Mahaveer Singh vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6883 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51583 of 2014
 

 
Petitioner :- Mahaveer Singh
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Rajendra Prasad Tiwari
 
Counsel for Respondent :- C.S.C.,J.P.S. Jadaun
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the petitioner Jai Shankar Audichya alongwith Sri J.P.S. Jaduan, learned counsel for caveator/respondent no. 5.

The petitioner is aggrieved by the impugned orders by which the charge of post in question has been taken away from the petitioner he has been directed to handover to the same to respondent no. 5. 

In my view there is no prejudice caused to the petitioner because neither his salary  nor rank has been  reduced. Neither violation of any policy nor statute is alleged.

 There exists no ground for interference under article 226 of the Constitution of India. 

However, if the petitioner feels aggrieved, he may move a representation before the State Government within one month, and in such an event, the same shall be considered and decided by Respondent no. 1 within a period of two months thereafter.

Subject to the above, the writ petition is dismissed.

Order Date :- 23.9.2014

SKS