RAJENDRA PRASAD CHATURVEDI Vs. COMMISSIONER KANPUR REGION

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel.

(2.) Petitioner is the District Agriculture Officer and he has challenged the impugned order dated January 28, 2002 (Annexure 2 to the writ petition) by which his administrative and financial powers have been taken away from him and transferred to some other officer.

(3.) In our opinion, an order withdrawing administrative and financial powers does not cause any prejudice to the employee, rather it benefits the employee by reducing his burden of work. There is no allegation that the petitioner is not getting salary, allowance and perquisites or that they have been reduced in any manner. It is the employer's choice to take work or not to take work from an employee. If salary and allowances are paid to an employee without taking work from him or lesser work he surely cannot complain, rather he should be thankful to the employer, who is giving full salary, allowance and perquisites without taking work or giving lesser work.