Arvind Kumar Punia And 9 Others vs The State Of U P And 4 Others
2022 Latest Caselaw 20978 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 20846 of 2022
 

 
Petitioner :- Arvind Kumar Punia And 9 Others
 
Respondent :- The State Of U P And 4 Others
 
Counsel for Petitioner :- Atipriya Gautam,Devesh Mishra,Jay Vishwanath Pandey,Sr. Advocate
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram D. Chauhan,J.

Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.

The present writ petition has been filed with the following prayer:-

"a. issue, a writ order or direction, in the nature of mandamus, directing the Respondent No.3, to Repatriate/Send Back the petitioners at their Original place of posting in Civil Police, at District Meerut & Baghpat, on account of completion of more than 01 year period in U.P. Dial 100 Project (Now U.P. Dial 112 Project), pursuant to the Transfer order dated 19.11.2016.

b. issue, a writ order or direction, in the nature of mandamus, directing the Respondent authorities, to consider the claim of the petitioners and to pass appropriate order with regard to Repatriation/Send Back the petitioners at their original place of posting in Civil Police, at District Meerut & Baghpat, on account of completion of more than 01 year period in U.P. Dial 100 Project (Now U.P. Dial 112 Project), pursuant to the Transfer order dated 19.11.2016, in the light of the Judgment & Order dated 18.12.2012 & 03.01.2013 passed in writ petition No.62128/2012 (Rakesh Kumar Singh and others Vs. State of U.P. and others) & Writ Petition No.54230/2012 (Shanti Saran and others Vs. State of U.P. and others)."

It is submitted by learned counsel for the petitioners that the petitioners are working on the post of Constable, Head Constable and Driver in U.P. Police and they were transferred for a period of one year to Dial 100 project. He submits that the period of one year has expired. However, till date petitioners have not been repatriated to their original place of posting. In this respect, petitioners have filed representation dated 13th October, 2022 before respondent no.3, which is pending consideration.

Learned Standing Counsel submits that the petitioners representation dated 13th October, 2022 will be considered and decided by respondent no.3 in accordance with law within a stipulated period.

Considering the facts and circumstances of the case and submissions of learned counsel for the parties, this writ petition is disposed of directing respondent no.3 to consider and decide petitioners representation dated 13th October, 2022 in accordance with law within a period of two months from the date of production of a certified copy of this order.

Order Date :- 14.12.2022

Bhaskar