MUNNA LAL SRIVAS Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant.

(2.) THE petitioner appellant claims that on account of his holding post of District Secretary of Uttar Pradesh Sarkar Stenograpers Mahasangh District Branch Lalitpur, which post he was to continue to hold till 24 -11 -2004 in the normal course, it was not open to the Director, Pravidhik Shiksha, Uttar Pradesh, Kanpur to transfer him to the District Mirzapur in view of the protection extended to such an office bearer as provided in the Government Order dated 9 -9 -1993.

(3.) THE learned Counsel for the appellant has strenuously urged that in view of the Government Order providing protection to the office bearers as indicated hereinabove, even in the case where the transfer was being effected on administrative grounds, it had to be ensured that the prior consent of the District Magistrate in the matter relating to the district level be obtained but in the present case no such permission had been obtained.