Naqi Haider vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 847 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6717 of 2019
 
Petitioner :- Naqi Haider
 
Respondent :- State Of U.P. Thru Prin.Secy. Panchayati Raj Lko. & Ors.
 
Counsel for Petitioner :- Mohd. Nafees
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Mohd. Nafees, learned counsel for the petitioner.

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

By means of this writ petition, the petitioner has assailed the order dated 23.02.2019, passed by the Assistant Development Officer (Panchayat), Chittaura, District-Bahraich attaching the petitioner from Meerpur Kasba to Chhawani Sarkar.

Learned counsel for the petitioner has submitted that this attachment order is sought of transfer order, which may not be made other than the Appointing Authority.

As per learned counsel for the petitioner, the Appointing Authority of the petitioner is the District Panchayat Raj Officer, therefore, this order is without jurisdictional order.

List this petition on 15.03.2019 to enable the learned Additional Chief Standing Counsel to seek instructions in the matter as to whether the attachment order may be passed by other than the Appointing Authority.

Order Date :- 8.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]