Allahabad High Court
H.C. No. 46 C.P. Gopal Ji Tiwari And ... vs State Of U.P. And Others on 21 June, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
Court No. - 38 Case :- WRIT - A No. - 36029 of 2010 Petitioner :- H.C. No. 46 C.P. Gopal Ji Tiwari And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Hari Om Khare,Akash Khare Respondent Counsel :- C.S.C. Hon'ble Pankaj Mithal,J.
The argument of the learned counsel for the petitioners is that the petitioners are constable and they have been transferred without approval of the Police Establishment Board and as such the order of transfer is within the teeth of the decision of the Supreme Court reported in (2006)8 SCCI: Prakash Singh and Others Vs. Union of India and Others.
Learned Standing counsel prays for and is allowed 3 weeks' time to file counter affidavit. One week thereafter is allowed to the petitioners for filing rejoinder affidavit.
List immediately after the expiry of aforesaid period.
Till the next date of listing the petitioners shall not be relieved pursuant to impugned order of transfer.
Order Date :- 21.6.2010 SR