A.P.Singh, J. - (1.) Heard Sri Pradeep Chandra, counsel for the petitioner and Sri L. P. Tiwari counsel for the respondent.
(2.) By means ot an order dated 27th July, 1992, Ram Niwas Shukla (Gram Sewak) agriculture, was transferred to Jhansi from Jalaun, whereas the petitioner was posted on the same post in district Jalaun. But by a subsequent order the Deputy Registrar by order dated 13th April, 1993 attached Ram Niwas Shukla in district Jalaun at Orai with the direction that his salary shall be payable at Jhansi Ft is alleged that, there is only one post of village Development Officer (Agriculture) in the district of Jalaun at Oral Again by an order dated 18th September, 1993 the Deputy Registrar passed another order reversing his earlier order and directed that the salary of Sri Ram Niwas Shukla shall be payable and withdrawn from district Jalaun at Oral, whereas the salary of the petitioner shall be withdrawn and payable at Jhansi to the same effect a subsequent order was passed by the officer on 3.11.1993.
(3.) Learned counsel for the petitioner has contended that though the petitioner was never transferred to Jhansi as such the direction of the Dy Registrar that his salary will be payable at Jhansi is wholly unreasonable. According to him Sri Ram Niwas Shukla was transferred to Jhansi either he should go to Jhansi or his salary may be paid or Jhansi and not at Jalaun. The matter regarding payment of salary is of administrative nature. The proper course open for the petitioner is to approach the Registrar Co-operative Societies U. P. Lucknow within a period of ten days from today If such an application is filed before the Registrar along with Certified copy of the order, he shall look into the matter and pass requisite order ensuring that the persons transferred and posted at places should be paid salary from that particular place of posting. The requisite orders in this connection may be passed by the Registrar within a period of two weeks from the date of the application is filed by the petitioner.;