Akhilesh Verma And Another vs State Of U.P. Thru ...
2018 Latest Caselaw 509 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6303 of 2018
 
Petitioner :- Akhilesh Verma And Another
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.&Ors.
 
Counsel for Petitioner :- Rakesh Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Shobhit Mohan Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

In compliance of order dated 02.05.2018, Ms. Kirti Gautam, Additional Director of Education (Basic) is present in person. The relevant documents have also been produced before this Court wherein the enquiry report dated 11.09.2017 is also annexed which reads that the allegations against the petitioners are baseless for want of evidence. As a matter of fact, the submission of the impugned order dated 16.02.2018 does not corroborate with the findings of enquiry report that the petitioners were ever involved in any irregularities.

Therefore in view of the above, transferring the petitioners from District-Sitapur to District-Varanasi on the basis of complaint and also on the basis of the findings of the enquiry report is not proper.

However, learned Additional Chief Standing Counsel prays for and is granted a week's time and no more to file the counter affidavit annexing therewith the copy of enquiry report dated 11.09.2017 and other relevant documents.

List this case on 22.05.2018 as fresh.

On the said date, the writ petition may be disposed of finally.

The officer, who is present in person before the Court, need not to be present again unless she is required by order of this Court again.

Order Date :- 14.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]