Allahabad High Court
Kedar Nath Ram And Others vs State Of U.P. And Others on 26 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 43096 of 2010 Petitioner :- Kedar Nath Ram And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Vijay Gautam,Vinod Mishra Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioners and learned Standing Counsel.
Learned counsel for the petitioners has submitted that the petitioners have served more than ten years as Constables in Traffic Police and they cannot be transferred to another branch of Police under regulation 525 of U.P. Police Regulation. In support of his submission he has also placed reliance upon a decision of Hon'ble Apex Court dated 23rd January, 2008 rendered in Jasvee Singh Vs. State of UP and others, in Special Leave to Appeal No. 6853 of 2004. The submission of learned counsel for the petitioners requires consideration by this Court. Therefore, the respondents are directed to file counter affidavit within four weeks.
List thereafter.
Until further orders of this court, the effect of transfer order of petitioners dated 8.7.2010 passed by respondent No. 4 contained in Annexure-1 of the writ petition, so far as it pertains to the petitioners of instant case, shall remain stayed.
Order Date :- 26.7.2010 Sazia