SURESH KUSHWAHA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) WE have heard Sri Ashok Kumar for the petitioner. Sri Praveen Kumar Jaiswal appears for the respondents.

(2.) THE petitioner is serving as a Junior Commissioned Officer (JCO), 501 ASC Bn. and was posted at Patiala. By this writ petition, he has prayed for directions, to quash the order dated 20.7.2011, by which representation made by him and his wife under the orders of this Court dated 16.5.2011, in Writ Petition No. 28176 of 2011, has been allowed after asking him to submit a fresh choice of posting, to the extent that he was permitted to request for posting for any unit located at Kolkatta or Lucknow on medial grounds, to be considered on merits.

(3.) SRI Praveen Kumar Jaiswal appearing for the respondents states that the petitioner's fresh application for his transfer was considered, and that he has been posted by order dated 20.11.2011 to Kolkatta. He submits that the High Court at Allahabad may not entertain the writ petition, for lack of teritorial jurisdiction.