Chandra Bhan Yadav And Another vs State Of U.P. And Others
2011 Latest Caselaw 4846 ALL

Citation : 2011 Latest Caselaw 4846 ALL
Judgement Date : 26 September, 2011

Allahabad High Court

Chandra Bhan Yadav And Another vs State Of U.P. And Others on 26 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 55994 of 2011
 

 
Petitioner :- Chandra Bhan Yadav And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Awadhesh Kumar Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

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

The petitioner is challenging the impugned transfer order dated 16.9.2011. In the impugned order, it is mentioned that the petitioner has been transferred in pursuance of the order of the District Magistrate, Gorakhpur dated 15.9.2011.

Learned counsel for the petitioner submitted that there is no order of the District Magistrate dated 15.9.2011. The transfer has been made on the behest of the Minister without any reason.

Ms. Suman Sirohi, learned Standing Counsel is directed to place the order dated 15.9.2011 passed by the District Magistrate, Gorakhpur.

Put up on 29.9.2011 as fresh.

Order Date :- 26.9.2011