- (1.) Banshraj Ram is assailing the validity of the order dated 25.04.2017 passed by the learned Single Judge in Civil Misc. Writ Petition No. 16997 of 2017 (Banshraj Ram Vs. Union of India and 4 others) wherein learned Single Judge has refused to interfere with the order impugned on the premises that there is no infirmity in the impugned order of transfer, transferring the petitioner-appellant from District Varanasi to District Azamgarh.
(2.) Petitioner-Appellant, who has been holding the post of Assistant Grade-I in the Food Corporation of India was transferred from District Varanasi to District Sitapur in administrative exigency. Petitioner-appellant preferred Civil Misc. Writ Petition No. 7037 of 2017 and this Court on 14.02.2017 proceeded to dispose of the writ petition with the direction to respondent no.2 of the Civil Misc. Writ Petition No. 7037 of 2017 to take call on the representation of the petitioner-appellant, in case it has been so filed against the order of transfer and to decide the same. Operative portion of the order is as follows:- "The writ petition is disposed of with the direction to the respondent no.2 that in case the petitioner has filed a representation against the order of transfer, the same be considered and decided in accordance with law within a period of 15 days from today. Sri R.K.Singh, learned counsel will inform the respondent no.2 about this order and for a period of 15 days, the petitioner will not be forced to transfer to Sitapur. However, the authorities will be at liberty to transfer the petitioner to any nearby district close to District Jaunpur".
(3.) Pursuant to the liberty so accorded by the this Court, matter was re-examined by the authority concern and authority concern in his wisdom has proceeded to transfer the petitioner-appellant to District Azamgarh.;