NAVAL PRASAD SHUKLA Vs. STATE OF U P AND 4 OTHERS
LAWS(ALL)-2018-9-85
HIGH COURT OF ALLAHABAD
Decided on September 25,2018

Naval Prasad Shukla Appellant
VERSUS
State Of U P And 4 Others Respondents

JUDGEMENT

Neeraj Tiwari, J. - (1.) Heard Mr. Umesh Vats learned counsel for the petitioners in both the petitions, Sri Hare Ram Tripathi, learned Standing Counsel for the respondent no. 1 to 4 and Sri Ravindra Singh, learned counsel appearing for respondent no. 5.
(2.) Pleadings have been exchanged between the parties. With the consent of parties, both writ petitions are being decided at the admission stage itself.
(3.) By way of Writ Petition No. 18510 of 2018, the petitioner Naval Prasad Shukla is challenging the transfer order dated 31.7.2018 passed by respondent no. 4, on the administrative ground, by which the petitioner has been transferred from Sahkari Ganna Vikas Samiti Ltd. Khadda, Kushi Nagar to Sahkari Ganna Vikas Samiti Ltd. Padrauna, Kushi Nagar.;


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