Damodar Prasad Shukla vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
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Allahabad High Court

Damodar Prasad Shukla vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 23 November, 2024

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:77784
 
Court No. - 6
 

 
Case :- WRIT - A No. - 10190 of 2024
 

 
Petitioner :- Damodar Prasad Shukla
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And 5 Others
 
Counsel for Petitioner :- Pankaj Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Alok Mathur,J.
 

1. Supplementary affidavit filed today on behalf of petitioner is taken on record.

2. Heard Shri Pankaj Pandey, learned counsel for petitioner and learned Standing Counsel on behalf of respondents.

3. Petitioner being aggrieved by his transfer order dated 30.06.2024 as well as order dated 08.10.2024 has approached this Court assailing the same and has been submitted that the petitioner was working on the post of Sub-Inspector at District Ambedkar Nagar when he was transferred to District Hardoi by means of the impugned orders.

4. It has been submitted by learned counsel for petitioner that he is due for superannuation on 31.08.2025, which is less than one year and accordingly, submits that as per the policy of the respondents applicable to the police personnel issued on 22.06.2017, such police personnel, who are likely to retire within one year, their case can be considered for being retained in the place of their current position and they shall not be subjected to transfer despite the fact that the petitioner has complied with the order of transfer dated 30.06.2024 but he has given a representation against the said order which is pending consideration.

5. Learned counsel for petitioner submits that the grievance of the petitioner shall be substantially redressed in case the opposite party no.3 shall consider and decide the representation expeditiously.

6. Learned Standing counsel does not object to the prayer made by the petitioner.

7. Accordingly, the writ petition is disposed of with liberty to the petitioner to file a fresh representation for being transferred back to Ambedkar Nagar from where he was transferred to Hardoi. In case the representation made within time, the opposite party no.3 i.e. Deputy Director General of Police, Lucknow Zone, Lucknow shall consider and decide the same with expedition, say, within a period of two weeks by reasoned and speaking order in accordance with law and communicate this judgment to the petitioner.

[Alok Mathur,J.]

Order Date :- 23.11.2024

Mohd. Sharif