R.A. Sharma, J. - (1.) Petitioner, who is a member of ministerial staff and was working in Gorakhpur Judgeship has filed this writ petition, challenging the order of his transfer dated 17-12-1992, transferring him from Gorakhpur Judgeship to Lucknow Judgeship.
(2.) Sri M.M. Ghilidyal, learned Standing Counsel has produced the original record of the petitioners case before this Court, from the perusal of which it is apparent that there were serious complaints and reports against the petitioner regarding his misconduct, misbehaviour and use of unlawful force. Report have also been lodged against him.
(3.) Controversy raised in this writ petition is the same, which was raised in Civil Misc. Writ Petition No. Nil of 1993, Kuldeep Saxena v. District Judge Jhansi, decided on February 3, 1993. For the reasons given in the case of Kuldeep Saxena (Supra), this writ petition is liable to be dismissed.;