ASHARFI LAL SHAMI Vs. U P STATE ROAD TRANSPORT CORPN
LAWS(ALL)-1991-3-12
HIGH COURT OF ALLAHABAD
Decided on March 04,1991

ASHARFI LAL SHAMI Appellant
VERSUS
U.P. STATE ROAD TRANSPORT CORPN. Respondents

JUDGEMENT

M.P. Sinha, J. - (1.) Heard learned counsel for the petitioner and Sri. D.K.S. Rathor appearing on behalf of the respondents.
(2.) The petitioner was appointed as a Junior clerk on 14.12.1965 in the U.P. Government Roadways Department. The services of the petitioner were transferred to the U.P. State Road Transport Corporation after its formation in the year 1972. Thereafter he was promoted to the post of senior clerk on 1.12.1985.
(3.) On 26.7.1988 the General Manager, U.P. State Road Transport Corporation, Agra, passed the following orders: "The following senior clerks are hereby deputed to the places noted against their names to assist the S.S./S.S.I. to perform duties normally entrusted to the Station Incharge, they should be relieved and directed to report to their new place of posting at once".;


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