BALVIR SINGH Vs. DIRECTOR ANIMAL HUSBANDARY, LUCKNOW AND OTHERS
LAWS(ALL)-1995-10-70
HIGH COURT OF ALLAHABAD
Decided on October 11,1995

BALVIR SINGH Appellant
VERSUS
Director Animal Husbandary, Lucknow And Others Respondents

JUDGEMENT

B.M. Lal, J. - (1.) Sri A.C. Nigam for the petitioner and Sri N. Huda, standing counsel for the respondents. They are heard on the question of admission and stay.
(2.) By this petition, the petitioner seeks quashing of the transfer order dated 4-9-1995 contained in Annexure 'I' to the writ petition, whereby the petitioner is transferred from Rishikesh, Dehradun to Chinyalisor, Uttar Kashi.
(3.) It is contended in paragraph No. 8 of the writ petition that the petitioner's son Ashish Kumar is studying in Class II in Modern School, Rishikesh, district Dehradun which is an English Medium Public School having a very good reputation in the district Dehradun and he has also appeared in the half yearly examination in the school in the month of September, 1995 and now the final examination is due. If the petitioner is transferred, the studies of the son of the petitioner will be hampered.;


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