Bhagat Singh vs State Of U.P. And Others
2012 Latest Caselaw 4409 ALL

Citation : 2012 Latest Caselaw 4409 ALL
Judgement Date : 21 September, 2012

Allahabad High Court

Bhagat Singh 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. - 46609 of 2012
 

 
Petitioner :- Bhagat Singh
 
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 16.8.2012 reveals that he has been transferred from Hapur to Ambedkar Nagar 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

Download the LatestLaws.com Mobile App