Rajesh Singh Chauhan,J. - (1.) Heard Sri A.M. Tripathi, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.) By means of this petition the petitioner has assailed the order dated 22.3.2019 which is said to have been served upon the petitioner on 6.4.2019 after the contempt petition having being filed and notices were issued.
(3.) As per learned counsel for the petitioner the petitioner who is serving on the post of Lekhpal was transferred from Tehsil Sadar, Lucknow to Tehsil, Buxi Ka Talab (BKT), Lucknow on 24.10.2017 (Annexure no. 3 to the writ petition). The submission of learned counsel for the petitioner is that vide transfer order dated 13.2.2019 the petitioner was transferred from Tehsil B.K.T. to Tehsil Mohanlalganj for the reason that one complaint has been made against the petitioner for his alleged involvement in illegal activities and there was one audio and one video clip to that effect.;