Rupan Lal vs State Of U.P. Through Secy. Basic ...
2012 Latest Caselaw 4090 ALL

Citation : 2012 Latest Caselaw 4090 ALL
Judgement Date : 11 September, 2012

Allahabad High Court

Rupan Lal vs State Of U.P. Through Secy. Basic ... on 11 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4821 of 2012
 

 
Petitioner :- Rupan Lal
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- D.K.Singh Chauhan
 
Respondent Counsel :- C.S.C.,Ajay Kumar
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner has been transferred vide order dated 31.7.2012, Annexure -1. The transfer is against the provisions in government order dated 03.7.2012, Annexure-2.

Issue notice to respondent no.4, returnable in three weeks.

In the meantime, let respondent nos.2 and 3 file counter affidavit.

List on 03.10.2012.

Order Date :- 11.9.2012

A.Nigam

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