Brijesh Mani Tripathi & Another vs State Of U.P. Through Secy. ...
2015 Latest Caselaw 4502 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6698 of 2015
 

 
Petitioner :- Brijesh Mani Tripathi & Another
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Anand Mani Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Petitioner has inter-alia prayed for a direction to the  opposite party no.1 and 2 to take a decision in the matter of the petitioner with respect to promotion; direct the opposite party no.2 to transfer the matter of petitioner form opposite party no.3 to any other Joint Director of Education for considering  his matter in accordance  with law.

Learned Standing Counsel while opposing the writ petition, submitted that the neither the State Government nor the Director is competent to transfer the record/file from one Joint Director to another and further the matter pertains to District Siddharthnagar, which is beyond the territorial jurisdiction of this court.

At this stage Counsel for the petitioner submitted that the writ petition may be dismissed as not pressed with liberty to file before this Court at Allahabad.

Accordingly, the writ petition is dismissed as not pressed with liberty to approach this Court at Allahabad, if so advised.

Order Date :- 23.11.2015

MH/-