Brijesh Kumar Shukla vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 6067 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 52812 of 2013
 

 
Petitioner :- Brijesh Kumar Shukla
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- Vrindavan Mishra,Ashwani K.Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Learned counsel for the petitioner states that the petitioner is senior to Sri Krishna Ballabh Singh. Both are the Area Rationing Officers. In view of the Division Bench decision of the Lucknow Bench of this Court in the case of R.K. Srivastava Vs. State of U.P. & others, the seniormost officer has to be given officiating charge of the District Supply Officer. The petitioner filed Civil Misc. Writ Petition No. 25227 of 2013 claiming that he may be given officiating charge of District Supply Officer. The writ petition has been disposed of on 8.5.2013 with a direction to consider the claim of the petitioner. In pursuance of the direction given by this Court, the claim of the petitioner has been examined and the petitioner has been posted as officiating District Supply Officer, Shahjahanpur. Now by the impugned order, the petitioner has been attached as the officiating District Supply Officer in the office of the Commissioner, Food & Civil Supply and Sri Krishna Ballabh Singh, who is junior to the petitioner, has been posted as the officiating District Supply Officer, Shahjahanpur. The submission of the petitioner is that though his posting has not been lowered down but there is no post of officiating District Supply Officer in the office of the Commissioner, Food & Civil Supply, therefore, the posting is meaningless.

Sri Y.K. Yadav, learned Standing Counsel prays that a reasonable time may be allowed to seek instruction.

Put up on Monday i.e. on 30.9.2013 as fresh.

Order Date :- 25.9.2013

OP