Allahabad High Court
Ugrasen Singh vs State Of U.P. And Others on 21 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 42178 of 2010 Petitioner :- Ugrasen Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Vijay Gautam Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
Petitioner is working as Sub-Inspector, he is going to retire in the month of July, 2011. Petitioner submits that according to the Government Policy, the person who is going to retire within a span of two years can be posted either at home town or near to the home town. Petitioner submits that to this effect petitioner has already submitted a representation that he may be posted near home town in District Gonda, or District Barabanki or Bahraich. The last representation submitted by the petitioner is dated 13.05.2010. According to the petitioner, the same has not been considered and decided.
In view of the aforesaid fact and circumstances, after hearing learned counsel for the petitioner and after taking into consideration of the Government order issued from time to time regarding giving the facility to the Government employees,in my opinion, it will be appropriate that this writ petition may be disposed of finally directing the respondent No.2 to consider the claim of the petitioner for posting near to his home town in view of the fact that he is going to retire in the month of July, 2011. The decision to this effect according to law after consideration of the Government order be passed by the respondent No.2 after recording the reasons within a period of two months from the date of production of certified copy of this order before him.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 21.7.2010 Pr/-