Deep Singh vs State Of U.P. And 5 Ors
2014 Latest Caselaw 6866 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51570 of 2014
 

 
Petitioner :- Deep Singh
 
Respondent :- State Of U.P. And 5 Ors
 
Counsel for Petitioner :- Mahesh Sharma,Pratap Kanchan Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioner is a contratual employee and is aggrieved by his frequesnt transfer orders.

In the facts and circumstances of the case, the petitioner may submit a representation before the District Magistrate, Kanpur Nagar (Respondent no. 3) raising all his grievances within 15 days. In the event such a representation is submitted, respondent no. 3 shall consider and decide the same within a period of one months therafter.

In so far as the grievance of the petitioner regarding payment of dues is concerned, the same shall be raised before the competent authority by a seprate representation within a period of 15 days and the same shall be decided by the said authority within a period of one month thereafter.

The impugned order shall abide by the final decision taken by Respondent no. 3.

With the aforesaid observations, the writ petition is disposed of.

Order Date :- 23.9.2014

SKS