Allahabad High Court
Ram Nayak Singh vs State Of U.P. Thru. D.M. Raebareli And 3 ... on 25 July, 2022
Author: Alok Mathur
Bench: Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- WRIT - A No. - 4561 of 2022 Petitioner :- Ram Nayak Singh Respondent :- State Of U.P. Thru. D.M. Raebareli And 3 Others Counsel for Petitioner :- Narendra Pratap Mishra Counsel for Respondent :- C.S.C. Hon'ble Alok Mathur,J.
1. Heard SriNarendra Pratap Mishra, learned counsel of the petitioner as well as learned Additional Standing counsel appearing on behalf of the opposite parties.
2. It has been submitted by learned counsel for the petitioner that the petitioner, who is working on the post of Patra-Vahak at Block Harchandpur and is aged about 56 years, thus is at the verge of retirement and is a victim of paralysis, has been transferred 70 kilometers away to Block Chhatoh by means of impugned transfer order.
3. Learned counsel for petitioner after arguing the matter at some length submits that the grievances of the petitioner shall be substantially redressed in case respondent No.3 is directed to consider and decide his representation in this regard, expeditiously.
4. Learned Standing counsel does not dispute or object to the aforesaid prayer made by learned counsel for petitioner.
5. Accordingly, without entering into merit of the case, present writ petition is disposed of with direction to respondent No.3-Chief Development Officer, Raebareli to consider and decide the representation of the petitioner dated 4.7.2022 as contained as Annexure No.5 to the writ petition with reasoned and speaking order in accordance with law, expeditiously, say within a period of two weeks from the date a certified copy of this order is produced before him and communicate the decision to the petitioner.
Order Date :- 25.7.2022 (Alok Mathur, J.) RKM.