GIRISH SHUKLA AND ORS. Vs. STATE OF U.P.
LAWS(ALL)-2015-8-47
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on August 10,2015

Girish Shukla And Ors. Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) With the consent of learned counsel for the parties, all three writ petitions (W.P.Nos.4106 (SS) of 2015, 4031 (SS) of 2015 and 4136 (SS) of 2015) are clubbed and heard together as the controversy involved in the present matters stands on same facts and law.
(2.) Writ Petition No.4106 (SS) of 2015 Shri Girish Shukla/Petitioner who was working on the post of Junior Assistant (Group-C) in the office of opposite party no.3/Superintending Engineer, Rural Engineering Department, Circle-Faizabad by means of the order dated 25.06.2015 passed by opposite party no.2/Director-cum-Chief Engineer, (U.P.), Rural Engineering Department, IIIrd Floor, Jawahar Bhawan, Lucknow has been transferred from Circle-Office-Faizabad to Division-Amethi.
(3.) Writ Petition No.4031 (SS) of 2015 Shri Hari Nath/Petitioner who was working on the post of Junior Assistant (Group-C) in the office of opposite party no.3/Superintending Engineer, Rural Engineering Department, Circle-Faizabad by means of the order dated 26.06.2015 passed by opposite party no.2/Director-cum-Chief Engineer, (U.P.), Rural Engineering Department, IIIrd Floor, Jawahar Bhawan, Lucknow has been transferred from Circle Office-Faizabad to Division-Amethi.;


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