REGENT COMPUTRONICS PVT. LTD.

RAJNI SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SMT. GYATRI DEVI VS. 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. S L ABBAS [REFERRED TO]
HOME SECRETARY U T OF CHANDIGARH VS. DARSHJIT SINGH GREWAL [REFERRED TO]
N K SINGH VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. BALWAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
TUSHAR D BHATT VS. STATE OF GUJARAT [REFERRED TO]
AIRPORTS AUTHORITY OF INDIA VS. RAJEEV RATAN PANDEY [REFERRED TO]
REGISTRAR GENERAL HIGH COURT OF JUDICATURE AT MADRAS VS. R PERACHI [REFERRED TO]
DEEPA VASHISTHA VS. STATE OF U P [REFERRED TO]
JITENDRA SINGH ALIAS GUDDAN VS. STATE OF U P [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Suresh Chandra Dwivedi, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) The writ petition is directed against the order of transfer dated 10.09.2013 passed by Commissioner, Food and Civil Supply, U.P., Lucknow transferring petitioner from Moradabad Region to Bareilly Region.

(3.) Learned counsel for the petitioner submitted that the impugned order of transfer is in violation of transfer policy laid down vide Government Order dated 18.04.2013.

Click here to view full judgment.

RAJNI SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address