RAVINDRA BAHADUR SINGH Vs. STATE OF U P AND ORS
LAWS(ALL)-2016-1-307
HIGH COURT OF ALLAHABAD
Decided on January 08,2016

RAVINDRA BAHADUR SINGH Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Heard N.K. Seth, learned Senior Counsel for the petitioner, Mr. Vivek Kumar Shukla, learned Additional Chief Standing Counsel for the State as well as Mr. Suresh Chandra Yadav, learned counsel for the respondent no. 7.
(2.) The petitioner has assailed transfer order dated 19.09.2015 issued by the State Government as well as order dated 20.09.2015 issued by the Chief Conservator of Forest, Administration (Gazetted), U.P., Lucknow, whereby he has been transferred from Baheri Range, Bareilly Forest Division, Bareilly and has been kept in waiting in Bareilly Range itself.
(3.) Learned Senior Counsel appearing for the petitioner has made following submissions:;


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