VEER PAL SINGH Vs. COMMISSIONER MEERUT DIVISION MEERUT

JUDGEMENT

(1.) D. K. Seth, J. Mr. Vinod Sinha, learned Counsel for the petitioner, relying on a Government Order dated 27-12-1990 contained in Annexure-S. A.-2, contends that senior most stenographer should be attached with the senior most officer. He also relies on Government Order dated 15-4-95 contained in Annexure-3 to the writ petition and submits that a serious exception is taken in respect of non-at tachment of senior stenographer with senior officers and a direction is issued to the concerned officers to attach senior stenographer with senior officers and fol low the said instruction strictly. Relying on the said Government Orders, Mr. Sinha contends that the petitioner having been senior most stenographer, should be at tached with the District Magistrate, in stead he was attached with A. D. M. (Finance) who is junior to the District Magistrate.

(2.) LEARNED Standing Counsel on the other hand contends that the said Govern ment Order is only an instruction and the same is to be followed as far as the administration permits. Relying on para graph 9 of the counter-affidavit, he sub mits that there are four senior officers namely District Magistrate, A. D. M. (Finance ). A. D. M. (Administration) and Chief Revenue Officer. Therefore, the petitioner having been attached with A. D. M. (Finance) which is one of the senior officers, he cannot have any grievance.

(3.) THUS, no case is made out for inter ference in the writ jurisdiction. The petition fails and is accordingly dismissed. No order as to costs. Petition dismissed. .