Vijay Kumar Rao vs State Of U.P. And Others
2011 Latest Caselaw 4937 ALL

Citation : 2011 Latest Caselaw 4937 ALL
Judgement Date : 29 September, 2011

Allahabad High Court

Vijay Kumar Rao 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. - 57086 of 2011
 

 
Petitioner :- Vijay Kumar Rao
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vinay Kumar Rai,Saket Mani Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner claims to be Senior Technical Assistant (Extension) Group B. By the impugned order dated 15.9.2011 the petitioner has been posted to such a post where he has to report on the post of Technical Assistant (Extension) Group C. Without any reason the petitioner has been made subordinate to Sri Subhash Prasad.

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 operation of the order dated 15.9.2011, Annexure-1 to the writ petition, passed by the Sub-Divisional Agriculture Extension Officer, Padrauna Sadar, Rampur Farm Kushi Nagar shall remain stayed.

Order Date :- 29.9.2011