Allahabad High Court
Shiv Nath Shukla vs Registrar Genernal Honble High Court ... on 22 July, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6 Case :- SERVICE SINGLE No. - 810 of 2007 Petitioner :- Shiv Nath Shukla Respondent :- Registrar Genernal Honble High Court And Anors. Petitioner Counsel :- Pawan Nigam Respondent Counsel :- C.S.C. Hon'ble Shabihul Hasnain,J.
Heard Sri Pawan Nigam, learned counsel for the petitioner and the learned standing counsel.
The matter is of transfer. The writ petition was filed in the year. 2007. Interim order staying the transfer was passed on 5.2.2007. Three years have passed. It has to be taken note of the fact that when an interim order is passed in the matter of transfer, that can not be allowed to continue for years together, as the transfer orders are effected at the time of annual transfer and therefore, once the transfer is stayed normally the interim order may be supposed to remain in force for the entire year but it may not continue beyond that unless specific order is passed.
The petition is finally disposed of with the direction that the opposite parties shall be at liberty to consider the case of the petitioner for transfer, if need be so, in the annual chain of transfers.
Order Date :- 22.7.2010 Sadiq