Allahabad High Court
S.I. V Ram Nath Singh vs State Of U.P. And Others on 6 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 38511 of 2010 Petitioner :- S.I. V Ram Nath Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- P.K. Kashyap Respondent Counsel :- C.S.C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
Petitioner is aggrieved by the order of transfer. According to the petitoner he has submitted a representation to the competent authority, which is still pending. Without expressing any opinion on merits, this writ petition is being disposed of finally directing the respondent No.2 to consider the grievances of the petitoner and will take a decision, if possible, within a period of two months from the date of production of certified copy of this order before him.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 6.7.2010 Pr/-