Jitendra Kumar Chaurasiya vs State Of U.P. And 3 Others
2021 Latest Caselaw 2726 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 1296 of 2021
 

 
Petitioner :- Jitendra Kumar Chaurasiya
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ashutosh Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Mrigraj Singh
 

 
Hon'ble Salil Kumar Rai,J.

Amendment application filed by the petitioner is taken on record.

Office is directed to allot regular number to the said application.

Heard learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Mrigraj Singh, learned counsel appearing for respondents no.2 and 4.

The present writ petition has been filed for a mandamus commanding the respondents to transfer the petitioner to his home District Jaunpur from Gonda. The petitioner is at present posted as Assistant Teacher in a Primary School, Gonda.

It is the admitted case of the petitioner that he had completed five years of service on 30.12.2020. The Government Order dated 22.12.2020 provides that only those male Assistant Teachers, who had completed five years of service till 17.12.2020 were entitled to be considered for inter-district transfer. The said Government Order dated 22.12.2020 has been issued in pursuance to the judgment of this Court passed in Writ A No. 878 of 2020 (Smt. Divya Goshwami Vs. State of U.P. and others). The said Government Order is not under challenge in the present writ petition.

In view of the aforesaid, the mandamus, as prayed for by the petitioner, cannot be issued as he was not eligible to be considered for inter-district transfer for the academic session 2019-2020.

The writ petition is, accordingly, dismissed.

Order Date :- 19.2.2021

SKM