Rajendra Prasad vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 4241 ALL

Citation : 2012 Latest Caselaw 4241 ALL
Judgement Date : 18 September, 2012

Allahabad High Court

Rajendra Prasad vs State Of U.P. Through Prin. Secy. ... on 18 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4954 of 2012
 

 
Petitioner :- Rajendra Prasad
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Primary Edu. Lko
 
Petitioner Counsel :- Manoj Kumar Gupta,Keshav Ram Chaurasia
 
Respondent Counsel :- C.S.C.,Ajay Kumar
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that order of transfer of the petitioner, Annexure-1, is in violation of transfer policy laid down vide memo dated 30.5.2008.

Sri Rahul Shukla, learned State counsel, has pointed out from the order of transfer itself that the transfer is under memos dated 03.7.2012, 06.7.2012 and 30.7.2012.

Let the said documents be placed on record.

List this case as fresh, as and when the documents are placed on record.

Order Date :- 18.9.2012

A.Nigam

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