Allahabad High Court
Ashok Kumar Head Constable And Another vs State Of U.P. And Others on 3 August, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 45046 of 2010 Petitioner :- Ashok Kumar Head Constable And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Sanjay Kumar Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioners and learned Standing Counsel.
By order dated 15.07.2007, the petitioners, who were working as Constable have been transferred from civil police to GRP. Petitioners submits that in spite of the expiry of the three years, the petitioners have not been sent back to their original cadre of civil police. To this effect the petitioners have submitted a representation dated 18.07.2010 (Annexure-3 and 4 to the writ petition) before the respondent No .6 i.e. the Superintendent of Police, Railways, Anubhag Allahabad. The said representations for repatriation are still pending and have not yet been decided.
In view of the aforesaid facts and circumstances of the case, the present writ petition is being disposed of with a direction to the respondent No. 6, i.e. the Superintendent of Police, Railways, Anubhag Allahabad to consider and decide the petitioners' representation dated 18.07.2010 (Annexure-3 and 4 to the writ petition), in accordance with law keeping in view the circular dated 21.05.2008, issued by Additional Director General of Police (Personnel)/Law and Order, Uttar Pradesh as expeditiously as possible preferably within a period of two months from the date of production of the certified copy of this order.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 3.8.2010 Sazia