Allahabad High Court
Krishna Chandra Tiwari vs State Of U.P.Through Its Prin. Secy. ... on 9 July, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6 Case :- SERVICE SINGLE No. - 4275 of 2010 Petitioner :- Krishna Chandra Tiwari Respondent :- State Of U.P.Through Its Prin. Secy. Deptt. Of Home Lko.And Petitioner Counsel :- S.P.Singh Respondent Counsel :- C.S.C. Hon'ble Shabihul Hasnain,J.
The petitioner has invoked the jurisdiction of this Court challenging the transfer order from Raibareli to Lucknow. He says that he is going to retire in January,2011. The transfer policy clearly states that normally an employee should not be transferred who has less than two years for his retirement. The petitioner clearly comes in this category. Accordingly, this Court feels that a case for interference is made out.
Learned standing counsel prays for and is granted four weeks time to file counter- affidavit. Rejoinder- affidavit, if any, may be filed within a week there after.
Meanwhile, the transfer order dated 31.3.2010 shall remain stayed so far it relates to the petitioner.
Order Date :- 9.7.2010 Sadiq