Allahabad High Court
Sanjay Kumar Gutpa vs State Of U.P. And 3 Others on 9 December, 2019
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - A No. - 19848 of 2019 Petitioner :- Sanjay Kumar Gutpa Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Mridul Kumar Counsel for Respondent :- C.S.C.,Sanjay Kumar Singh Hon'ble Saral Srivastava,J.
Heard learned counsel for the petitioner, Sri Sanjay Kumar Singh, learned counsel for respondent Nos. 3 and 4 and learned Standing counsel for State-respondent.
The petitioner is working as Assistant Teacher in Primary School Baroudi Nakib, Block Jakhoura, district- Lalitpur and wants transfer from the said institution to village Nawada, Tehsil Modhogarh, district- Jalaun. Petitioner in this regard has submitted an application dated 03.09.2019 to Respondent No. 4- Secretary U.P. Basic Education Board, Allahabad.
The grievance of the petitioner is that the application dated 03.09.2019 has not been considered by Respondent No. 4.
Learned counsel for the respondent Nos. 2 and 3 submits that a fresh transfer policy has been issued on 02.12.2019 by the State Government and according to which, all the candidates who are desirous of seeking transfer has to submit an application online on the web portal of the department, and if the petitioner is desirous of seeking transfer, he may also apply under the said transfer policy.
Considering the facts and circumstances of the case, without going into the merits of the case and with the consent of the parties, the writ petition is disposed of with liberty to the petitioner to apply online under the new transfer policy issued by the State Government dated 02.12.2019. In case the petitioner applies for his transfer as per the procedure prescribed in the transfer policy, his claim shall be considered by Respondent No.4 in accordance with law.
With the aforesaid observations, thew writ petition is disposed of.
Order Date :- 9.12.2019 S.K.