Man Mohan Sharma vs State Of U.P. Through Principal ...
2012 Latest Caselaw 3661 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4405 of 2012
 

 
Petitioner :- Man Mohan Sharma
 
Respondent :- State Of U.P. Through Principal Secy. To Govt. Nagar & Ors.
 
Petitioner Counsel :- Hemendra Pratap
 
Respondent Counsel :- C.S.C.,Illigible
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner is physically handicapped to the extent of 50%.  As per government policy, disabled person is not to be transferred and yet the petitioner has been subjected to transfer from Agra to Kanpur.

Sri R.D. Sharma, Advocate, has put in appearance for respondent no.3 and has accepted notice on its behalf.

Sri Rahul Shukla, learned Standing Counsel, accepted notice on behalf of respondent nos.1 and 2 and prays for short adjournment to file short counter affidavit as regards the reasons for transfer of the petitioner.

Let short counter affidavit be filed by 31.8.2012.

List on 03.9.2012.

Operation of impugned order, Annexure-1, in regard to transfer of the petitioner shall remain stayed only till the next date of listing.

Order Date :- 23.8.2012

A.Nigam