Bharat Prasad vs State Of U.P. And Others
2011 Latest Caselaw 4634 ALL

Citation : 2011 Latest Caselaw 4634 ALL
Judgement Date : 14 September, 2011

Allahabad High Court

Bharat Prasad vs State Of U.P. And Others on 14 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 53050 of 2011
 

 
Petitioner :- Bharat Prasad
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Sanjay Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is challenging the transfer order dated 3.8.2011 passed by respondent no. 5. In paragraphs-7, 8 and 12 of the writ petition, it is stated that several allegations of malafide have been raised against respondent no. 5.

Respondent no. 5 is directed to file counter affidavit particularly on the averments made in the aforesaid paragraphs. The petitioner is directed to serve the copy of the petition to respondent no. 5 along with certified copy of this order within three days and respondent no. 5 is directed to give his reply within a week.

Put up on 27.9.2011 as fresh.

The joining of the petitioner at the transferred place shall be subject to the decision of the writ petition.

Order Date :- 14.9.2011