REGENT COMPUTRONICS PVT. LTD.

ALBERT TIRKEY Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

SHILPI BOSE (MRS.) AND OTHERS VS. STATE OF BIHAR AND ANOTHER [REFERRED TO]
E P ROYAPPA VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF MADHYA PRADESH VS. S S KOURAV [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
CHIEF COMMERCIAL MANAGER SOUTH CENTRAL RAILWAY SECUNDERABAD VS. G RATNAM [REFERRED TO]
MOHD MASOOD AHMAD VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) WITH the consent of learned Counsel appearing for the petitioner, the petition is heard finally.

(2.) THE petitioner, by this petition, impugns the legality and validity of the order dated 7-11-2009 (Annexure P-1) whereby the petitioner has been transferred from Raigarh to Bastar.

(3.) IN Chief Commercial Manager, South Central Railway, Secunderabad and others Vs. G. Ratnam and others, (2007) 8 SCC 212, the Supreme Court observed as under :?

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ALBERT TIRKEY Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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