Rahish Pal Singh And 61 Others vs State Of U.P. And 5 Others
2016 Latest Caselaw 2644 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 22094 of 2016
 

 
Petitioner :- Rahish Pal Singh And 61 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Subodh Kumar Rai,Rajiv Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended on behalf of the petitioners that the petitioners have been transferred on 27.04.2015 but they were not relieved.

It is further contended on behalf of the petitioners that the decision for transfer can be taken only at the headquarter level in terms of the transfer policy dated 04.03.2014 which has been brought on record as Annexure-1 to the writ petition. However, the decisions for transfer orders have not been taken by the headquarter.

It is next contended that the relieving order has been passed by the Commandant who was delegated the power of the Commandant for only 25 days.

Learned Standing Counsel may seek instruction.

Put up this case on 24.05.2016 as supplementary fresh.

Order Date :- 16.5.2016

AU