PRADEEP KANT AND DEVI PRASAD SINGH, JJ. - (1.) NOTICE on behalf of opposite parties No. 1 to 3 has been accepted by learned Chief Standing Counsel.
(2.) UNDER challenge is the order passed by the learned Single Judge dated 30.7.2007 disposing the, writ petition of the appellant challenging his order of transfer by only issuing a direction to make representation, which may be decided by the authority competent. The appellant's grievance is that he was transferred on compassionate ground because of the serious illness of his wife vide order dated 19.6.2007 to Ambedkar Nagar where he had taken charge on 2.7.2007. The appellant has again been transferred on 6.7.2007 from Faizabad to Dudhwa National Park District Lakhimpur Kheri.
(3.) IT is the case of the State that in pursuance of the decision taken by High Level Committee to get back those employees who were earlier working in Dudhwa National Park because of the fact that few tigers had died for which, such an exercise was necessary as a result of which, a large number of staff has been posted at Dudhwa National Park who had worked earlier.;