Allahabad High Court
Umesh Singh And Another vs State Of U.P. And Another on 18 September, 2025
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:167018
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - A No. - 14144 of 2025
Umesh Singh And Another
.....Petitioner(s)
Versus
State of U.P. and Another
.....Respondent(s)
Counsel for Petitioner(s)
:
Sanjeev Kumar Saxena
Counsel for Respondent(s)
:
C.S.C., Devesh Vikram
Court No. - 5
HON'BLE SAURABH SHYAM SHAMSHERY, J.
1. Heard Sri S.K. Saxena, learned counsel for petitioners and Sri Devesh Vikram, learned counsel for respondents.
2. Petitioners are admittedly contractual appointee through outsourcing agency, therefore, strictly present writ petition is not maintainable.
3. Otherwise also, by the impugned order, service provider was asked to transfer the petitioners from one division to another division and for that in all probability, petitioners cannot be prejudiced.
4. Learned counsel for respondents has placed reliance upon a judgment of coordinate Bench of this Court in Uttar Pradesh Power Corporation Contract Employees Sangh vs. State of U.P. and 5 others, 2023:AHC:145507.
5. Considering aforesaid circumstances, this writ petition has no force, hence, it is dismissed.
(Saurabh Shyam Shamshery,J.) September 18, 2025 N. Sinha