Ashwani Kumar Mishra, J. - (1.) Following orders were passed in the matter on 26.8.2019:- "Learned counsel for the petitioner places reliance upon an order passed by this Court in Writ Petition No. 10744 of 2019 (Hausila Prasad Singh Vs. State of U.P. and others) dated 2.8.2019, whereby interference has been made with the impugned order of transfer on the ground that the authority competent has not passed it. Submission is that the facts being identical, this petition is also liable to be disposed of on the same terms. Learned Standing Counsel prays for and is allowed a week's time to obtain instructions in the matter. Post as fresh on 2.9.2019. Till the next date of listing petitioner shall not be relieved pursuant to order of transfer, unless he has already been relieved."
(2.) Learned Standing Counsel has obtained instructions, according to which order of transfer has already been recalled.
(3.) In view of the stand taken by the respondents, no grievance survives. Petitioner shall be allowed to continue and would also be entitled to salary. It shall, however, be open for the competent authority to proceed, in accordance with law.;