Raj Kumar Pradhan And 4 Others vs State Of U.P. And 4 Others
2024 Latest Caselaw 19355 ALL

Allahabad High Court

Raj Kumar Pradhan And 4 Others vs State Of U.P. And 4 Others on 27 May, 2024

Author: Salil Kumar Rai

Bench: Salil Kumar Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:95532
 
Court No. - 37
 

 
Case :- WRIT - A No. - 8399 of 2024
 

 
Petitioner :- Raj Kumar Pradhan And 4 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Arvind Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.
 

The present petition has been filed challenging the orders dated 18.5.2023 passed by the Additional Superintendent of Police (Establishment), Uttar Pradesh, Lucknow transferring the petitioners who are, at present, working as Head Constables with the Uttar Pradesh Police. The petitioners also challenge the consequential relieving orders dated 18.11.2023, 19.11.2023, and 20.11.2023 passed by the Reserve Inspector of Police, Police Line, Prayagraj.

In support of his contention, the counsel for the petitioners relies on the judgments and orders dated 5.3.2024 and 28.2.2024 passed by this Court in Writ - A No. 3460 of 2024 and Writ - A No. 2517 of 2024 in which the transfer orders have been quashed on ground of belated relieving order. The order challenged in the present petition was also subject to challenge in Writ - A No. 2517 of 2024.

The grievance of the petitioners can also be looked into by the Additional Superintendent of Police (Establishment), Uttar Pradesh, Lucknow.

The petition is disposed of with the liberty to the petitioners to file a representation before the Additional Superintendent of Police (Establishment), Uttar Pradesh, Lucknow along with all the necessary documents who shall pass appropriate orders on the representation of the petitioners within a period of one month from the date of filing the same and take appropriate action in accordance with law on the basis of his decision.

With the aforesaid direction, the petition is disposed of.

Order Date :- 27.5.2024

IB