HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 64049 of 2011 Petitioner :- Constable Driver Jasvir Singh Respondent :- The State Of U.P. And Others Petitioner Counsel :- Munesh K. Sharma Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
Heard learned counsel for the parties.
Petitioner's grievance is that in consonance with the provisions as contained under the police regulation 525 of U.P. Police Regulations, petitioner is liable to be transferred from Armed Police to Civil Police. Petitioner grievance is that he has already represented the matter before Deputy Inspector General of Police, Moradabad, but till date his claim has not been considered.
Consequently, in the facts of the case, Deputy General of Police/ Senior Superintendent of Police, Moradabad is directed to consider the request of petitioner in accordance with law preferably within next two months from the date of production of certified copy of the order passed by this Court.
Writ petition is disposed of accordingly.
Order Date :- 9.11.2011 bgs/