REGENT COMPUTRONICS PVT. LTD.

VIJAY BAHADUR SINGH Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

ABANI KANTA RAY VS. STATE OF ORISSA [REFERRED TO]
VIJAY PAL SINGH V. STATE OF U.P. [REFERRED TO]
ONKAR NATH TIWARI V. CHIEF ENGINEER,MINOR IRRIGATION DEPTT [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]
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]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
PUBLIC SERVICES TRIBNAL BAR ASSOCIATION VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. JANARDHAN DEBANATH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
MAJOR GENERAL J K BANSAL VS. UNION OF INDIA [REFERRED TO]
PRASAR BHARTI VS. AMARJEET SINGH [REFERRED TO]
MOHD MASOOD AHMAD VS. STATE OF U P [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. MURALIDHARA MENON [REFERRED TO]

JUDGEMENT

(1.) This case has been nominated to this Bench under the order of Hon'ble the Chief Justice.

(2.) Heard Mr. Abhishek Kumar Srivastava, learned counsel for the petitioner, Mr. Jitendra Singh, learned Additional Chief Standing Counsel for respondent Nos. 1 and 2, Mr. Himanshu Kumar, learned counsel holding brief of Ms. Tanisha Jahangir Monir, learned counsel for respondent No.3 and Mr. Shri Ram Pandey, learned counsel for respondent No. 4.

(3.) The petitioner is aggrieved by the impugned transfer order dtd. 20/10/2023, whereby the State Government, on the ground of exigency of work, has transferred the petitioner from district Agra to district Saharanpur with a direction to immediately join the transferred post.

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VIJAY BAHADUR SINGH Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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