- (1.) Heard.
(2.) The instant writ petition arises out of the judgment and order dated 5.4.2016 whereby the Original Application No.189/2016 preferred by the petitioner against the order of transfer dated 4.4.2015 transferring the petitioner from CE Lucknow Zone to GE(U)(E/M) Meerut has been rejected.
(3.) It has been contended by the learned Counsel for the petitioner that transfer order was issued only on the basis of the complaints made by the Builders Association against the petitioner and as such the same is penal and stigmatic in nature. Further, the wife of the petitioner is a State Government employee and as per O.M. issued by DOP & T both the spouses should be posted at one place. The order of transfer is bad in law and is legally not sustainable. All these relevant aspects of the matter have not been correctly appreciated by the Tribunal and the application has been rejected in a cursory manner.;