Allahabad High Court
Pawan Kumar And Others vs Union Of India And Others on 20 April, 2022
Bench: Kaushal Jayendra Thaker, Ajai Tyagi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- WRIT - C No. - 2299 of 2022 Petitioner :- Pawan Kumar And Others Respondent :- Union Of India And Others Counsel for Petitioner :- Pradeep Kumar Mishra Counsel for Respondent :- A.S.G.I.,Hari Narayan Singh,Vijay Kumar Dixit Hon'ble Dr. Kaushal Jayendra Thaker,J.
Hon'ble Ajai Tyagi,J.
For the time being we are conveyed by Sri Awasthi, learned counsel who joined us on our request at 2:00 p.m through video conferencing that the orders would be recalled and would be subject to the result of this petition.
We request the co-ordinate Bench to take up the matter as expeditiously as possible.
List the matter on 29.04.2022 before the Bench taking up these matters.
With these clarification we hold that this matter is not to be treated as tied up or part heard.
As we are conveyed that the statement was made that the status quo would be maintained and the employee would not be transferred but the transfer has taken place because the orders are not there in writing but in oral directions because it was undertaking and not an order.
We are thankful to Sri Awasthi, learned counsel for taking a practical view in this matter as advised by Sri Mehta, Senior Counsel assisted by Sri V.K. Dixit, learned counsel for the respondent.
Order Date :- 20.4.2022 PS