Methlesh Kumar Trivedi vs Managing Director Forest ...
2012 Latest Caselaw 3672 ALL

Citation : 2012 Latest Caselaw 3672 ALL
Judgement Date : 23 August, 2012

Allahabad High Court

Methlesh Kumar Trivedi vs Managing Director Forest ... on 23 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4422 of 2012
 

 
Petitioner :- Methlesh Kumar Trivedi
 
Respondent :- Managing Director Forest Corporation U.P.147/3 & Others
 
Petitioner Counsel :- Balkeshwar Srivastava
 
Respondent Counsel :- L.P. Shukla
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner has been transferred seven times since the year 2008.

Transfer is exigency of service. However, it cannot be made whimsically and repeatedly. An employee and his family is displaced on a transfer and ordinarily for better administration, an employee is required to be left at one station for reasonable period.

Let short counter affidavit in context of reasons for repeated transfers of the petitioner be filed by 31.8.2012.

List on 03.9.2012.

Order Date :- 23.8.2012

A.Nigam

Download the LatestLaws.com Mobile App