Ram Kumar And 2 Others vs State Of U.P. And 2 Others
2023 Latest Caselaw 29056 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:200489
 
Court No. - 34
 
Case :- WRIT - A No. - 17601 of 2023
 
Petitioner :- Ram Kumar And 2 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Kailash Prakash Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.

Heard learned counsel for the petitioners as well as learned Standing Counsel.

By means of this petition filed under Article 226 of the Constitution, the petitioners have prayed for following relief as substantial relief:

"i) Issue a writ, order or direction in the nature of Mandamus directing the respondent no. 2,, to Repatriate/ Send Back the petitioners at their Original place of posting in Civil Police, at District Hapur & Ghaziabad, on account 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.

ii) 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 Repatriate/ Send Back the petitioners at their Original place of posting in Civil Police, at District Hapur & Ghaziabad, on account 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 Judgment & Order dated 18/12/2012 & 3/1/2013 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)."

Learned Standing Counsel submits that the matter is required to be examined by the respondent no. 2 at the first instance.

In view of the above, this petition stands disposed of with a direction that in case the petitioners prefer a representation ventilating their grievance before the respondent no. 2 within a period of three weeks from today along with a certified copy of this order, the respondent no. 2 shall consider the grievance of the petitioners raised in their representation and decide the same within a further period of one month.

Needless to add that the order to be passed by the competent authority, as directed herein above, shall be reasoned and speaking one.

Order Date :- 17.10.2023/IrfanUddin