Rajendra Singh And Others vs State Of U.P. And Others

Citation : 2011 Latest Caselaw 5798 ALL
Judgement Date : 16 November, 2011

Allahabad High Court
Rajendra Singh And Others vs State Of U.P. And Others on 16 November, 2011
Bench: Rajes Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 65250 of 2011
 

 
Petitioner :- Rajendra Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vijay Gautam
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Connect it with Writ Petition No. 59054 of 2011. 

On the matter being taken up today, Sri Vijay Gautam, Advocate accepted this position that as on date the transfer in question has been affected as per the policy provided for, and as per the judgment of Full Bench of this court in the case of Vinod Kumar Vs. State of U.P. and others 2010 (7) ADJ 135. It has been informed that against the Full Bench judgment of this Court, special leave petition no. 26933 of 2010 has been filed wherein Hon'ble Apex Court has issued notice returnable within next eight weeks.

Request has been made that this matter be listed after decision of the special leave petition no. 26933 of 2010.

Request made is accepted.

List this matter after the special leave petition no. 26933 of 2010 is decided by the Hon'ble Apex Court along with writ petition nos.16038 of 2011, 16041 of 2011 and 16039 of 2011.

Order Date :- 16.11.2011 OP