Allahabad High Court
Janardan Dube vs State Of U.P. Thru. Prin. Secy. ... on 18 December, 2020
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- SERVICE SINGLE No. - 25383 of 2020 Petitioner :- Janardan Dube Respondent :- State Of U.P. Thru. Prin. Secy. Home,Lko.& Ors. Counsel for Petitioner :- O.P. Tiwari,Rajendra Singh Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
The petitioner is posted at Central Jail, Fatehgadh whereas his wife is posted at Mainpuri as Assitant Teacher. The petitioner claims benefit of posting of couples at the same place as far as possible. He has represented to the opposite party no. 2 i.e. Director General, Jails, UP, Lucknow for consideration of his transfer to Mainpuri so that he may have the company of his wife in terms of the transfer policy of the Government.
In view of the above, let the opposite party no. 2 consider and decide the representation of the petitioner after verifying the facts and looking into the transfer policy of the Government in this regard by a reasoned order say within one month from the date an e-copy of this order is submitted before it.
With these observations/directions, the petition is disposed of.
Order Date :- 18.12.2020 Lokesh Kumar