RAVI DUTT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) 1. Earlier petition filed through another counsel in challenge to order of transfer was withdrawn (CWP No. 13747 of 2009, dismissed as withdrawn on 01.07.2010 entitled Ravi Dutt Vs. State of Punjab and others).

(2.) This is a second petition.

(3.) The following has been held by the Hon'ble Supreme Court of India in regard to right of an employee to challenge order of transfer in State of U.P. Vs. Gobardhan Lal, AIR 2004 Supreme Court 2165:-