PRATAP NARAYAN SRIVASTAVA Vs. STATE OF U.P. & ORS.
LAWS(ALL)-1994-9-142
HIGH COURT OF ALLAHABAD
Decided on September 13,1994

PRATAP NARAYAN SRIVASTAVA Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

R.A. Sharma, J. - (1.) :- Petitioner is an Assistant Engineer in Public Works Department of this State. He was transferred in July, 1993 to the Temporary Division, Public Works Department, Sitapur. By order dated 7-7- 1994 passed by the Chief Engineer (National Highway) U.P. Public Works Department. Lucknow he has been transferred form Sitapur to Bhatwari, District Uttarkashi. Being aggrieved by the above order of transfer, he has filed this Writ Petition.
(2.) On 28-7-1994 this Court directed the learned Standing Counsel to produce the record and the order of transfer was stayed.
(3.) The respondent have filed counter-affidavit and the petitioner has filed rejoinder affidavit in reply thereto. We have heard learned counsel for the parties.;


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