Omkar Singh vs State Of U.P. And Others
2011 Latest Caselaw 4952 ALL

Citation : 2011 Latest Caselaw 4952 ALL
Judgement Date : 29 September, 2011

Allahabad High Court

Omkar Singh 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. - 57119 of 2011
 

 
Petitioner :- Omkar Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Girish Kumar 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 Pilibhit 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