REGENT COMPUTRONICS PVT. LTD.

Pradeep Kumar Sonker Appellant

V/S

DISTRICT JUDGE FAIZABAD Respondents

Referred Judgements :-

NORTH ZONE CULTURAL CENTER AND ANOTHER V. VEDPATHI DINESH KUMAR [REFERRED TO]
RAJ KUMAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. GOPAL CHANDRA MISRA [REFERRED TO]
P KASILINGAM VS. P S G COLLEGE OF TECHNOLOGY [REFERRED TO]
MOTI RAM VS. PARAM DEV [REFERRED TO]
UNION OF INDIA VS. WING COMMANDER T PARTHASARATHY [REFERRED TO]
PRABHA ATRI VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Kapil Muni Dubey, learned counsel for petitioner, Sri Manish Kumar, learned counsel for opposite parties and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 07.06.2012 (Annexure No. 1) passed by District Judge, Faizabad.

(3.) Facts of the present case are that on 06.01.2000 the petitioner was initially appointed on the Class-III post in the office of District Judge, Banda. On his own request, transferred on 28.07.2001 to Faizabad.

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PRADEEP KUMAR SONKER Vs. DISTRICT JUDGE FAIZABAD

Referred Judgements :-

JUDGEMENT

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