Jaagratan vs State Of U.P. And 2 Others
2023 Latest Caselaw 667 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- SPECIAL APPEAL No. - 848 of 2022
 

 
Appellant :- Jaagratan
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- Shyam Lal,Abhilasha Singh,Ashutosh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

Hon'ble Vikas Budhwar,J.

Heard learned counsel for the appellant and the learned Standing Counsel for the Respondents 1, 2 and 3.

This intra-court appeal is against the judgment and order dated 29.11.2022 passed by the learned Single Judge in Writ-A No. 13716 of 2022, whereby the writ petition of the petitioner seeking quashing of the order of transfer dated 30.06.2022 transferring the petitioner from Meerut to Banda has been dismissed.

It is not in dispute that the appellant holds a transferable post and is amenable to such transfer. The order of the transfer was challenged on the ground that the petitioner had been a whistleblower and the order of transfer was malafide.

The learned Single Judge after examining the submissions in detail found that the allegations of malafide were unfounded as the person against whom malafide was alleged was not impleaded in their personal capacity as party respondent.

We do not find any error in the order of the learned Single Judge calling for interference in the appeal.

The appeal is dismissed.

Order Date :- 6.1.2023

N.S.Rathour