Punjab-Haryana High Court
Balbir Singh & Others vs The Director General Of Police & Others on 25 November, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 15770 of 2012
Date of decision: 25.11.2013
Balbir Singh & others ... Petitioners
Vs.
The Director General of Police & others ... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: None for the petitioners.
Mr. Aman Bahri, Additional Advocate General, Punjab.
....
TEJINDER SINGH DHINDSA, J. (ORAL)
Briefly noticed, the petitioners who were recruited in district police Gurdaspur as Constables/Head Constables have filed the instant writ petition impugning the order dated 09.07.2012 at Annexure P-3, whereby they were transferred to Police Commissionerate Amritsar City and Police Commissionerate Jalandhar City on temporary attachment. The case set up on behalf of the petitioners was that the impugned order dated 09.07.2012 has been passed in violation of the transfer policy/recommendations of the Officer's Committee.
Upon notice of motion having been issued, a joint reply on behalf of respondents No. 1 to 4 has been filed. In the reply, a categoric assertion has been made that vide subsequent orders of even date i.e. 13.07.2012 which stand appended as Annexures R-1 and R-2 along with the reply, the impugned order dated 09.07.2012 has been cancelled.
Resultantly, the present writ petition has been rendered infructuous and is disposed of accordingly.
November 25, 2013 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
Kaur Harjeet
2013.11.27 10:54
I attest to the accuracy and
integrity of this document