Allahabad High Court
Pavan Kumar Dubey vs Union Of India, Through Secretary Min. ... on 23 February, 2024
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:32227 Court No. - 35 Case :- WRIT - A No. - 15842 of 2019 Petitioner :- Pavan Kumar Dubey Respondent :- Union Of India, Through Secretary Min. Of Railways New Delhi And 3 Others Counsel for Petitioner :- Prashant Mishra Counsel for Respondent :- A.S.G.I.,Rajnish Kumar Rai,Sharad Ranjan Nigam,Sujata Choudhary,Vijay Kumar Singh,Rajnish Kumar R Hon'ble Prakash Padia,J.
1. Heard learned counsel for the parties and perused the record.
2. The petitioner has preferred the present petition inter alia with the following prayer:-
"i. Issue a writ, order or direction in the nature of certiorari quashing the order dated 24.06.2018 passed by the Director General, Railway Protection Force, New Delhi (Annexure 8 to the writ petition);
ii. Issue a writ, order, or direction in the nature of mandamus commanding the respondent no.2 to consider and decide the claim of the petitioner with a period to be specified by this Hon'ble Court.
iii. A writ order or direction of suitable nature commanding the respondents to sanction inter zonal transfer to the petitioner in furtherance of the policy of the respondents for ensuring couple posting to spouses within a period to be specified by this Hon'ble Court;"
3. It is stated by Mrs. Sujata Choudhary, learned counsel appearing on behalf of the respondents that now the petitioner may apply for transfer in terms of the provision contained under the circular issued by the Government vide letter no.2014/Sec(Spl)/6/12 New Delhi dated 29.3.2023.
4. In this view and also in the interest of justice, without interfering with the order which is under challenged, the present petition is disposed of permitting the petitioner to move a representation as per new guidelines before respondent no.2- Director General, Railway Protection Force, Rail Bhawan, New Delhi within a period of two weeks from today.
5. In case any such representation is filed by the petitioner, the respondent no.2 shall decide the same within a period of eight weeks thereafter in accordance with law.
Order Date :- 23.2.2024/S.K.