Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Allahabad High Court

S.I. Surendra Singh Yadav And Others vs State Of U.P. Thru' Home Secretary And ... on 3 April, 2012

Author: Dilip Gupta

Bench: Dilip Gupta





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 16339 of 2012
 

 
Petitioner :- S.I. Surendra Singh Yadav And Others
 
Respondent :- State Of U.P. Thru' Home Secretary And Others
 
Petitioner Counsel :- Rajesh Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.
 

The petitioners were transferred from Civil Police to Government Railway Police in 2008. This petition seeks a direction upon the respondents to transfer the petitioner back to Civil Police in accordance with the Notification dated 30th May, 2008 since they have completed more than three years.

It is for the petitioners to point out this fact to the Deputy Inspector General of Police (Establishment) Allahabad and in case such a representation is filed, the same shall be examined and an appropriate order shall be passed expeditiously, preferably within a period of two months from the date of filing of the representation alongwith a certified copy of this order.

The petition is disposed of with the aforesaid observations.

It is made clear that this Court has not adjudicated upon the merits of the case, which shall be considered by the Deputy Inspector General of Police (Establishment) Allahabad in accordance with law.

Order Date :- 3.4.2012 SK