AJAY JAUHARI Vs. STATE OF U P

JUDGEMENT

(1.) Present writ petition under Article 226, Constitution of India has been instituted against the impugned order of Transfer dated 28.10.2003 /Annexure-1 to the writ petition, by one Ajay Jauhari (petitioner before us) working as Assistant Registrar, Firms. Societies and Chits, U.P., Allahabad, whereby he is transferred on the post of Finance and Account Officer, Office of Excise Commissioner, U.P., Allahabad. Arvind Kumar/respondent No. 5, holding said post (of Finance and Account Officer, Office of Excise Commissioner, U.P., Allahabad) has been transferred and posted in place of Ajay Jauhari as Assistant Registrar, Firms, Societies and Chits, U.P., Allahabad.

(2.) The backdrop of events has interesting though unusual setting.

(3.) Ajay Jauhari initially held the post of Assistant Registrar, Firms, Societies and Chits, U.P., Allahabad. Directorate Treasury, U.P., Lucknow. A general order of transfer dated 12th July, 2000 including said Ajay Jauhari, Additional Treasury Officer, Varanasi on the post of Assistant Registrar, Firms, Societies and Chits. U.P., Allahabad, called 'Assistant Registrar, Allahabad', (on his own request), against vacant post was passed, Annexure 2 to the writ petition. Petitioner joined over the post of Assistant Registrar, Allahabad on 17.7.2000 (Annexure-3 to the writ petition).