TARUN AGARWALA,J. - (1.) HEARD Sri Anil Kumar Aditya, the learned Counsel for the petitioner and Sri Govind Saran, the learned Counsel for the respondents.
(2.) THE petitioner was transferred from Bareilly Division to Moradabad Division by an order dated 30 -4 -2004. The petitioner, being aggrieved by this transfer order, filed a representation before the authority concerned and thereafter approached this Court by filing writ petition No. 19520 of 2004, which was disposed of by an order dated 19 -5 -2004, directing the respondents, to decide the representation of the petitioner. The authority concerned, rejected the representation of the petitioner. The petitioner thereafter, again filed writ petition No. 23214 of 2004, and the Court, by a reasoned judgment dated 3 -5 -2005, dismissed the aforesaid writ petition. Aggrieved, the petitioner filed Special Appeal No. 674 of 2005 which was also dismissed by a judgment dated 6 -7 -2005. Upon the dismissal of the writ petition, the respondents issued an order dated 13 -5 -2005 by which the petitioner was relieved and was directed to join the place of posting as per the original transfer order. The petitioner has now challenged this order dated 13 -5 -2005, by which he has been relieved. The relieving order is, based on the original transfer order dated 30 -4 -2004, which has been affirmed by this Court in the writ petition as well as in the Special Appeal.
(3.) THE relieving order is based on the transfer order and therefore based on the same cause of action. Since the transfer order has already been affirmed by this Court, no second writ petition for the same cause of action could be filed. The writ petition is devoid of any merit and is dismissed.;