RAJENDRA KUMAR SINGH YADAV Vs. STATE OF U P
LAWS(ALL)-1995-9-41
HIGH COURT OF ALLAHABAD
Decided on September 19,1995

Rajendra Kumar Singh Yadav Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) This Joint writ petition was moved on behalf of five Petitioners, namely Rajendra Kumar Singh Yadav, Sita Ram Yadav, Shant Prakash Yaduvanshi, Puranmasi Yadav and Surendra Singh Yadav, all belonging to Yadav community, inter alia, praying for cancellation of the impugned order of transfer dated 9.8.1995, whereby they have been transferred from Jhansi to different places.
(2.) This writ petition was initially moved before me on 29.8.1995, when this Court required the appearance of Sri P. P. Srivastava, learned Addl. Advocate General to argue in the matter. Learned standing counsel was informed about the same accordingly.
(3.) It is really unfortunate on the part of the State Administration that 'one brief has been prepared to be shared by Sri P. P. Srivastava, learned Addl. Advocate General and learned standing counsel appearing before the court. Time and again when Sri P. P. Srivastava appeared, learned standing counsel was in helpless position and not in position to assist the court. State of U.P. is contesting this litigation in "forma pauperis".;


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