Allahabad High Court
Umesh Chandra Shukla vs State Of U.P. And Others on 20 July, 2010
Bench: Sunil Ambwani, Kashi Nath Pandey
Court No. - 29 Case :- WRIT - A No. - 41630 of 2010 Petitioner :- Umesh Chandra Shukla Respondent :- State Of U.P. And Others Petitioner Counsel :- U. B. Singh,Rajesh Kumar Yadav Respondent Counsel :- C. S. C. Hon'ble Sunil Ambwani,J.
Hon'ble Kashi Nath Pandey,J.
Heard learned counsel for the petitioner. Learned Standing Counsel appears for the respondents.
The petitioner is serving as Tehsildar and was posted at Sirathu, Distt. Kaushambi. The Commissioner, Allahabad Division, Allahabad has, in the exigency of service, in order to look after the pending cases in the High Court and due to shortage of the staff, attached him temporarily in his office. The impugned order dated 4.6.2010 clearly shows that the petitioner has been asked to look after the work of Addl. Commissioner, as there is only one Addl. Commissioner working in his office against the three sanctioned posts in the office of the Commissioner.
Learned counsel for the petitioner submits that the order is in violation of the Government Order dated 12th February, 2008 by which the attachment can be made only in unavoidable circumstances, for a limited period.
It is submitted that in the present case no period of posting has been prescribed in the impugned order.
We do not find any good ground to interfere in the matter. The Commissioner has made temporary arrangement in the administrative exigency. The fact that the period of the posting is not mentioned in the order does not invalidate the order.
The writ petition is dismissed.
Order Date :- 20.7.2010 SP/