Allahabad High Court
Prem Kumar Sharma vs State Of U.P. And 4 Others on 15 July, 2019
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 10428 of 2019 Petitioner :- Prem Kumar Sharma Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Devesh Mishra,Abhishek Kumar,Vijay Gautam(Senior Adv.) Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
This petition is directed against an order of transfer dated 29.6.2019, whereby petitioner has been transferred from Baghpat to Mainpuri.
The order is assailed on the ground that transfer policy provides that the constable would be transferred after period of 15 years.
Learned Standing Counsel has obtained instructions, according to which, petitioner has already completed seven years service in Meerut Region, and therefore, he could not have continued at Baghpat any further. It is stated that as per the transfer policy dated 29.3.2018 the petitioner cannot continue in the same region for more than seven years.
Admittedly, petitioner holds a transferable post and transfer is an incidence of service. It is admitted that petitioner is continuing at the same station since 2011. In such circumstance if petitioner has been transferred from the present place of posting, no exception can be taken to it. Challenge laid to the order of transfer, therefore, fails.
Writ petition is, accordingly, dismissed.
Order Date :- 15.7.2019 Ashok Kr.