Sudhir Agarwal, J. - (1.) Sri Prabhakar Awasthi, learned counsel for petitioner and learned Standing Counsel for respondents. On behalf of respondents no counter affidavit has been filed and it is stated that since original record pertaining to transfer of petitioner is being produced before Court for its perusal, matter may be considered and decided after perusal of record and also after hearing the respective arguments of counsel for parties. We, therefore, proceed to hear and decide this writ petition at this stage under Rules of the Court.
(2.) The writ petition under Article 226 has been filed by sole petitioner Km. Amita Varun assailing order dated 9.4.2018 issued by Special Secretary, U.P. Government communicating to Director Local Bodies that government in public interest has decided to transfer petitioner from the post of Executive Officer, Nagar Palika Parishad, Garhmukteshwar, District Hapur to the post of Executive Officer, Nagar Palika Parishad, Marhara, District Etah; and consequential order dated 12.4.2018 whereby Director, Local Bodies, giving effect to the letter dated 9.4.2018, has transferred petitioner to Nagar Palika Parishad, Marhara Distrct Etah.
(3.) The order of transfer has been challenged on the ground of frequent transfer of petitioner and malicious exercise of power.;