V.K. Sinha vs State Of U.P. And 3 Ors
2014 Latest Caselaw 5145 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 45268 of 2014
 

 
Petitioner :- V.K. Sinha
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Anurag Khanna,M.D. Singh Shekhar,Nipun Singh
 
Counsel for Respondent :- C.S.C.,Ajit Kumar Singh
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that there was a representation of the petitioner's wife dated 06.05.2014, wherein she prayed for posting of the petitioner either at Meerut or Bareilly or at a nearby district, but the petitioner has been transferred to Mahatma Gandhi Kashi Vidyapeeth, Varanasi by order dated 08.07.2014, and just after one month now  by the impugned order dated 21.08.2014, without any justification he has been transferred to Sampurnanand Sanskrit Vishwwavidyalaya, Varanasi.

Submission is that although both the places are in the same district but  neither any decision has been taken on the represenrtation of the petitioner's wife nor there is any justification for present shifting which is not a routine exercise but there is some ulterior motive behind it,  and therefore,  petitioner is entitled to get relief from this court.

Sri Ramesh Upadhyay, learned Advocate states that respondent has already joined, and therefore, he may be given a weeks' time to file a short affidavit explaining the reasons for shifting of the petitioner.

As prayed, put up this matter on 02.09.2014, as fresh.

Order Date :- 27.8.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)