ATIQUE AHMED Vs. STATE OF U.P.

JUDGEMENT

(1.) The present matter has been nominated by Honourable The Chief Justice to this Bench vide order dated 12.4.2017, thus the matter is placed before us.

(2.) Heard Sri Satish Trivedi, learned Senior counsel assisted by Sri Ravindra Sharma and Sri Khan Saulat Hanif, Sri Chandrakesh Mishra, Advocate holding brief of Sri D.S. Mishra, learned counsel for the petitioner, Sri Ashish Pandey, learned A.G.A. for the State and perused the record.

(3.) This writ petition has been filed by the petitioner for obtaining a writ, order or direction in the nature of certiorari quashing the State Government order/letter no.-16/2017/881JL/22-3-17-100(4)/2008 dated 31st March, 2017 communicated by Letter No.10237 / Sama- 1(3)/Naini No./2015 dated 31st March, 2017 of Senior Superintendent (H.O) Prison Administration & Reforms Services, Uttar Pradesh dated 31.02017 (Annexure No.22 to the Writ Petition) transferring the petitioner from Central jail Naini, Allahabad to District Jail, Deoria and for obtaining a writ, order or direction in the nature of mandamus commanding the respondents and directing them to shift the petitioner back to Central Jail, Naini, Allahabad from District Jail Deoria, during the pendency of this writ petition before this Honourable Court.