ABDUL RAHMAN ANSARI Vs. COLLECTOR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) By means of this petition the petitioner has challenged his order of transfer dated 21.8.2000 which is alleged to be out come of a complaint against him.

(3.) It is submitted that Tehsildar, Tamkuhiraj was making illegal deduction of Rs. 50/- from the salary of the Lekhpals and accordingly complaint was made to the higher authorities by the petitioner as President of Lekhpal Sangh on 8.10.1996. When the grievance of the Lekhpals of Tehsil Tamkuhiraj was not redressed the petitioner submitted representations dated 30.1.1997 and 14.2.1997 to the authorities. Consequently the Collector by letter dated 6.5.1997 wrote to the Sub-Divisional Officer, Sadar to ensure that payment of salary to the Lekhpals is made without any deduction and without and delay.