JUDGEMENT
Irshad Ali, J. -
(1.) Heard Sri L.P. Misra and Sri Jayshanker Shukla, learned counsel for the petitioner, learned Standing counsel on behalf of the respondent No.1 and to Sri Anuj Kudesia, learned counsel for the respondent Nos.2 to 5.
(2.) Factual matrix of the case is that the petitioner was appointed as Conductor in the respondent department vide appointment letter dated 2.12.1989.
(3.) Vide letter dated 23.4.1991, issued by the Manager (Personnel), U.P. State Road Transport Corporation, Lucknow, the petitioner was transferred to Kumaun Region (now in the State of Uttarakhand) and was posted at Ranikhet Region.;
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