REGENT COMPUTRONICS PVT. LTD.

DHARAM CHAND Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

RIAZ AHMAD V. ADDITIONAL REGISTRAR (ADMINISTRATION),CO-OPERATIVE SOCIETIES,U.P.,LUCKNOW AND ORS. [REFERRED TO]
PRAMOD CHARAN SAXENA V. DIRECTOR,PANCHAYAT RAJ LEKHA NIDESHALAYA,UTTAR PRADESH,LUCKNOW AND ANR. [REFERRED TO]
SHANTI KUMARI VS. REGIONAL DEPUTY DIRECTOR HEALTH SERVICES PATNA DIVISION PATNA [REFERRED TO]
B VARADHA RAO VS. STATE OF KARNATAKA [REFERRED TO]
SHILPI BOSE VS. STATE OF BIHAR [REFERRED TO]
UNION OF INDIA VS. N P THOMAS [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
STATE OF PUNJAB VS. JOGINDER SINGH DHATT [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
ABANI KANTA RAY VS. STATE OF ORISSA [REFERRED TO]
LAKHAN SINGH VS. STATE OF U P [REFERRED TO]
VIRPAL SINGH VS. U P STATE [REFERRED TO]

JUDGEMENT

(1.) This writ petition has been filed by the petitioners, inter alia, praying for quashing the order dated 3rd June, 2003 (Annexure-1 to the writ petition).

(2.) From the allegations made in the writ petition, it appears that the petitioner Nos. 1 and 2 are posted on the post of Fireman at Fire Service Station, Ballia. By the impugned order dated 3rd June, 2003, the petitioner No. 1 has been transferred from Ballia to Sidharthnagar, while the petitioner No. 2 has been transferred from Ballia to Gonda.

(3.) It is submitted by the learned Counsel for the petitioners that in view of the Transfer Policy dated 30th June, 2000 (Annexure 2 to the writ petition), the respondents ought to have considered the personal difficulties of the petitioners while issuing the transfer order. Learned Counsel for the petitioners has referred to Clause 4 of the said Transfer Policy dated 30th June, 2000.

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DHARAM CHAND Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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