RAM SUMIRAN Vs. STATE OF U.P. THRU PRIN. SECY. HOME & 4 ORS.
LAWS(ALL)-2012-1-519
HIGH COURT OF ALLAHABAD
Decided on January 12,2012

RAM SUMIRAN Appellant
VERSUS
State Of U.P. Thru Prin. Secy. Home 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, petitioner has challenged the impugned order of transfer dated 30.06.2008 ( Annexure no.1) passed by respondent no.3.;


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