Rajendra Pal Singh vs State Of U.P. And Others
2011 Latest Caselaw 3105 ALL

Citation : 2011 Latest Caselaw 3105 ALL
Judgement Date : 27 July, 2011

Allahabad High Court

Rajendra Pal Singh vs State Of U.P. And Others on 27 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41904 of 2011
 

 
Petitioner :- Rajendra Pal Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Deepak K. Jaiswal,Mohit Jankheda
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is working at Mathura on the post of Senior Technical Assistant Group 'B'. By the impugned order dated 20.7.2011, he has been asked to give the charge.

The contention of the petitioner is that this impugned order has been passed without asking the petitioner to give the charge without any transfer order. Unless the petitioner is not transferred, he cannot be asked to give the charge.

Learned Standing Counsel may seek instruction in the matter.

Put up on Tuesday i.e. on 2.8.2011 as fresh.

Till Tuesday i.e. on 2.8.2011 the effect of the order dated 20.7.2011 shall be kept in abeyance.

Order Date :- 27.7.2011