REGENT COMPUTRONICS PVT. LTD.

DEO NATH YADAV Appellant

V/S

REGISTRAR GENERAL, HIGH COURT OF JUDICATURE AT ALLAHABAD Respondents

Referred Judgements :-

GULZAR SINGH V. STATE OF U.P. AND OTHERS [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
BANK OF INDIA VS. JAGJITSINGHMEHTA [REFERRED TO]
UNION OF INDIA VS. N P THOMAS [REFERRED TO]
RAJENDRAROY VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
CHIEF GENERAL MANAGER TELECOM N E TELECOM CIRCLE VS. RAJENDRACH BHATTACHARJEE [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PUSHPA LATA SAXENA VS. CHANCELLOR AGRA UNIVERSITY [REFERRED TO]
STATE OF U P VS. DAMODAR DUTT SHARMA [REFERRED TO]
RAJENDRA PRASAD VS. UNION OF INDIA [REFERRED TO]
Jagendra Singh VS. State of U.P. and Others [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Qamrul Hasan,learned counsel for petitioner and Sri S.P. Srivastava, learned Standing Counsel.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order of transfer dated 05.11.2011 (Annexure No. 1) passed by O.P. No. 1/Registrar General, High Court of Judicature at Allahabad, Allahabad.

(3.) Facts of the present case as submitted by learned counsel for petitioner are that the petitioner appoint on the post of Chowkidar/Faras by order dated 01.1.1998 under Judgeship of Lakhimpur Kheri, a Class-IV post, still working and discharging in the said capacity.

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DEO NATH YADAV Vs. REGISTRAR GENERAL

Referred Judgements :-

JUDGEMENT

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