- (1.) BY means of the present writ petition, the petitioner has challenged the impugned order dated 23.10.2009 passed by opposite party no.3 by which he was transferred from Sub- Registrar II, at Noida Gautam Budh Nagar to Sub Registrar Ghaziabad II, District Ghaziabad .
(2.) HEARD Sri Vineet Pandey, learned counsel for the petitioner and Sri H.R. Misra learned Senior Counsel assisted by Sri H.K. Misra learned counsel appearing on behalf of respondent no.7 and learned Standing Counsel for opposite parties no. 1 to 6. Learned counsel for the petitioner has submitted that the petitioner Joined on the post of Sub Registrar II Noida, district Gautam Budh Nagar with effect from 6.2.2009 and in pursuance of which the petitioner had settled his family at Noida, Gautam Budh Nagar and his daughter Km. Esha Pandey is studying in Class V in Delhi Public School Sector 30 Noida.
(3.) NOW by means of impugned order dated 23.10.2009, the petitioner has been transferred from the post of Sub- Registrar II at Noida Gautam Budh Nagar to Sub-Registrar, Ghaziabad II district Ghaziabad.;