Kripal Singh (Hcp No. 50 T.P.) vs State Of U.P. & Others
2012 Latest Caselaw 3841 ALL

Citation : 2012 Latest Caselaw 3841 ALL
Judgement Date : 29 August, 2012

Allahabad High Court

Kripal Singh (Hcp No. 50 T.P.) vs State Of U.P. & Others on 29 August, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 41058 of 2012
 

 
Petitioner :- Kripal Singh (Hcp No. 50 T.P.)
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Abhishek Mayank
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

In the impugned transfer order, it is mentioned that the persons mentioned in the impugned order are being transferred from Traffic Police to their original cadre.

Learned counsel for the petitioner submitted that his original cadre was the Civil Police and not Armed Police while by the impugned order he has been transferred to Armed Police.

Learned Standing Counsel may seek instruction whether his original cadre is the Armed Police or Civil Police or Traffic Police.

Put up on Friday (31.8.2012) as fresh.

Order Date :- 29.8.2012

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