- (1.) Heard Shri S. N. Bhardwaj, learned counsel for the petitioner, Shri Abhinav Narain Trivedi, learned Addl. Chief Standing Counsel and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned orders of transfer as well as relieving dated 5.3.2013 (Annexure Nos.1 and 2) passed by opposite party no.2/Superintendent of Police Railway, Lucknow and opposite party no.3/Reserve Sub-Inspector, G.R.P. Lines, Lucknow respectively.
(3.) Facts in brief of the present case are that the petitioner on 8.9.1988 appointed as daily wager class-IV employee in Government Railway Police (hereinafter referred to G.R.P.). In the said capacity, he worked and discharged his duties uptil 30.5.1990 and on 31.5.1990, appointed on the post of orderly peon. By means of the order dated 5.3.2013 transferred from Lucknow to Sultanpur passed by opposite party no.2. In pursuance of the same, relieved from service by order dated 5.3.2013 (Annexure No.2) passed by opposite party no.3. Aggrieved by the said order, the present writ petition has been filed by the petitioner.;