Hawaldar Singh Yadav vs State Of U.P.Through Principal ...
2012 Latest Caselaw 4055 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4780 of 2012
 

 
Petitioner :- Hawaldar Singh Yadav
 
Respondent :- State Of U.P.Through Principal Secy.Power Deptt.Up Govt.&Ors
 
Petitioner Counsel :- S.N. Singh Gaharwar,Ajit Singh Gaherwar
 
Respondent Counsel :- C.S.C.,Amit Singh Bhadauriya
 

 
Hon'ble Ajai Lamba,J. 

Learned counsel for the petitioner contends that impugned order vide which the petitioner has been transferred to a place, three hundred kilometres away, has been issued by Superintendent of Police, who has no jurisdiction or no authority to pass order for transfer of a Junior Engineer. Only the Chief Engineer could have issued such direction.

Sri Amit Singh Bhadauriya, Advocate, appearned for respondent no.2 states that powers have been delegated to Superintendent of Police.

Let counter affidavit be filed.

It is made clear that the petitioner may join at the place of posting, which, however, shall remain subject to final decision of this writ petition.

Order Date :- 10.9.2012

A.Nigam