Allahabad High Court
Sandeep Kumar Singh vs State Of U.P. Addl. Chief Secy. Basic ... on 12 July, 2019
Author: Rajesh Singh Chauhan
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 19090 of 2019 Petitioner :- Sandeep Kumar Singh Respondent :- State Of U.P. Addl. Chief Secy. Basic Education & Ors. Counsel for Petitioner :- Surendra Pratap Singh,Ajay Kumar Gupta Counsel for Respondent :- C.S.C.,Ajay Kumar Hon'ble Rajesh Singh Chauhan,J.
Heard Sri S.P. Singh, learned counsel for the petitioner and Sri Ajay Kumar, who has put in appearance for opposite parties no.2 & 3. Notices for opposite parties no.1 & 4 have been accepted by the office of learned CSC.
The case set forth by the learned counsel for the petitioner is that the petitioner has preferred a representation dated 28.11.2018 to the District Basic Education Officer, Hardoi (Annexure No.7) seeking his transfer to the place where his wife is working and the said application of the petitioner has been forwarded to the Secretary, Board of Basic Education, Prayagraj on 28.1.2019 (Annexure No.9) but as per learned counsel for the petitioner, no decision has been taken on the aforesaid representation of the petitioner.
Sri Ajay Kumar, learned counsel for opposite parties no.2 & 3 has submitted that as per the current policy dated 17.6.2019 (Annexure No.8), no such transfer can be made, only adjustment/ mutual transfer can be made.
Since the representation of the petitioner has yet not been decided by the Secretary, Board of Basic Education, therefore representation of the petitioner should be decided with expedition.
Accordingly, the writ petition is disposed of finally at the admission stage directing the Secretary, Board of Basic Education, Prayagraj to consider and decide the representation of the petitioner dated 28.11.2018, which has been forwarded to him on 28.1.2019 (Annexure no.9), strictly in accordance with law and also in the light of present transfer policy, with expedition, preferably within a period of three weeks from the date of production of certified copy of the order of this Court and decision thereof shall be intimated to the petitioner forthwith.
Order Date :- 12.7.2019 RBS/-
[Rajesh Singh Chauhan,J.]