LAWS(UTN)-2006-8-48

DHANANJAY PRASAD Vs. STATE OF UTTARANCHAL AND ORS.

Decided On August 30, 2006
DHANANJAY PRASAD Appellant
V/S
State of Uttaranchal And Ors. Respondents

JUDGEMENT

(1.) Mr. Anil Dabral, Advocate for the Petitioner.

(2.) Petitioner Dhananjay Prasad has filed this writ petition for the following reliefs:

(3.) The Petitioner, in substance, is challenging his transfer from Laksar Range, Haridwar to Tons Range, Purola vide order dated 06 -07 -2006 (Annexure No. 1).