Jai Ram Maurya vs State Of U.P. & Another
2017 Latest Caselaw 1739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 27283 of 2017
 

 
Petitioner :- Jai Ram Maurya
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Amit Saxena
 
Counsel for Respondent :- C.S.C.,Rajmani Yadav
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Siddhartha Varma,J.

The petitioner, who is posted in the Allahabad Development Authority, Allahabad as Officer on Special Duty, has sought the quashing of the order dated 25 May 2017 by which the petitioner has been transferred as Sub Divisional Magistrate, Amethi.

Learned Standing Counsel has appeared for respondent No. 1 and Dr. Y.K. Srivastava, for respondent No.2.

It is sought to be contended by Sri Amit Saxena, learned counsel for the petitioner that the transfer order has been passed within five months from the date the petitioner joined the Development Authority which would cause problems for the petitioner as he suffers from serious disability. Learned Counsel, therefore, submitted that in terms of the transfer policy, the petitioner should not have been transferred.

This issue can be examined by the Authority if the petitioner files a representation, but before that the petitioner must join at the transferred place.

This petition is, accordingly, disposed of with a direction in the event the petitioner joins at the transferred place and files a representation against the transfer order before the Authority, the same shall be decided by the Authority expeditiously and preferably within a period of three weeks from the date a certified copy of the order is filed.

Order Date :- 20.6.2017

Akram

(Dilip Gupta,J.)

(Siddhartha Varma,J.)