Kuldeep Kumar vs State Of U.P. And 4 Others
2016 Latest Caselaw 2947 ALL

Citation : 2016 Latest Caselaw 2947 ALL
Judgement Date : 24 May, 2016

Allahabad High Court

Kuldeep Kumar vs State Of U.P. And 4 Others on 24 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 23906 of 2016
 

 
Petitioner :- Kuldeep Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Vijay Gautam,Ambarish Chatterji
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioner has challenged his transfer order on the ground that his transfer is neither in the public interest nor on the administrative ground but it has been passed for extraneous consideration. The petitioner has given detailed facts in respect of the said statement in paragraph nos. 5, 9 and 10 of the writ petition.

Learned Standing Counsel may seek instruction in respect of the allegations mentioned in paragraph nos. 5, 9 and 10 of the writ petition.

Put up this case as supplementary fresh on 15.07.2016.

Till then the effect and operation of the transfer order dated 05.05.2016 passed by the respondent no.3 in respect of the petitioner shall remain stayed.

Order Date :- 24.5.2016