Manvenendra Kumar Srivastava vs State Of U.P. Thru ...
2018 Latest Caselaw 3176 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 29672 of 2018
 
Petitioner :- Manvenendra Kumar Srivastava
 
Respondent :- State Of U.P. Thru Secy.Agriculture Lucknow & Ors.
 
Counsel for Petitioner :- Bal Keshwar Srivastava,Hari Prasad Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri H.P. Gupta, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

The case of the petitioner is that by means of order dated 05.09.2018 (Annexure No.2) issued by the Joint Director, Agriculture, Basti Division, Basti, the petitioner who was serving on the post of Senior Assistant in the office of the District Agriculture Officer, Basti, has been transferred to Siddharthnagar. However by way of subsequent transfer order dated 10.09.2018 (Annexure No.1), the petitioner has been transferred from Basti to Balrampur.

It has been submitted by learned counsel for the petitioner that in the subsequent transfer order dated 10.09.2018 no reference of earlier transfer order dated 05.09.2018 has been given nor the earlier transfer order has been cancelled.

Learned counsel for the petitioner has also submitted that the aforesaid two transfer orders have not been executed till date as neither any person has been posted at the place of posting of the petitioner nor the petitioner has been relieved from the office of the District Agriculture Officer, Basti, as indicated in para-20 of the writ petition.

Learned counsel for the petitioner has also submitted that the aforesaid transfer order has been passed in a mid academic session and the son of the petitioner is studying in Class-X, therefore, he has submitted that the aforesaid transfer orders may be set aside upto the end of educational session.

Learned Standing Counsel prays for and is granted a week's time to seek complete instructions in the matter.

List this petition in the week commencing 29.10.2018 as fresh.

Till the next date of listing, the petitioner shall not be compelled to relieve from Basti.

Order Date :- 10.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]