Dharmendra Kumar Saxena vs State Of U.P. And Others
2011 Latest Caselaw 5085 ALL

Citation : 2011 Latest Caselaw 5085 ALL
Judgement Date : 13 October, 2011

Allahabad High Court

Dharmendra Kumar Saxena vs State Of U.P. And Others on 13 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 59067 of 2011
 

 
Petitioner :- Dharmendra Kumar Saxena
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Girish Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Connect it with Writ Petition No. 57119 of 2011.

The petitioner is a Lekhpal. By the impugned order dated 6.9.2011, the petitioner has been transferred from District Shahjahanpur to District 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 :- 13.10.2011