Ashok Kumar vs State Of U.P. & Others
2012 Latest Caselaw 3812 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 40924 of 2012
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Santosh Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

By means of the present writ petition, the petitioner is challenging the order dated 31.7.2012 passed by the Director, Fisheries, Government of U.P., Lucknow by which the petitioner has been transferred from Lalitpur to Muzaffarnagar. The petitioner is a Junior Clerk.

The contention of the petitioner is that the transfer is contrary to the Government transfer policy for the year 2012-13 issued by the Principal Secretary, U.P. Government  vide its letter dated 12.3.2012 wherein it is provided that all the transfers should be completed by 30.6.2012 and in case of any transfer after 30.6.2012 the approval may be taken from the Senior Officer, but in the present case no such approval has been taken.

Learned Standing Counsel may seek instruction.

Put up on 5.9.2012 as fresh.

Order Date :- 28.8.2012

OP