Niranjan Kumar Srivastava vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6896 ALL

Citation : 2014 Latest Caselaw 6896 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Niranjan Kumar Srivastava vs State Of U.P. And 4 Ors on 23 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51375 of 2014
 

 
Petitioner :- Niranjan Kumar Srivastava
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- S.K. Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioner has been posted in district Varanasi for past 25 years. He has been transferred on administrative ground.

Learned standing counsel infomred the Court that the working and conduct of the petitioner is not good and he creates disturbance inthe functioning of the office by resorting 'Dharna' etc.

In the circumstances of the case, I find no valid ground for interfering with the transfer order.

The writ petition is dismissed.

Order Date :- 23.9.2014

SKS

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