Sub Inspector C.P. Arun Kumar Sharma ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
2024 Latest Caselaw 17129 ALL

Allahabad High Court

Sub Inspector C.P. Arun Kumar Sharma ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 14 May, 2024

Author: Rajan Roy

Bench: Rajan Roy

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:36797-DB
 
Court No. - 2
 
Case :- SPECIAL APPEAL No. - 90 of 2024
 

 
Appellant :- Sub Inspector C.P. Arun Kumar Sharma P.N.O. 902291230
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Civil Sectt. Lko. And Others
 
Counsel for Appellant :- Sudhir Kumar Misra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.
 

Hon'ble Om Prakash Shukla,J.

1. Heard Shri Sudhir Kumar Misra, learned counsel for the appellant and learned Standing Counsel of the State.

2. This is a Special Appeal challenging a judgment of the Writ Court dated 19.04.2024 passed in Writ - A No. 3035 of 2024 (Arun Kumar Sharma Vs. State of U.P. and Ors.).

3. On the last date i.e. 03.05.2024 we had passed the following order:-

"Heard.

As prayed by appellant's counsel, list this case on 14.05.2024 as fresh, by which date, learned Standing counsel may place before the Court the request, if any made by the appellant for change of his transfer from Shamli to Agra, as is mentioned in the subsequent transfer order, by which he has been transferred to Bareilly allegedly on his own request. "

4. Today, learned Standing Counsel has placed before us instruction along with copy of a letter of the Petitioner - Arun Kumar Sharma, S.I. Civil Police P.N.O. 902291230 requesting for transfer to Bareilly Zone instead of Agra Commissionerate. This was the alternative prayer in the said application which has been accepted and he has been posted to Bareilly, therefore, we see no reason to interfere with the judgement of the Writ Court by which his writ petition has been dismissed.

5. The instruction and application of the appellant dated 25.01.2024 is kept on record.

6. The special appeal lacks merit and is dismissed.

.

(Om Prakash Shukla,J.) (Rajan Roy,J.)

Order Date :- 14.5.2024

R.K.P.