WAHID HUSSAIN Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner was appointed as Lekhpal and on 25.01.1993 joined at Amroha, District Moradabad. There is another Lekhpal Riyasat Hussain, respondent No.4 in Writ Petition No.34147 of 2013, (hereinafter referred to as "first petition"), working in District Moradabad. Since he (respondent no.4)had worked for more than ten years in one Tehsil, District Magistrate, vide order dated 21.5.2012, which was communicated to respondent no.4 by Additional District Magistrate (Administration), Moradabad, transferred him from Tehsil Moradabad to Tehsil Thakurdwara. However, within three days, the District Magistrate vide order dated 25.5.2012, (communicated by Additional District Magistrate's letter dated 26.5.2012), the place of transfer of respondent no.4 was changed and instead of Thakurdwara, it was made to Belari. Again on personal request of respondent no.4, he was transferred back to Tehsil Moradabad vide order dated 20.7.2012 of District Magistrate. Then the Deputy Collector, Sadar, Moradabad vide order dated 6.8.2012 posted respondent no.4 at Daulaari in Tehsil Moradabad Sadar. However, respondent no.4 managed to stay at Lekhpal Area (Halqa) Laakari-Fazalpur.

(2.) Three Lekhpals including respondent no.4 as well as petitioner were promoted as Revenue Inspector by District Magistrate's order dated 15.3.2013. Consequently, petitioner was transferred from his existing place Bilari to Tehsil Kanth/Chajlaith while respondent no.4 was transferred from Tehsil Moradabad, Lekhpal area Laakari Fazalpur to Tehsil Bilari/Kundarki.

(3.) Tehsildar Sadar, Maradabad issued relieving certificate dated 18.3.2013 relieving respondent no.4 from the charge of Lekhpal area Laakari Fazalpur so as to enable him join promoted post of Revenue Inspector at Tehsil Bilari (area Kundarki).