Raghu Raj Singh Sub-Inspector vs State Of U.P. & Others
2011 Latest Caselaw 5279 ALL

Citation : 2011 Latest Caselaw 5279 ALL
Judgement Date : 19 October, 2011

Allahabad High Court

Raghu Raj Singh Sub-Inspector vs State Of U.P. & Others on 19 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 60684 of 2011
 

 
Petitioner :- Raghu Raj Singh Sub-Inspector
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Vijay Gautam
 
Respondent Counsel :- C. S. C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner has been transferred by such Board, which has not been constituted by the State Government but has been constituted by the Additional Director General of Police, Railways after the approval from the Director General of Police, U.P., Lucknow. He submitted that the order dated 28.4.2010 itself reveals that no order has been obtained from the State Government for the constitution of such Board.

Ms. Suman Sirohi, learned Standing Counsel requested that the matter may be taken up day after tomorrow to seek instruction.

Put up day after tomorrow i.e. on 21.10.2011 as fresh.

Order Date :- 19.10.2011