Allahabad High Court
Avdhesh Kumar Sahay And Anr. vs U.O.I. Thru Secy. Education New Delhi ... on 30 August, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:58213 Court No. - 8 Case :- WRIT - A No. - 31423 of 2021 Petitioner :- Avdhesh Kumar Sahay And Anr. Respondent :- U.O.I. Thru Secy. Education New Delhi And Ors. Counsel for Petitioner :- Gopal Pandey,Kripashankar Yadav,Rahul Mishra Counsel for Respondent :- A.S.G. Hon'ble Pankaj Bhatia,J.
1. Heard petitioner no.2, Ms. Prabha Avdhesh Sahay, who appears in person.
2. The present writ petition has been filed challenging the transfer order dated 02.12.2021, whereby the petitioner was transferred from Lucknow to Raymond Memorial Higher Secondary School, Falakata w.e.f. 01.01.2022.
3. It is argued by the petitioner no.2 that the said order is harsh as the son of the petitioners is studying in XIIth standard and the daughter in VIIth standard in the same school.
4. Without going into the claim of the petitioners at this stage, the present petition is disposed off permitting the petitioner no.2 to file a comprehensive representation highlighting her problem as well as the problem faced by the children before the respondent no.4 who shall consider the cause of the petitioner and pass appropriate considering the issue raised by her sympathetically within a period of three weeks from the date of submitting of the representation.
5. The petitioner no.2 would be at liberty to raise all the issues including the non-payment of the salary, which shall also be considered and decided within the abovesiad period.
Order Date :- 30.8.2023 akverma