Brajesh Kumar Singh & Others vs State Of U.P. & Others
2011 Latest Caselaw 5900 ALL

Citation : 2011 Latest Caselaw 5900 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

Brajesh Kumar Singh & Others vs State Of U.P. & Others on 17 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 65772 of 2011
 

 
Petitioner :- Brajesh Kumar Singh & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- C.P. Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioners states that the petitioners are the Gram Vikas Adhikaries and their appointing authority is District Development Adhikari/Additional District Magistrate (Development) as per the Uttar Pradesh Gramya Vikas (Gram Sewak) Service Rules, 1980 and, therefore, transfer order passed by the District Panchayat Raj Adhikari, Varanasi is without jurisdiction.

Put up tomorrow i.e. on 18.11.2011 as fresh.

Order Date :- 17.11.2011

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