Asni Kumar vs The State Of U.P. And Others
2011 Latest Caselaw 5612 ALL

Citation : 2011 Latest Caselaw 5612 ALL
Judgement Date : 9 November, 2011

Allahabad High Court

Asni Kumar vs The State Of U.P. And Others on 9 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 64048 of 2011
 

 
Petitioner :- Asni Kumar
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- D.K.Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Heard learned counsel for the parties.

The petitioner has been transferred from Allahabad to Pratapgarh after the approval from the Regional Establishment Board.

I do not see any reason to interfere in the matter. However, it is open to the petitioner to move the application raising his individual grievances before the appropriate authority. In case if any such application is made, the same may be disposed of expeditiously.

The writ petition stands disposed of accordingly.

Order Date :- 9.11.2011

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