HARISH KUMAR PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition, the petitioner has assailed the order dated 10.12.2018 passed by the District Magistrate, Balrampur rejecting the representation of the petitioner, which was preferred in compliance of the order dated 25.10.2018 passed by this Court in Service Single No.30877 of 2018. The petitioner has also assailed the order dated 6.6.2018 passed by the Additional District Magistrate, Balrampur wherein the cancellation of promotion order dated 29.5.2018 has been referred.

(3.) Brief facts of the case are that the petitioner was appointed on the post of Sangrah Anusewak (Class-IV post) at District Shrawasti in the year 1995. On 30.6.2001, the petitioner was transferred to District Balrampur on his own request. The said transfer order is enclosed as Annexure No.2 to the writ petition, which clearly indicates that the petitioner has been transferred to Balrampur on his own request and he shall not be entitled for travelling allowance. Accordingly, the petitioner has been discharging his duties at Balrampur since 2001. Thereafter, the petitioner was promoted on the post of Sangrah Amin vide promotion order dated 17.2.2018 (Annexure No.4 to the writ petition).