Brahmanand vs State Of U.P. And 2 Ors
2014 Latest Caselaw 5102 ALL

Citation : 2014 Latest Caselaw 5102 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Brahmanand vs State Of U.P. And 2 Ors on 26 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 44808 of 2014
 

 
Petitioner :- Brahmanand
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Prabhakar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Grievance of the petitioner is that inspite of the order of transfer dated 4.6.2014, he is not being relieved. The District Magistrate is said to be the competent authority.

Sri Sandilya, learned Standing Counsel is directed to obtain instruction in respect to the aforesaid and to make a statement.

As prayed, put up this matter on 1st September, 2014, as fresh.

Order Date :- 26.8.2014

M.A.A.

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

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