ANJALI CHAURASIA Vs. STATE OF U. P.

JUDGEMENT

(1.) The present petition, under Article 226 of the Constitution of India has been preferred by the petitioner, who is at present Assistant Commissioner, Commercial Tax, Government of Uttar Pradesh, for the following reliefs:-

(2.) The petitioner, after selection, was appointed on the post of Assistant Commissioner, Commercial Tax in the year 2014. On transfer of Mr. Sandeep Tiwari, Assistant Commissioner, Commercial Tax, Mobile Squad, Barabanki to Range-5 Ayodhya on 3/9/2020, the petitioner took charge of the post of Assistant Commissioner, Mobile Squad, Barabanki on 7/9/2020.

(3.) The Joint Commissioner, Special Investigation Branch (for short "SIB"), State Tax, Ayodhya Region-B, Ayodhya on 10/9/2020 issued a direction that the petitioner should be accompanied with her subordinate officer, Commercial Tax Officer, during inspection/checks.