NAGENDRA PRASAD YADAV Vs. STATE OF U.P. THRU PRIN. SECY. MINOR IRRIGATION & 4 ORS.
LAWS(ALL)-2012-1-506
HIGH COURT OF ALLAHABAD
Decided on January 12,2012

Nagendra Prasad Yadav Appellant
VERSUS
State Of U.P. Thru Prin. Secy. Minor Irrigation And 4 Ors. Respondents

JUDGEMENT

Anil Kumar, J. - (1.) MATTER is taken in revised cause list.
(2.) NONE appeared on behalf of the petitioner. Heard Learned Standing Counsel and perused the record.
(3.) BY means of the present writ petition, the petitioner has challenged the impugned order of transfer dated 30.6.2008 (Annexure No.1) passed by opposite party no.2 i.e. Director U.P. Ground Water Department, 9th Floor Indira Bhawan, Lucknow by which he has been transferred from Lucknow to Saharanpur.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.