Abdul Moin, J. - (1.) Heard learned counsel for the petitioner and Sri P.K.Singh, learned Additional Chief Standing counsel appearing for the State-respondents. By consent of learned counsel for the parties, the writ petition is being finally disposed of.
(2.) By means of the present petition, the petitioner is aggrieved against his transfer order dated 26.05.2018 transferring him from Sitapur to Fathepur, a copy of which is annexure-2 to the writ petition. The petitioner is also aggrieved against the order dated 11.07.2018 by which the representation preferred by the petitioner against his transfer order has also been rejected. A copy of which is annexure-1 to the writ petition.
(3.) The case set forth by the petitioner is that he is an office bearer of a recognized union of employees in the district. Without considering that he is an office bearer, impugned transfer order has been passed transferring him from Sitapur to Fathepur. Being aggrieved against the said transfer order, the petitioner preferred Writ Petition No. 18947 (S/S) of 2018 Inre; Hardwari Lal Vs. State of U.P and Ors and this Court vide order dated 03.07.2018 directed to respondent no. 3, i.e Additional Director of Agriculture (Administration), Lucknow to decide the representation of the petitioner dated 12.06.2018 by means of a reasoned and speaking order. Till the disposal of the representation, it was directed that no coercive steps shall be taken against the petitioner.;