Head Constable No.40 Traffic ... vs State Of U.P. & Others
2011 Latest Caselaw 3817 ALL

Citation : 2011 Latest Caselaw 3817 ALL
Judgement Date : 16 August, 2011

Allahabad High Court

Head Constable No.40 Traffic ... vs State Of U.P. & Others on 16 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 46439 of 2011
 

 
Petitioner :- Head Constable No.40 Traffic Police Rajesh Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sanjay Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that the petitioner has taken the training of Traffic Police but the respondent is taking the work of Civil Police, which is contrary to the direction given by the Director General of Police vide letter dated 26.9.2009, Annexure-5 to the writ petition.

Learned Standing Counsel is directed to seek instruction in the matter.

Put up on 19.8.2011 as fresh.

Order Date :- 16.8.2011

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