ANOOP SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) HEARD the Counsel for the appellant Sri Pankaj Kumar Tiwari and Sri Alok Mathur for the respondents.

(2.) THIS special appeal challenges the judgment and order dated 10.12.2010 passed by the learned Single Judge, by means of which the challenge of the appellant to his order of transfer from Lucknow to Jharkhand, has been rejected. The appellant has, however, been given three months further time to remain at Lucknow and for that period the order of transfer has been kept in abeyance by the learned Single Judge.

(3.) THE affidavit accompanying the application for condonation of delay says that the appellant could not gather knowledge of the order passed by the learned Single Judge as his Counsel did not inform about the same and it was only on 9.3.2011 that he could know about dismissal of the writ petition, when the authorities called him to join at the transferred place, saying that the time granted by the Court stands expired.