KRISHAN KUMAR GUPTA Vs. STATE OF U P THRU PRIN SECY MEDICAL & HEALTH DEPTT LKO &ORS
LAWS(ALL)-2018-9-112
HIGH COURT OF ALLAHABAD
Decided on September 27,2018

KRISHAN KUMAR GUPTA Appellant
VERSUS
State Of U P Thru Prin Secy Medical And Health Deptt Lko AndOrs Respondents

JUDGEMENT

Abdul Moin, J. - (1.) Heard learned counsel for the petitioner and learned Additional Chief Standing counsel appearing for the State-respondents.
(2.) By means of the present petition, the petitioner being aggrieved with the transfer order dated 31.05.2018, a copy of which is annexure 2 to the writ petition transferring him from Siddharth Nagar to Kushi Nagar as well as aggrieved against the order dated 30.08.2018 by which the representation of the petitioner has been rejected is before this Court.
(3.) It is argued by learned counsel for the petitioner that initially vide order dated 31.05.2018, the petitioner who was working as Senior Assistant had been transferred from Siddharth Nagar to Kushi Nagar. Being aggrieved with the said order, the petitioner had approached this Court by filing Writ Petition No. 22234 (SS) of 2018 Inre; Krishna Kumar Gupta Vs. State of U.P and Ors which was disposed of by this Court vide order dated 06.08.2018 by directing the respondents to decide the pending representation of the petitioner.;


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