Rajan Roy, J. - (1.) Heard.
(2.) Shri Shukla, learned Standing Counsel submits on the basis of instructions that only for 6 months the petitioner has been attached to Moradabad as the compassionate appointment proposed at the said place has got delayed, though the same is expected to be made within 1 month.
(3.) It is the contention of the learned counsel for the petitioner that the order is actuated by malice, but, as the person against whom it is being alleged has not been arrayed in the writ petition in person, therefore the court declines to consider this aspect.;