JUDGEMENT
-
(1.) We have heard learned counsel for parties and perused the pleadings of writ petitions.
(2.) This order shall also dispose of connected Writ Petition No.979 (SB) of 2013 as both these petitions originate in identical facts connected with transfer orders passed as a result of controversies regarding alleged irregularities in construction of residential buildings of subordinate court, Mau.
(3.) Writ Petition No.228 (SB) of 2013 has been filed for quashment of: (i) the order/letter No.9291-94/QF-A/001 dated 5.2.2013 whereby the petitioner (Yogendra Giri) who was working as Project Engineer, U.P. Processing and Construction Cooperative Federation Limited (for short, 'PACFED'), Construction Division, Azamgarh, has been attached to Headquarters and (ii) order/letter No.9295-99/QF-A-001 dated 5.2.2013 by which respondent no.3 (Vinay Kumar Singh) who was working as Assistant Engineer has been transferred to PACFED Construction Division, Azamgarh, and has been given the designation of Project Engineer in place of the petitioner.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.