UTTAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Shri Shashi Nandan, learned Senior Counsel assisted by Shri Rohit Agarwal for the petitioner; learned Standing Counsel for the respondent nos. 1 to 3; Shri Nikhil Kumar for the respondent no.4 and Shri Sujeet Kumar Rai for the respondent no.6.

(2.) THE nature of the order that is proposed to be passed, it is not necessary to issue notice to the respondent no.5 at this stage.

(3.) THIS writ petition has been filed for issuing a writ of quo -warranto for removing the respondent no.5. At the very outset Shri Shashi Nandan submits that this prayer may be ignored. The writ petition is confined to the relief for quashing the transfer order dated 20.2.2014, which according to him is in violation of Regulation 38 (d) of Cooperative Banks Centralized Service Regulations, 1976. The said regulation has been quoted in para -16 of the writ petition.