Allahabad High Court
A.S.I. Mahesh Kumar Tyagi @ Mahesh ... vs State Of U.P. And Others on 25 June, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
Court No. - 38 Case :- WRIT - A No. - 36694 of 2010 Petitioner :- A.S.I. Mahesh Kumar Tyagi @ Mahesh Chandra Tyagi And Ors. Respondent :- State Of U.P. And Others Petitioner Counsel :- Raj Narain Respondent Counsel :- C.S.C. Hon'ble Pankaj Mithal,J.
The argument of the learned counsel for the petitioners is that the petitioners 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 SCC1: 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 thereafter.
Till the next date of listing the petitioners shall not be relieved pursuant to impugned orders of transfer dated 8.6.2010, 4.4.2010 and 31.4.2010.
Order Date :- 25.6.2010 SKS