JUDGEMENT
S. C. Verma, J. -
(1.) Being aggrieved by the transfer order dated 29-6-1993, the petitioner has approached in the present petition under Article 226 of the Constitution to quash the said order dated 29-6-1993 and the order dated 3-7-1993 by which it was communicated that his representation had been rejected.
(2.) The petitioner was initially appointed on 30-8-1971 as Lecturer, Economics, at K. N. Post Graduate College, Gyanpur, District Varanasi. The petitioner was posted by an order dated 17-7-1985 as Assistant Deputy Director of Higher Education in the Directorate Office at Allahabad. The petitioner was then appointed as Assistant Director of Higher Education on 24-3-1991. By order dated 30-6-1992 the petitioner was transferred to the post of Lecturer, Economics and was posted at Government Degree College, Unchahar, Rae Bareli. The petitioner approached this Court challenging the order dated 30-6-1992. The writ petition was disposed of with the direction that the representation of the petitioner will be decided within one month of the filing of the certified copy of the order and till the decision taken by the Secretary, Education, is not communicated to the petitioner, the petitioner shall not be disturbed from the place where he is presently posted. The allegation of the petitioner was that after he was promoted to the post of Assistant Director of Higher Education falling in Category IV of the cadre of service, he has been reverted to an inferior post of Lecturer of Category VI. The learned Judge observed that the contention of the petitioner was well founded and, in these circumstances, directed for the decision of the representation of the petitioner by order dated 3-7-1992.
(3.) The petitioner submitted a representation to the Secretary, Higher Education, U. P. on 14-7-1992 through the Director of Higher Education, U. P., Allahabad. The respondent No. I, the Secretary, Education, by the impugned order dated 29-6-1993, again transferred the petitioner on the post of Lecturer, Economics, at Government Degree College, Chandauli, Varanasi. Later on by an order dated 3-7-1993 issued by the Special Secretary, Education, the Director of Higher Education was directed to inform the petitioner that his representation against his earlier order of transfer has been rejected by the Government.;
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