Kiran Singh vs State Of U.P. And 5 Others
2022 Latest Caselaw 1508 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL No. - 168 of 2022
 

 
Appellant :- Kiran Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Appellant :- Pranesh Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Abhishek Srivastava,K.K.Rao,Purnendu Kumar Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Heard learned counsel for the appellant/petitioner, learned Standing Counsel for the State-respondents, Sri Amit Singh holding brief of Sri Abhishek Srivastava, learned counsel appearing for the respondent nos. 2 to 5 and Sri Purnendu Kumar Singh, learned counsel for respondent no.6.

This special appeal has been filed praying to set aside the judgement and order dated 28.1.2022, passed by learned Single Judge in Writ-A No. 18729 of 2021 (Kiran Singh Vs. State of U.P. and 6 others).

We have perused the impugned judgement and we find that the learned Single Judge has lawfully upheld the transfer order of the petitioner-appellant dated 23.11.2021 which is in terms of transfer policy of the Corporation dated 3.6.2019.

Under the circumstances, we find no illegality in the impugned judgment. Consequently, the special appeal fails and is hereby dismissed.

Order Date :- 26.4.2022

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