Devendra Kumar Upadhyaya, J. - (1.) This petition under Article 226 of the Constitution of India presents very disturbing facts and the sequence of events lead to conclude that in this matter there is something behind unveiled curtains which does not meet the eyes.
(2.) The petitioner, who is working on the post of Junior Engineer (Electrical) in the Public Works Department, Lucknow, has assailed, by instituting these proceedings, the validity of the order dated 28.10.2016, passed by the Engineer-in-Chief, Public Works Department, Lucknow, whereby his representation preferred against the transfer order dated 27.06.2016 has been rejected. The petitioner has also challenged the transfer order dated 27.06.2016, whereby he has been transferred from Electrical Maintenance Division-I, Public Works Department, Lucknow to Technical Cell-15, Public Works Department, Lucknow.
(3.) Heard learned counsel for the petitioner, Shri A.M. Tripathi, Shri K.K. Shukla, learned Standing Counsel appearing for the State-respondents and Shri A.N. Verma, learned counsel representing the respondent no.5.;