LAWS(ALL)-2010-1-241

RAJEEV AURTHOR Vs. STATE OF U.P.

Decided On January 18, 2010
Rajeev Aurthor Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) The petitioner, who was holding the post of Assistant Commissioner (Sales Tax) in Railway Sachal Dal, Agra since 25.7.2008, has been transferred to the Post of Assistant Commissioner (Sales Tax) Evam Rajya Prtinidhi, Varanasi by the order dated 31.12.2009 (Annexure-1 to the Writ Petition).

(2.) The present writ petition has been filed, inter alia, praying for quashing the said order dated 31.12.2009 in so far as it pertains to the petitioner.

(3.) We have heard Sri Rajesh Pathik. learned Counsel for the petitioner, and the learned standing counsel appearing for the respondent, and perused the record.