B.S. RAJPUT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SRI S.S. Yadav, Advocate for the Appellant.

(2.) APPELLANT B.S. Rajput has filed this Special Appeal against the impugned judgment dated 12 -06 -2007 passed in Writ Petition No. 650 (S/S) of 2007.

(3.) THE Petitioner (Appellant herein) thus, was seeking quashing of the order dated 16 -05 -2007 (Annexure No. 6), whereby the Petitioner was relieved for his joining in the State of Uttar Pradesh; and the final allocation list / order dated 14 -11 -2006, whereby the Petitioner was finally allocated to the State of Uttar Pradesh.