R.A.Shanna, J. - (1.) Petitioner, who claims to be an Assistant Secretary, Sahkari Ganna Vikas Samiti Ltd., Munderwa, District Basti, has filed this writ petition challenging the order of his transfer dated 13.6.1997 passed by Sachiv, Rajya Ganna Sewa Pradhikaran, Uttar Pradesh, Lucknow (Respondent No. 1).
(2.) The sole submission of the learned Counsel for the petitioner is that there is no provision in the Rules and Regulations for transfer of the Secretary and Assistant Secretary and, therefore, the Central Cane Authority had no jurisdiction to pass the impugned order. In support of his contention the learned Counsel has placed reliance on the decision of Division Bench case in Rajpal Singh v. District Cane Authority, W.P. No. 9613 of 1978, decided on 3.4.1979.
(3.) We have heard Sri Govind Saran. learned Counsel for the petitioner and Sri H.R. Mishra, learned Counsel for the respondents.;