Ajoy Nath Ray, C.J. and Ashok Bhushan, J. - (1.) This is a transfer matter. In the writ Court the Hon'ble Single Judge on the 3rd of January, 2006 has passed an order quashing the transfer order and allowing the appellant to transfer the writ petitioner to some other place as directed by the first Court.
(2.) The appellant takes a preliminary objection that the writ Court should not have interfered in the transfer matter at all because of an order passed by Supreme Court of India on 24.2.2005 in Writ Petition (C) No. 79 of 1997 (Suresh Chandra Sharma v. Chairman, U.P.S.E.B. and Ors.).
(3.) In that order the Court commenced monitoring transfer of employees of some eight Power Corporations so as to enforce transparency therein.;