REGENT COMPUTRONICS PVT. LTD.

TARSEM KUMAR Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
SHIV KUMAR VS. HUKAM CHAND [REFERRED TO]
PURAN VS. RAMBILAS [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
DWARKA PRASAD AGARWAL VS. B D AGARWAL [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
STATE INSPECTOR OF POLICE VISAKHAPATNAM VS. SURYA SANKARAM KARRI [REFERRED TO]
SASI THOMAS VS. STATE TAMIL NADU [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
AJAY KUMAR VS. STATE [REFERRED TO]
MEDICHETTY RAMAKISTIAH VS. STATE OF ANDHRA PRADESH [REFERRED TO]
K V SHIVA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
PHOOL SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
DEEPAK AGGARWAL VS. KESHAV KAUSHIK [REFERRED TO]

JUDGEMENT

(1.) How some of the Public Prosecutors have over a period of time shamelessly started hobnobbing with some of the politicians to procure and secure orders of transfer of their convenience is best illustrated in the instant case.

(2.) Both the petitioner as also the private respondent are Public Prosecutors and have at different times procured D.O. Notes from the local M.L.A. for securing their transfers.

(3.) According to the petitioner, respondent No.3, who is a local M.L.A., issued a Demi-Official (D.O.) Note No. 379104 on 15/3/2022 for transfer of the petitioner at the behest of respondent No.2.

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TARSEM KUMAR Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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