Abdul Moin, J. - (1.) Heard Sri K.S.Pawar, learned counsel for the petitioner and Sri P.K.Singh, learned Additional Chief Standing counsel appearing for the State-respondents. With the consent of learned counsel for both the parties, the instant writ petition is being finally disposed of.
(2.) By means of the present petition, the petitioner has prayed for the following reliefs:- (i) Issue a writ, order or direction in the nature of certiorari quashing the impugned rejection order dated 02.07.2018, contained in Annexure No. 2 to the writ petition. (ii) Issue a writ, order or direction in the nature of certiorari quashing the impugned trasnfer order dated 05.12.2017 contained in Annexure No. 3 to the writ petition. (iii) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 19.02.2018 contained in Annexure no. 4 to the writ petition. (iv) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 24.05.2018 contained in Annexure-5 to the writ petition. (v) Issue a writ, order or direction in the nature of mandamus commanding the opposite party not to disturb the petitioner from the post of Junior Engineer, Lucknow Zone, Bareilly Range. (vi) Any other order or direction which this Hon'ble Court may deem just and proper in the circumstances of the case and (vii) To allow the writ petition with cost."
(3.) The case set forth by the petitioner is that he is working on the post of Junior Engineer. Vide order dated 05.12.017, a copy of which is annexure-3 to the writ petition, the petitioner has been transferred from Lucknow Zone to Agra Zone/Moradabad Region. The impugned transfer order indicates that the copy of the transfer order has also been forwarded to the Inspector General of Police (establishment) with reference to his letter dated 17.11.2017. Aggrieved against the transfer order dated 05.12.2017, the petitioner preferred a representation dated 06.12.2017 which came to be rejected vide order dated 19.02.2018, a copy of which is annexure-4 to the writ petition. While rejecting the representation, it has been indicated in para-2 C of the said order that the petitioner has been transferred vide order dated 05.12.2017 taking into consideration the carelessness done by him while working on the post of Junior Engineer and consequently he has been transferred in the interest of the administration.;