Sant Singh vs State Of U.P. And Others
2011 Latest Caselaw 6115 ALL

Citation : 2011 Latest Caselaw 6115 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Sant Singh vs State Of U.P. And Others on 23 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 67166 of 2011
 

 
Petitioner :- Sant Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Pradeep Kumar,Praveen Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner states that the petitioner was appointed on the post of Peon in the year 2009. Initially he was posted at Bijnor. He has been transferred from Bijnor to Bulandshahar and thereafter he has been transferred from Bulandshahar to Muzaffar Nagar and again he has been transferred to Auraiya. By the impugned order dated 7.9.2011 the petitioner has been asked to work of Chowkidar-cum-Safaikarmi. Being aggrieved by the said order, the present writ petition has been filed.

Learned counsel for the petitioner submitted that the petitioner has been appointed as a Peon and, therefore, the respondents cannot ask the petitioner to take the work of Chowkidar-cum-Safaikarmi.

Let the learned Standing Counsel may file counter affidavit within two weeks.

Put up on 14.12.2011 as fresh.

Order Date :- 23.11.2011