ANAND SINGH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel of the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari for quashing the impugned order dated 07-05-2010 (Annexure No.1) order dated 31-05-2010(Annexure No.11) and order dated 29-07-2010(Annexure No.13).

(3.) By annexure No.1, the petitioner has been transferred from CWE (H) Dehradun to GE Saugor.