Akhilesh Kumar vs State Of U.P. And Others
2012 Latest Caselaw 4406 ALL

Citation : 2012 Latest Caselaw 4406 ALL
Judgement Date : 21 September, 2012

Allahabad High Court

Akhilesh Kumar vs State Of U.P. And Others on 21 September, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 46607 of 2012
 

 
Petitioner :- Akhilesh Kumar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vijay Gautam
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that the transfer order dated 30.8.2012 reveals that he has been transferred from Hapur to Allahabad Zone on his own request while no such request has been made by the petitioner.

On 19.9.2012 learned Standing Counsel was directed to seek instruction. Sri Virendra Kumar Yadav, learned Standing Counsel states that the instruction could not be received.

On his request, put up on Wednesday (26.9.2012) as fresh. Till then, in case if the petitioner has not joined the transferred place, he may not be insisted to join the transferred place.

Order Date :- 21.9.2012

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