Lal Ji Ram Tripathi vs State Of U.P. & Others
2011 Latest Caselaw 5123 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 57679 of 2011
 

 
Petitioner :- Lal Ji Ram Tripathi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rama Nand Pandey,Pradeep Narain Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Supplementary affidavit filed today, the same may be placed on record.

It is informed that in pursuance of the earlier transfer order dated 21.9.2011, the petitioner has joined the transferred place on 22.9.2011 and admittedly he worked upto 26.9.2011 and further for the subsequent period leave has been sanctioned. One Sri Suresh Bahadur Singh, who has been transferred in place of the petitioner, has also joined the transferred place. The question is whether that after joining the transferred place, the transfer order can be cancelled or not.

Sri R.N. Singh, Senior Advocate, appearing on behalf of the respondents, submitted that the matter may be taken up on Monday to enable him to show the authority on this subject.

Put up on Monday i.e. on 17.10.2011 as fresh.

Order Date :- 14.10.2011

OP