Shailendra Kumar Vishnoi vs State Of U.P. And 3 Ors
2014 Latest Caselaw 6871 ALL

Citation : 2014 Latest Caselaw 6871 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Shailendra Kumar Vishnoi vs State Of U.P. And 3 Ors on 23 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51303 of 2014
 

 
Petitioner :- Shailendra Kumar Vishnoi
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Diwakar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

Petitioner has been transferred from Moradabad to Etah. Transfer is an incidence of service. Neither any Statute nor any Statutory Rule has been violated. There is no allegation of mala-fide nor any such allegation is substantiated. No grounds exists for interference under Article 226 of the Constitution of India.

However, to meet the ends of justice, the petitioner may submit a representation to the concerned authority within 15 days and the said authority shall take a decision thereon within one month thereafter.

The writ petition is accordingly disposed of.

Order Date :- 23.9.2014

SKS

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