Vivek Chaudhary, J. - (1.) Heard learned counsel for petitioner, learned Standing Counsel and Sri Ajay Kumar learned counsel for opposite parties.
(2.) Petitioner has filed present writ petition challenging the order passed by the respondents transferring the petitioner to the State of Uttarakhand when the State of Uttar Pradesh was bifurcated. An interim order was granted in his favour and under the protection of said interim order the petitioner is continuing on the post.
(3.) This Court by its judgment dated 22.5.2015, in leading Writ-A No.3636 of 2005 (Jagdish Narayan Doharey. Vs. State of U.P. and others) decided this very controversy. Submission is that the petitioner is also entitled for the same relief.;