Rajiv Kumar And 6 Ors vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6910 ALL

Citation : 2014 Latest Caselaw 6910 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Rajiv Kumar And 6 Ors vs State Of U.P. And 4 Ors on 23 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51620 of 2014
 

 
Petitioner :- Rajiv Kumar And 6 Ors
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Amrit Raj Chaurasiya,Pradeep Kumar Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

The petitioners, who are constables in Civil Police, were transferred to Government Railway Police by order passed in the year 2011 for a period of three years. It is stated that the petitioners have completed the aforesaid period but they are not being sent back to their parent department, and hence the present writ petition.

After considering the submission made by learned counsel the petitioners, I am of the opinion that interest of justice would be served in permitting the petitioners to make individual representation for their repatriation to their parent department, before respondent no.3 alongwith certified copy of this order and in case, such representation is made, respondent no.3 shall decide the same in accordance with law expeditiously and preferably within a period of six weeks.

Subject to the aforesaid observations/directions, the writ petition stands disposed of.

Order Date :- 23.9.2014

SKS