RAJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY way of present LPA, appellant petitioner is impugning order dated 2.9.2009 passed by learned Single Judge, thereby dismissing the writ petition challenging order dated 13.4.2007 passed by the Executive Officer, Nagar Panchayat, Ajnala, transferring the petitioner from the office of the Executive Officer to the Bus Adda for collecting Bus Adda fee.

(2.) BRIEF facts of the present case are that the petitioner was working as Junior Assistant in the office of the Executive Officer, Nagar Panchayat, Ajnala. He was directed to be posted at the Bus Adda, Ajnala for collection of Bus Adda fee. As per the petitioner, earlier only Peons were being deputed at Bus Adda for collecting Bus Adda fee, and the petitioner, who was working as Junior Assistant, was wrongly posted at the Bus Adda with ulterior motive.

(3.) LEARNED Single Judge vide impugned order dated 2.9.2009 has held that the petitioner is discharging the duties as Junior Assistant and is getting the pay of the post of Junior Assistant and as per the policy decision, Nagar Panchayat has decided to post Junior Assistant alongwith one clerk and one peon at Bus Adda, hence order posting the petitioner at Bus Adda for collecting Bus Adda fee, does not call for interference.