REGENT COMPUTRONICS PVT. LTD.

VIJAY BAHADUR SINGH Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

GUJARAT ELECTRICITY BOARD VS. ATMARAM SUNGOMAL POSHANI [REFERRED TO]
RAJENDRAROY VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. S L ABBAS [REFERRED TO]
STATE BANK OF INDIA VS. ANJAN SANYAN [REFERRED TO]
NATIONAL HYDROELECTRIC POWER CORPORATION LIMITED VS. BHAGWAN SHIV PRAKASH [REFERRED TO]
STATE OF UTTAR PRADESH VS. GOBARDHAN LAL [REFERRED TO]
RAJENDRA SINGH VS. STATE OF U P [REFERRED TO]
AIRPORTS AUTHORITY OF INDIA VS. RAJEEV RATAN PANDEY [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dated 23/11/2019 passed by the DEO, District Bhind by order No. Transfer/2019/01/DEO/Bhind/75290, by which the petitioner has been transferred from MS Antinkapura, Bhind to MS Baghedhi, Bhind.

(2.) It is submitted by the counsel for the petitioner that the petitioner is suffering from disability to the extent of 50% and, therefore, as per Clause 8. 6 of the Transfer Policy, he is exempted from transfer.

(3.) Heard learned counsel for the parties.

Click here to view full judgment.

VIJAY BAHADUR SINGH Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address