Sachchidanand Pandey vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 3660 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- SPECIAL APPEAL No. - 349 of 2021
 

 
Appellant :- Sachchidanand Pandey
 
Respondent :- State Of U.P. Thru. Prin. Secy. Bridge Corp. Lko. And Ors.
 
Counsel for Appellant :- Ajeet Kumar,Dharm Raj Mishra
 
Counsel for Respondent :- Ram Ratan
 

 
Hon'ble Rajan Roy,J.

Hon'ble Jaspreet Singh,J.

Counsel for the respondents is not present even today as they were not present on earlier dates in spite of notice having been given in writing.

Heard learned counsel for the appellant.

The Court finds that the Government Orders containing transfer policy for its employees are not ipso facto applicable in the U.P. State Bridge Corporation Limited and there is nothing on record to show that they have been adopted for applying to employees of the Bridge Corporation, therefore, we are not inclined to interfere with the judgment of the learned Single Judge as we do not find any infirmity with the judgment of the learned Single Judge in an intra Court appeal.

As regards the contention of learned counsel for the appellant that the appellant is due to retire on attaining the age of superannuation on 30.06.2023, therefore, he should be posted at Gorakhpur which is his home town, ordinarily the Officers are not required to be posted in the hometown unless it is permissible to do so in the Bridge Corporation, in which case the appellant may move a representation before the respondent no. 2 - Managing Director, Uttar Pradesh State Bridge Corporation Limited, Lucknow in this regard which shall be considered as per relevant policy for transfer applicable in the Bridge Corporation.

With these observations, the special appeal is disposed of.

[Jaspreet Singh, J.] [Rajan Roy, J.]

Order Date :- 20.5.2022

Santosh/-