RAM SINGH Vs. U P CORPORATION LTD
LAWS(ALL)-2006-1-109
HIGH COURT OF ALLAHABAD
Decided on January 18,2006

RAM SINGH, LATE SRI BHAGWAN SINGH Appellant
VERSUS
U.P. CORPORATION LTD. THROUGH ITS SECRETARY, CHIEF GENERAL MANAGER DISTRIBUTION) Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) The petitioner has bean transferred from Banda to Jhansi vide order dt. 22.5.03. He has not joined at his transferred place of posting for almost 3 years. He has also been issued letter to join at Jhansi but petitioner has not joined at Jhansi on the ground that his wife is suffering from Histerla and she is under medical treatment.
(2.) The petitioner has approached this court on the ground that his representation pending before authorities has not yet bean decided. In the representation, he has stated that his wife is under treatment for Histeria and he la living at Banda with his family. The wife is being looked after by the family members and there is no other person to look after her at Jhansi, as such the order of transfer be stayed.
(3.) It appears that Dy. General Manager (works and stores) vide his letter dt. 10.06.03 had also written to the executive engineer to consider the case of the petitioner sympathetically.;


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