SHAMBHOO NATH KUSHWAHA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Learned Standing Counsel has obtained instruction in the matter which is taken on record, copy whereof has been supplied to learned counsel for the petitioner.

(2.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Himanshu Singh, Advocate holding brief of Sri Siddharth Khare, learned counsel for the petitioner and learned Standing Counsel.

(3.) By means of this petition filed under Article 226 of the Constitution of India, petitioner has assailed the order dtd. 13/6/2025, whereby, he has been transferred from Siddharth Nagar to Ayodhya to be stigmatic in nature and hence punitive.