Constable Raj Kishore vs State Of U.P.Through Secretary & ...
2012 Latest Caselaw 6159 ALL

Citation : 2012 Latest Caselaw 6159 ALL
Judgement Date : 19 December, 2012

Allahabad High Court

Constable Raj Kishore vs State Of U.P.Through Secretary & ... on 19 December, 2012

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66850 of 2012
 

 
Petitioner :- Constable Raj Kishore
 
Respondent :- State Of U.P.Through Secretary & Ors.
 
Petitioner Counsel :- Anup Upadhyay
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Tarun Agarwala, J.

Against the transfer order, the petitioner may make an appropriate application before the Authority concerned. If such a representation is made, the Authority concerned will consider and decide the petitioner's representation by a reasoned and speaking order within four weeks.

The writ petition is disposed of.

Order Date :- 19.12.2012.

Vinod.

(Tarun Agarwala, J.)

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