Binod Kumar Roy, J. - (1.) THE petitioner, who happens to be Deputy Director of Agriculture (Soil Conservation) Bareilly assails validity of his transfer as Deputy Director Agriculture (Extension), Bareilly vide Office Memo dated Lucknow 15th May, 1998, as contained in Annexure 4. Mr. Gaur, learned counsel appearing on behalf of the petitioner after contending that in a short span of 3 years the petitioner was transferred earlier 4 times; that he is going to superannuate within a period of about 8 months; that while he has been transferred to deal with matters of Agronomy, which were never dealt earlier by him; that his representation as contained in Annexure 6 was also not considered but he prays to withdraw this writ application to press his representation as contained in Annexure 6.
(2.) SRI M.M. Ghildyal, learned Standing Counsel has got no objection to the withdrawal of the writ petition by the petitioner in order to press his representation. This writ petition is dismissed as withdrawn with liberty to the petitioner to press his representation, if not disposed of as yet or to file a fresh representation before the Secretary, Department of Agriculture, Government of Uttar Pradesh at Lucknow within one week, which if made shall be considered and disposed of by a speaking order within two weeks therefrom. The Office is directed to hand over a copy of the order in course of the day to the learned Standing Counsel for its communication to the Secretary of the Department concerned.;