LAWS(UTN)-2020-10-13

KHAJAN SINGH Vs. R. MEENAKSHI SUNDARAM

Decided On October 05, 2020
KHAJAN SINGH Appellant
V/S
R. Meenakshi Sundaram Respondents

JUDGEMENT

(1.) The petitioner, who was working with the respondents as a Senior Clerk, was transferred from Govt. Inter College, Swar, District Rampur to Govt. Girls Inter College, Kichha, District Udham Singh Nagar by an order dated 25.07.1996.

(2.) There had been some controversies raised with regards to an act and conduct of the respondents, by not permitting the petitioner to join his transferred place of services and this stalemate of inability for the petitioner to join the transferred place continued till he filed a writ petition, being Writ Petition No. 1676 of 2001, Khajan Singh Vs. Regional Deputy Director, Education and another, (which was a new number assign to it, after its transfer from Allahabad High Court), and the same was adjudicated by the coordinate Bench of this Court by a judgement dated 01.11.2003.

(3.) The coordinate Bench of this Court by the judgement dated 01.11.2003, has passed the following directions :-