- (1.) VISHWA Nath Pandey is assailing validity of transfer order dated 30th July, 2014 wherein petitioner has been transferred from the post of Deputy Director Agriculture (Soil Conservation), Faizabad to the post of Senior Agronomist, Irrigation Department, Lucknow.
(2.) BRIEF background of the case as is reflected from the pleadings that has been set out are that petitioner has been performing and discharging duties as District Soil Conservation and thereafter he has been promoted to the post of Deputy Director, Agriculture (Soil Conservation), Faizabad w.e.f. 05.11.2012 and petitioner submits that he is performing and discharging his duties with utmost sincerity and devotion.
(3.) PETITIONER has further proceeded to mention that certain local politicians were not at all appreciating his functioning in the said capacity and accordingly, pressure was sought to be exerted for transferring him to somewhere else. Petitioner has stated that thereafter he has been transferred. On the presentation of the writ petition in question, this Court on 6th August, 2014 passed following order: "Learned Standing Counsel has accepted notice on behalf of all the respondents. Learned counsel for the petitioner while referring to the impugned transfer order dated 30.07.2014 has submitted that his name finds place at Sl. No. 31, wherein he has been transferred from Faizabad to Lucknow. According to him, the petitioner is an employee of the Agriculture Department (Soil Conservation) whereas he has been transferred to the post of Senior Agronomist, Irrigation Department, Lucknow. His case is that an employee of the Agriculture Department cannot be transferred to the Irrigation Department. Learned Standing Counsel may file counter affidavit within two weeks. List the petition immediately thereafter." ;