JOGINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) SRI M.S. Chauhan, Advocate for the Appellant.

(2.) APPELLANT Joginder Singh has filed this Special Appeal under Chapter VIII Rule5 of the High Court Rules against the impugned judgment dated 07 -06 -2007 passed in Writ Petition No. 628 (S/S) of 2007.

(3.) THE Petitioner/Appellant, in substance, was challenging his transfer from Ranikhet to A.O. Kheri.