MAHENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE petitioner is working on the post of Registrar Kanungo. He had been transferred on his own request from Dhanura to Amroha on 23. 12. 2004 by the District Magistrate, Jyotiba Phule Nagar. The petitioner joined his duties immediately in pursuance of the aforesaid order of transfer.

(3.) THE petitioner is now aggrieved by his order of transfer dated 30. 7. 2007 by the Additional District Magistrate (Finance and Revenue) from Amroha to Hasanpur on the ground the he is working in his home Tehsil.