SANJAY KALADIYAS Vs. STATE OF U.P. AND OTHERS
LAWS(ALL)-2006-10-256
HIGH COURT OF ALLAHABAD
Decided on October 11,2006

Sanjay Kaladiyas Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

D.P. Singh, J. - (1.) Heard learned Counsel for the petitioner and Sri Dhananjay Awasthi for the contesting respondents.
(2.) This petition is directed against the transfer order dated 26.6.2006 and 4.8.2006. Further claim for salary has also been made.
(3.) U.P. Industrial Cooperative Association Limited, Kanpur is a Cooperative Society engaged in the business of promoting and selling hand-woven cloth etc. after obtaining it from weavers. The petitioner was working as an Assistant Salesman at Kanpur but now has been transferred to Calcutta. It is pleaded that for the last 50 months his salary has not been given and his transfer will further uproot his family.;


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