Satish Kumar Goyal vs State Of U.P.& 2 Ors.
2013 Latest Caselaw 7370 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- WRIT - A No. - 63089 of 2013
 
Petitioner :- Satish Kumar Goyal
 
Respondent :- State Of U.P.& 2 Ors.
 
Counsel for Petitioner :- Mohit Kumar Singh
 
Counsel for Respondent :- C.S.C.,Samir Sharma
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Sri Samir Sharma, learned counsel for the U.P.S.R.T.C., filed counter affidavit on behalf of respondent nos. 2 and 3 annexing the copy of the letter written by the Executive Engineer to the Mukhya Pradhan Prabandhak (Prashashan), U.P. S.R.T.C. Head Office, Lucknow for the transfer of the petitioner and demonstrated that such transfer has been approved by the Managing Director, U.P.S.R.T.C., Terhi Kothi, Lucknow.

Learned counsel for the petitioner prays for and is granted a week's time to file rejoinder affidavit.

Put up on 17.12.2013 as fresh.

Till the next date of listing, interim order shall continue.

The Court has received a letter sent by one Sri Ganga Ram Gautam, Inspector, C.B. C.I.D., Lucknow addressed to Chief Justice of this Court annexing a sealed envelope. The letter has been reopened during the course of hearing in the presence of Sri Mohit Kumar Singh, learned counsel for the petitioner, Sri Samir Sharma, learned counsel for the UPSRTC and Sri Pankaj Rai, learned Additional Chief Standing Counsel. In the envelope two documents have been kept, one is the transfer order dated 6.9.2013, which is annexed in the writ petition and another is report dated 2.12.2013 written by him to the Chief Minister, Secretriat, U.P. Government wherein it has been stated that the order dated 6.9.2013 issued by Sri Rajendra Kumar Singh is forged.

Sri Pankaj Rai, learned Additional Chief Standing Counsel is provided the copies of the two letters and the letter of Sri Ganga Ram Gautam, Inspector, C.B. C.I.D., Lucknow addressed to the Chief Justice of this Court.

We direct Sri Pankaj Rai, learned Additional Chief Standing Counsel, to reply that whether Sri Ganga Ram Gautam, Inspector, C.B. C.I.D., Lucknow has any authority/right to send the direct letter to the Chief Justice of this Court and, secondly, inform the Court that what action has been taken by the Chief Minister on his letter dated 2.12.2013. Apart from the aforesaid, he may also give reply to the contents of the writ petition as well as contents of the counter affidavit filed by respondent nos. 2 and 3.

Let the all three letters along with envelope be placed on record and be made part of this petition.

Order Date :- 10.12.2013

OP