Allahabad High Court
Naresh Babu Pathak vs State Of U.P. And Others on 29 September, 2011
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 57080 of 2011 Petitioner :- Naresh Babu Pathak Respondent :- State Of U.P. And Others Petitioner Counsel :- Amar Singh Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
The petitioner is a Lekhpal. By the impugned order dated 6.9.2011, the petitioner has been transferred from Farrukhabad to Lakhimpur Kheri i.e. from one district to another district, which is contrary to the U.P. Lekhpal Sewa Niymawali, 2006 amended by Rule, 2011 and the Government Order dated 8.8.2011.
There is substance in the argument of learned counsel for the petitioner.
Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List thereafter.
Till the next date of listing, the transfer order dated 6.9.2011, so far as the petitioner is concerned, shall remain stayed.
Order Date :- 29.9.2011 OP