Arun Kumar Dubey vs State Of U.P.& 4 Ors.
2013 Latest Caselaw 6899 ALL

Citation : 2013 Latest Caselaw 6899 ALL
Judgement Date : 7 November, 2013

Allahabad High Court

Arun Kumar Dubey vs State Of U.P.& 4 Ors. on 7 November, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 61087 of 2013
 

 
Petitioner :- Arun Kumar Dubey
 
Respondent :- State Of U.P.& 4 Ors.
 
Counsel for Petitioner :- R.P.Dwivedi,H.N.Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

The petitioner is posted as District Inspector of Schools, Sambhal. By the transfer order dated 29.10.2013, Annexure-7 to the writ petition, one Sri Rajesh Srivastava has been transferred from Agra to Sambhal as Incharge District Inspector of Schools.

The contention of the petitioner is that he is a Group A Officer and is much senior to Sri Rajesh Srivastava and, therefore, Sri Rajesh Srivastava cannot be posted as Incharge District Inspector of Schools over and above the petitioner.

Prima facie, the submission of the petitioner has substance.

Sri A.K. Roy, learned Standing Counsel, requested that three days' time may be allowed to seek instruction.

Put up on Tuesday (12.11.2013) as fresh. Till the next date of listing, the effect of the transfer order so far as posting of Sri Rajesh Srivastava as Incharge District Inspector of Schools may not be given effect.

Order Date :- 7.11.2013