- (1.) Heard learned counsel for the petitioner, Sri Ugrasen Kumar Pandey, Advocate appearing for the respondent No. 1 and Sri Gautam Baghel, Advocate appearing for the respondent No. 4.
(2.) Shikhar Deep Mishra is before this Court assailing the validity of the order dated 15.12.2015 passed by the learned Single Judge in Writ C No. 59897 of 2015 (Shikhar Deep Mishra Vs. Union of India thru' Secy. & 3 others) wherein learned Single Judge has proceeded to dismiss the writ petition in question with liberty reserved in favour of the petitioner to avail such other remedy as may be advised.
(3.) From the side of the petitioner-appellant it has been sought to be asserted that at no point of time the parents of petitioner-appellant had ever proceeded to make an application for issuance of transfer certificate and without any foundation or basis in arbitrary exercise of authority transfer certificate in question has been issued and learned Single Judge in the facts of the case has failed to accord any relief to the petitioner-appellant.;