Dhananjay Singh vs State Of U.P. Thru Secy.Medical ...
2016 Latest Caselaw 909 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- SERVICE SINGLE No. - 5884 of 2016
 

 
Petitioner :- Dhananjay Singh
 
Respondent :- State Of U.P. Thru Secy.Medical Edu.Ayush Anubhag-1 Lko.&Ors
 
Counsel for Petitioner :- Anurag Narian Srivastava,Dhananjay Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the parties.

The wife of the petitioner is in Government service. The petitioner who is also posted at Lucknow has now been transferred from Lucknow to Muzaffar Nagar. The petitioner submits that he is being harassed by depriving him from the benefit of couple posting under the Government order. The petitioner has earlier been transferred from  Jhansi to Lucknow in the year 2012 on the same ground.

The petitioner may submit his representation in this regard to the opposite party no.1 along with a certified copy of this order whereupon the opposite party no.1 shall consider this aspect of the mater and take a decision within a period of three weeks from the date of receipt of the representation of the petitioner. Till then no coercive action shall be taken against the petitioner in pursuance to the impugned order.

The writ petition is disposed of in the aforesaid terms.

Order Date :- 17.3.2016

Vijay                                                          (Rajan Roy)