Akhilesh Kumar vs State Of U.P. And Others
2012 Latest Caselaw 4536 ALL

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, the matter is posted today. Today again it is stated that complete instruction has not been received. He requested that one week's time be allowed to file counter affidavit stating the entire facts.

Put up on 9.10.2012 as fresh. On that day, either counter affidavit be filed or D.I.G. (Establishment) Police Headquarter,  Allababad be present in person. Interim order granted on 21.9.2012 shall continue.

Order Date :- 26.9.2012

OP