Yaduvir Singh vs State Of U.P. And Others
2011 Latest Caselaw 5339 ALL

Citation : 2011 Latest Caselaw 5339 ALL
Judgement Date : 20 October, 2011

Allahabad High Court

Yaduvir Singh vs State Of U.P. And Others on 20 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 60144 of 2011
 

 
Petitioner :- Yaduvir Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Y.S. Saxena
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel is directed to file counter affidavit within three weeks. Rejoinder affidavit may be filed within one week.

List in the week commencing 21.11.2011.

Till the next date of listing, the transfer order dated 4.10.2011, Annexure-6 to the writ petition, shall remain stayed. The District Magistrate, Badaun is directed to look into the matter why the petitioner has been transferred repeatedly in a mechanical manner and in case if the officer concerned is found guilty, necessary action will be taken against him.

Order Date :- 20.10.2011

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