Distribution of work a purely administrative exercise of power

Allahabad High Court:  While deciding a case regarding the distribution of work made by higher authorities, the Court held that the distribution of work to the subordinates is purely administrative exercise of power by a superior authority and employee has no right to claim which particular work should be allotted to him. The Court further elaborated that if there are any guidelines in this regard, it should be followed but it does not have any binding force, hence, they cannot be enforced through court of law.

In the instant case, Petitioner who was represented by Counsels Krishan Ji Khare, Mritunjay Khare and Respondents who were represented by Counsels V S Singh, Vishwajeet Singh were at loggerheads because they both worked as senior assistants in the office of Executive Engineer, Public Works Department and wanted to work as cashier.

The Court finally, while dismissing the petition, held that Superior Authority, who is incharge of an organization, has to be given sufficient room to take decision relating to allotment of work, keeping in mind various factors for improving the efficiency.

Durg Vijay Yadav v. State of U.P., Writ-A No. – 30990 of 2014, Decided on 25.07.2014

To read the full judgment, refer to SCCOnLine