STATE OF U P Vs. RADHEY SHYAM VARMA & OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) Learned Counsel for the respondents states that the facts and controversy involved in this special appeal are covered by the judgement and order dated 1st February, 2011 passed by a Division Bench of this Court in Special Appeal No. 1837 of 2010, State of U.P. and others versus 1155/379 C.P. Ravindra Singh and others along with other connected Special Appeal Nos. 1808, 1906,1980 and 1981 of 2010, hence this special appeal may also be decided in terms of the aforesaid judgement and order dated 1st February, 2011 rendered in the case of State of U.P. and others versus 1155/379 C.P. Ravindra Singh and others. While allowing the aforesaid special appeals the Court held thus:-

(3.) Mrs. Subhash Rathi, learned Addl. Chief Standing Counsel submits that in the instant case, the transfers were made without consultation of Police Establishment Board, therefore, the facts are covered by the aforesaid judgement quoted above, hence this special appeal may also be decided in terms of the aforesaid judgement rendered in the aforesaid Special Appeal No.1837 of 2010.