Chowkhy Singh and Others Vs Police Maha Nirikshak and other

Uttarakhand High Court 14 Mar 2001 Civil Miscellaneous Writ Petition No. 242 of 2001 (491187 of 2000) (2001) 03 UK CK 0007
Bench: Single Bench

Judgement Snapshot

Case Number

Civil Miscellaneous Writ Petition No. 242 of 2001 (491187 of 2000)

Hon'ble Bench

P.C.Verma, J

Advocates

Mr. C.K. Sharma, for the Appellant;

Judgement Text

Translate:

P.C. Verma, J.@mdashThis petition has been filed by the Petitioner seeking mandamus from this Court commanding the opposite parties to relieve the Petitioner in compliance of the transfer of'' der dated 25.5.2000 since the Petitioner has not been relieved, therefore, the transfer order has not been complied with.

2. In these circumstances, the Respondents are directed either to pass fresh transfer order of the Petitioner or relieved the Petitioner in compliance of the earlier transfer order.

3. For the reasons mentioned above, the writ Petition is disposed of.

From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More