Dr. Om Prakash Ravikul vs State Of U.P.& 4 Ors.
2013 Latest Caselaw 6799 ALL

Citation : 2013 Latest Caselaw 6799 ALL
Judgement Date : 30 October, 2013

Allahabad High Court

Dr. Om Prakash Ravikul vs State Of U.P.& 4 Ors. on 30 October, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 59980 of 2013
 

 
Petitioner :- Dr. Om Prakash Ravikul
 
Respondent :- State Of U.P.& 4 Ors.
 
Counsel for Petitioner :- N.K.Pandey,Sudha Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

The petitioner is a Senior Consultant Doctor in District Hospital, Mau and he has been transferred to the District Women Hospital, Azamgarh.

The contention of the petitioner is that without any basis and reason the petitioner has been transferred in the mid session, contrary to the Government's Transfer Policy for the year 2013-14.

Learned Standing Counsel requested that a reasonable time may be given to seek instruction.

Put up on 11.11.2013 as fresh.

Till the next date of listing, if the petitioner has not given the charge, he may be allowed to continue on the post held by him.

Order Date :- 30.10.2013