PURAN CHANDRA PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) (Stay Application No. 5263 of 2010) Heard learned counsel for the parties and perused the record.

(2.) BY means of this writ petition, the petioner has sought the following relief:-

(3.) I find no illegality in the impugned order. The impugned transfer order does not call for any interference by this Court in exercise of writ jurisdiction. The writ petition being devoid of merits is liable to be dismissed outright at the threshold. The writ petition is dismissed in limine.