- (1.) The petitioner is working as Junior Engineer (Civil) in Ghaziabad Development Authority, Ghaziabad (hereinafter referred to as 'G.D.A.') since 21.07.2012, and is an employee belonging to class "C" category.
(2.) The petitioner was initially appointed in G.D.A. on 14.10.2004, prior to appointment as regular Junior Engineer, petitioner worked as daily wager/work charge Junior Engineer since 1988, thereafter, was transferred from G.D.A. to Bulandshahr Development Authority on 30.06.2008, lastly, the petitioner was transferred from Bulandshahr Development Authority to G.D.A. on 21.07.2012, since then, the petitioner is working in G.D.A. On regular appointment on 14.10.2004, the petitioner became a member of the U.P. Development Authorities Centralized Services and is governed by the U.P. Development Authorities Centralized Services Rules, 1985. By the impugned order dated 14.08.2014, the petitioner was transferred from G.D.A. to Lucknow Development Authority.
(3.) The contention of learned counsel appearing for the petitioner is that the transfer order is in breach of the transfer policy of the State Government dated 04.06.2014 as amended for development authorities vide order dated 20.06.2014 for the year 2014-15, further, the impugned order is absolutely arbitrary and suffers from malafide, as several officers and employees of U.P. Development Authority Centralized Services are working in G.D.A. for more than 10 years and are continuing there, the names of the officers have been mentioned in paragraph 15 of the writ petition, thus according to the petitioner, the policy of pick and choose was adopted by the respondents.;