Lalbrat Yadav vs State Of U.P. And 2 Others
2017 Latest Caselaw 2595 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 31557 of 2017
 

 
Petitioner :- Lalbrat Yadav
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sanjay Kumar Singh,Pankaj Kumar Asthana
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Sanjay Kumar Singh along with Pankaj Kumar Asthana, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

In substance, the petitioner appears to be aggrieved by non disposal of the representation dated 14.05.2017 made before respondent no.3 for transferring her wife, who is also a government servant and working at Sonebhadra on the post of District Coordinator (Balika Siksha) in the office of District Project Office, Sarva Siksha Abhiyan, Sonebhadra. It is contended that the petitioner has been transferred at Banda and he has joined there.

In view of the facts the petitioner and his wife both are government servant. In view of the government policy they should be posted at the same place and in this regard the aforesaid representation has been filed but no decision has been taken thereon.

Having heard learned counsel for the parties, without expressing any opinion on the merit of the matter, the writ petition is disposed of with the direction to respondent no.3 to pass a reasoned speaking order on the representation dated 14.05.2017, in accordance with law, expeditiously, preferably within a period of two months from the date of receipt of certified copy of the order of this Court. The petitioner is also at liberty to annex the true copy of the earlier representation filed by him.

It may be clarified that we have not addressed ourselves on the merit of the matter and it will be in the sole domain of the authority concerned to pass an independent order in accordance with law.

Order Date :- 20.7.2017

Swati