JAI PRAKASH GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution, the petitioner seeks a writ of Mandamus directing the respondents to pay his salary.

(2.) In short the case of the petitioner is that he is employed as a clerk in the Sales Tax Department, and was posted at the relevant time at Chandausi. By order dated October 6, 1986 he was transferred from Chandausi to Bareilly, in pursuance whereof he joined at Bareilly on October 10, 1986. However Just after ten days on October 20, 1986 he was again retransferred from Bareilly to Chandausi. This order of transfer was also complied with by him and he joined at Chandausi on November 10, 1986. Again on January 12, 1987 the petitioner was transferred from Chandausi to Moradabad and he accordingly joined at Moradabad on January 27, 1987.

(3.) It is complained that since July 1, 1986 the petitioner is not receiving his salary. He made representation after representation, but of no avail, and hence this petition seeking a writ as stated above.