Dr. Sunil Kumar Kaushik vs The State Of U.P. And 5 Others
2014 Latest Caselaw 4016 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 40278 of 2014
 

 
Petitioner :- Dr. Sunil Kumar Kaushik
 
Respondent :- The State Of U.P. And 5 Others
 
Counsel for Petitioner :- Vijay Gautam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Petitioner was transferred from Shamli to Meerut by order dated 28th May, 2013 on his own personal request i.e.ailment of his mother but thereafter by the impugned order he has been transferred from Meerut to Etawah, which is totally illegal and unjustified.

Learned Chief Standing Counsel has accepted notice on behalf of respondents.

Counter affidavit may be filed by the next date.

List this petition after six weeks.

As an interim measure it is provided that till next date of listing operation of the order dated 15th July, 2014 (Annexure-1 to the writ petition) in so far it relates to the petitioner shall remain stayed.

Order Date :- 5.8.2014

M.A.A.

(Dinesh Maheshwari, J.)         ( S.K. Singh, J.)