg;