HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 51655 of 2011 Petitioner :- Avdhesh Kumar Pandey Respondent :- State Of U.P. And Others Petitioner Counsel :- Namit Srivastava,Parul Srivastava Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
Learned counsel for the petitioner prays that he may be permitted to delete prayer no.1. The prayer is accepted.
The petitioner was Clerk in the Medical & Health Department. He was dealing with Drug licence. By the order dated 20.10.2010, the District Magistrate, Sonebhadra had sent the petitioner to the office of the Chief Medical Officer, Sonebhadra. It appears that some P.I.L. has been filed in this Court and the original position has been restored and in pursuance thereof, the District Magistrate has passed an order dated 23.6.2011. In pursuance of the order of the District Magistrate dated 23.6.2011, the petitioner has been sent back from the office of the Chief Medical Officer, Sonebhadra to the office of the District Magistrate.
The grievance of the petitioner is that the District Magistrate is not taking any work from the petitioner, which the petitioner was doing earlier.
Learned Standing Counsel is directed to seek instruction in the matter.
Put up on 12.9.2011 as fresh.
Order Date :- 7.9.2011 OP