Allahabad High Court
S. I. C.P. Sri Anil Kumar And Another vs State Of U.P. And Others on 14 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 40478 of 2010 Petitioner :- S. I. C.P. Sri Anil Kumar And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Sukesh Kumar Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Standing Counsel for the respondents prays for and is granted one month to file counter affidavit. The petitioner will have two weeks thereafter to file rejoinder affidavit.
List after the expiry of the aforesaid period.
The petitioner who was working in the civil police in Etawah has been transferred to GRP in the same district. The grievance of the petitioner is that a notice has been given to the petitioner to vacate the official accommodation which he was occupying before transfer to GRP. The petitioner submits that according to the G.O. dated 5.4.1996, if the district has not been changed, after transfer a person is entitled to retain the said accommodation.
In view of the aforesaid fact, the petitioner is entitled for interim relief:
Till further orders of this court, the respondents will not force the petitioner to vacate the official accommodation in which he is residing.
Order Date :- 14.7.2010 V.Sri/-