Allahabad High Court
Constable 66 A.P. Ashok Kumar Pandey And ... vs State Of U.P. And Others on 6 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 38462 of 2010 Petitioner :- Constable 66 A.P. Ashok Kumar Pandey And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- P.K. Kashyap Respondent Counsel :- C.S.C. Hon'ble Shishir Kumar,J.
Heard learned counsel for petitioners and learned Standing Counsel.
By means of present writ petition petitioners claim that petitioner Nos. 1 & 2 have been transferred from Civil Police to Armed Police on 16.01.2008 & 14.01.2008. According to provision of Regulation 525 of the Police Regulation, if a person has been transferred from Civil Police to Armed Police, immediately after completion of six months period in armed police he has to be repatriated to Civil Police. Petitioners submit that six months period has already over, but they have not been sent back to Civil Police.
Grievance of petitioners as per Learned Standing Counsel can be taken care by the respondent no.2.
In view of aforesaid facts and circumstances, this writ petition is disposed of giving liberty to petitioners to approach respondent No.2 by means of proper application for their return to Civil Police within a period of three weeks from today along with certified copy of this order. In case, such representation is made within time stipulated, respondent No.2 shall consider and decide the same in accordance with law within a period of two months thereafter in accordance with law.
With these observations the writ petition is disposed of, however, without imposing any cost.
Order Date :- 6.7.2010 NS