V.K.SHUKLA, J. - (1.) ON 31.5.2006, petitioner requested for transfer, and he was transferred from Gorakhpur to Hata, District Kushinagar. On 1.7.2006, petitioner joined at Block Hata. Petitioner has contended mat he started taking action on 7.7.2006, 14.7.2006 and 31.7.2006 against Hardev Mishra, Jugul Kishore Sharma and Subhash Gupta respectively, and thereafter pressure has been exerted and petitioner has been sought to be transferred from Hata to Vishunpura in the district of Kushinagar. Petitioner has contended that he has been transferred from Hata to Vishunpura and, on the other hand, Ajay Kumar Tiwari, District Quardinater Training, Kushinagar has been given additional charge at Hata in his place. At this juncture present writ petition has been filed.
(2.) COUNTER affidavits have been filed on behalf of respondent Nos. 4 and 5 separately, and therein, it has been contended that there have been complaints in respect to functioning of petitioner, and the reports which are sought to be submitted and the action which is said to be taken, all are motivated, and in this background, it has been contended that transfer of petitioner has been rightly made. Rejoinder affidavit has been filed, wherein averments made in counter affidavit have been disputed and that of writ petition have been reiterated.
(3.) AFTER pleadings have been exchanged, present writ petition has been taken up for final hearing and disposal with the consent of the parties.;