SANJAY KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Saharsh Srivastava, learned Additional Chief Standing Counsel appearing for the respondents.

(2.) Instant petition has been filed challenging the order of removal dtd. 12/1/2024, a copy of which is Annexure-2 to the writ petition.

(3.) A preliminary objection has been taken by Sri Saharsh Srivastava, learned Additional Chief Standing Counsel that the petitioner has an alternative and statutory remedy of filing an appeal against the order impugned.