Ajay Kumar Trivedi vs The State Of U.P. And Others
2011 Latest Caselaw 5590 ALL

Citation : 2011 Latest Caselaw 5590 ALL
Judgement Date : 8 November, 2011

Allahabad High Court

Ajay Kumar Trivedi vs The State Of U.P. And Others on 8 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 63570 of 2011
 

 
Petitioner :- Ajay Kumar Trivedi
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- P.C.Sharma,Himanshu Upadhyay
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that the Additional Director of Education (Basic), U.P., Allahabad is the appointing authority and is competent to transfer the petitioner. While in the present case, the transfer order has been passed by the Joint Director of Education, Bareilly Region, Bareilly, which is without jurisdiction.

Learned Standing Counsel may seek instruction in the matter.

Put up on 14.11.2011 as fresh.

Order Date :- 8.11.2011

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