- (1.) Heard Sri Manish Tiwary, learned counsel for the petitioner, learned A.G.A. for the State and perused the record.
(2.) The petitioner has come up before this Court by filing this writ petition with the following prayers: "A. Issue writ, order or direction in the nature of certiorari quashing the order/communication dated 26.04.2016 passed by the respondent No.2 denying therein the permission of transferring the petitioner from the State of Maharashtra to the State of Uttar Pradesh (Anexure N.7 to the writ petition). B. Issue a writ, order or direction in the nature of mandamus the respondents not to take steps to transfer the petitioner from the prison of the State of U.P. to the prison of the State of Maharashtra. C. Issue any other writ, order or direction, as this Hon'ble Court may deem fit and proper on the facts and circumstances of the case. D. Award cost of the writ petition in favour of the petitioner."
(3.) The impugned order finds place at page No.63. On examination, we finds that the order dated 26th April, 2016 has been passed by the respondent No.2 i.e. the Additional Director General (Jails) (Head Quarters) Jail Administration and Reforms Services, 5th Floor Pick up Bhawan, Gomti Nagar, Lucknow. For convenience, we quote the order passed by respondent No.2 herein as under:;