Allahabad High Court
Anand Prakash vs State Of U.P. And 2 Others on 22 August, 2022
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 12136 of 2022 Petitioner :- Anand Prakash Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Babu Lal Ram Counsel for Respondent :- CSC,Sushil Kumar Pal Hon'ble Mrs. Sangeeta Chandra,J.
1. Heard learned counsel for the petitioner and Sri Sushil Kumar Pal, learned counsel for the respondent.
2. The petitioner challenges the transfer order dated 22.07.2022 passed by the respondent no. 3 transferring the petitioner from Kanpur Nagar to Ghatampur.
3. It is the case of the petitioner that he is working as a driver with the respondents since 1994, he was transferred from Agra to Kanpur only on 01.03.2021 and joined at Kanpur, thereafter. He was asked to work in Kanpur Dehat and also in the office of the respondent at Govind Nagar, Kanpur Nagar, he has been continuously working at both Kanpur Nagar and Kanpur Dehat, but he has now been transferred less then two years to Ghatampur Division. The daughters of the petitioner are studying in Kanpur Nagar and midterm transfer will create great hardship for the petitioner to get his daughters admitted to a new school. The mother of the petitioner is also old, and she is being treated at Kanpur Nagar.
4. This petition is disposed of with a direction to the respondents not to force the petitioner to vacate the residential quarter, if any, have been allotted to him during this academic session i.e. only up to 31.03.2022. The petitioner may join at his transferred place of posting and then make a representation to the respondents to reconsider their decision.
Order Date :- 22.8.2022 Darpan Sharma