GYAN PRATAP PANDEY Vs. STATE OF U.P. THROUGH SECY. HOUSING AND 3 ORS.
LAWS(ALL)-2011-9-585
HIGH COURT OF ALLAHABAD
Decided on
September 22,2011
Gyan Pratap Pandey
Appellant
VERSUS
State Of U.P. Through Secy. Housing And 3 Ors.
Respondents
JUDGEMENT
Anil Kumar, J. -
(1.) MATTER is taken in revised cause list.
(2.) NONE present on behalf of the Petitioner.Heard learned Standing counsel and perused the record.
(3.) BY means of the present writ petition, Petitioner has challenged the impugned order of transfer dated 15.07.2004 ( Annexure No. 1) passed by Respondent No. 2.;
(2.) NONE present on behalf of the Petitioner.
(3.) BY means of the present writ petition, Petitioner has challenged the impugned order of transfer dated 15.07.2004 ( Annexure No. 1) passed by Respondent No. 2.;
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