Allahabad High Court
Guru Prasad Debey vs State Of U.P. Thru Prin.Secy. Energy ... on 30 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. - 20576 of 2019 Petitioner :- Guru Prasad Debey Respondent :- State Of U.P. Thru Prin.Secy. Energy Lucknow And Ors. Counsel for Petitioner :- J.N. Singh,Desh Ratan Mishra Counsel for Respondent :- C.S.C.,Shreeprakash Singh Hon'ble Rajesh Singh Chauhan,J.
Heard Sri Desh Ratan Mishra, learned counsel for the petitioner.
Notice for opposite party no. 1 has been accepted by the office of learned Chief Standing Counsel, Sri S.P. Singh, learned Advocate has accepted notice for opposite parties no. 2,3 and 4.
By means of this petition the petitioner has assailed the transfer order dated 12.7.2019 by means of which the petitioner has been transferred from Nanpara to Gonda. The learned counsel for the petitioner has submitted that his old aged mother has been suffering from Blood Pressure and Diabetes and on 1.7.2019 she has suffered paralysis attack and Brain Haemorrhage. As per doctor's advise the mother of the petitioner should be looked after more carefully at least for a period of six months. He has also submitted that his one of the daughters is studying in Class X and, therefore, the presence of the petitioner would be required at least for educational session. Therefore, the learned counsel for the petitioner has submitted that if his transfer is stayed till 30.4.2020 he would be able to look after his old aged mother and the studies of his daughter would not be affected. Learned counsel for the petitioner has however, preferred a representation to the competent authority on 19.7.2019 but he is given liberty to prefer a fresh representation enclosing therewith the copies of medical prescriptions of his mother as well as the educational details of his daughter within a period of one week from today and if the said representation is preferred by petitioner within one week from today, the same shall be considered and decided by the competent authority considering the grievance of the petitioner with expedition preferably within a period of two weeks thereafter and the decision thereof shall be communicated to the petitioner forthwith.
The aforesaid order is being passed without entering into the merits of the issue.
With the above directions, writ petition is disposed of finally.
Order Date :- 30.7.2019 Om [Rajesh Singh Chauhan, J.]